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

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title
2	Definitions
Chapter II	Gratuity
3	Payment of gratuity
4	Gratuity due to a deceased working journalist to whom payable
5	Nominations
6	Deductions from gratuity
Chapter III	Hours Of Work
7	Special provisions regarding editor's etc
8	Normal working day
9	Interval for rest
10	Compensation for overtime work
11	Conditions governing night shifts
12	Interval preceding change of shift
Chapter IV	Holidays
13	Number of holidays in a year
14	Compensatory holidays
15	Wages for holidays
16	Wages for weekly day of rest
Chapter V	Leave
17	Competent Officers
18	Application for leave
19	Recording of reason for refusal or postponement of leave
20	Affixing of holidays to leave
21	Holidays intervening, during period of leave
22	Recall before expiry of leave
23	Production of medical certificate of fitness before resumption of duty
24	Designation of authorized medical practitioner
25	Earned leave
26	Wages during earned leave
27	Cash compensation for earned leave not availed of
28	Leave on medical certificate
29	Maternity leave
30	Quarantine leave
31	Extraordinary leave
32	Leave not due
33	Study leave
34	Casual leave
35	Wages during casual leave
Chapter VI	Miscellaneous
35A	Manner of giving notice under section l2 of the Act
36	Application under section 17 of the Act
37	Maintenance of registers, records and muster-rolls
38	Effect of rules and agreements inconsistent with these rules
Form	Form A
	Form AA
	Form B
	Form C
	Form D
	Form E
	Form F
	Form G
	Form H

In exercise of the powers conferred by section 29 of the Working Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955), the Central Government hereby makes the following Rules, namely:-