Working Journalists (Conditions of Service) and Miscellaneous Provisions Rules, 1957

38.Effect of rules and agreements inconsistent with these rules. –

The provisions of these rules shall have effect notwithstanding anything inconsistent therewith contained in any other rule or agreement or contract of service applicable to a working journalist: 

Provided that where under any schedule, agreement or contract of service or otherwise, a working journalist is entitled to benefits in respect of any matter which are more favorable to him than those to which he would be entitled under these rules, the working journalist shall continue to be entitled to the more favorable benefits in respect of that matter, notwithstanding that he receives benefit in respect of other matters under these rules.