Section 5(4) in The Working Journalists (Fixation Of Rates Of Wages) Act, 1958
(4)The authorised officer may, subject to the directions of the Committee, if any, exercise all or any of the powers which an industrial tribunal may exercise under sub-section (2) or sub-section (3) of section 11 of the Industrial Disputes Act, 1947 (14 of 1947).
