Section 2 in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions (Amendment) Act, 1996
2. Amendment of section 9.
In section 9 of the Working Journalists and other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955 .) (hereinafter referred to as the principal Act),-(i)in clause (a), for the words" two persons", the words" three persons" shall be substituted;(ii)in clause (b), for the words" two persons", the words" three persons" shall be substituted;(iii)in clause (c), for the words" three independent persons", the words" four independent persons" shall be substituted.
