Section 2 in The Working Journalists (Conditions Of Service) And Miscellaneous Provisions Rules, 1957
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Working Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955);(b)"authorised medical practitioner" means a registered medical practitioner designated as such under rule 24 and where no such practitioner has been designated, any registered medical practitioner;(c)"average pay" shall have the meaning assigned to it in the Industrial Disputes Act, 1947 (14 of 1947);(d)"competent officer" means an officer designated as such under rule 17;[* * *](f)"form" means a form appended to these rules;(g)"leave" means earned leave, leave on medical certificate, maternity leave, extraordinary leave, leave not due, casual leave, study leave or quarantine leave;(h)"earned leave" means leave admissible under clause (a) of section 7 of the Act;(i)"leave on medical certificate" means leave admissible under clause (b) of section 7 of the Act;.(j)"leave not due" means leave which is not due to a working journalist but which may be granted to him in anticipation of its being earned subsequently;(k)"quarantine leave" means leave of absence from duty by reason of the presence of an infectious disease in the family or household of a working journalist;(l)"study leave" means leave granted to a working journalist to enable him to undergo any special course of training which may be of use to him in his journalistic career; and(m)"shifts" : "day shift" means a shift when any hours of work of the shift do not fall between the hours of 11 P.M. and 5 A.M.; "night shift" means a shift when any hours of work fall between the hours of 11 P.M. and 5 A.M.
