Section 25 in The Working Journalists (Conditions Of Service) And Miscellaneous Provisions Rules, 1957
25. Earned leave .-(1) A working journalist shall be entitled to earned leave on full wages for a period not less than one month for every eleven months spent on duty:
Provided that he shall cease to earn such leave when the earned leave due amounts to ninety days.(2)The period spent on duty shall include the weekly days of rest, holidays, casual leave and quarantine leave.
