Section 2 in The Working Journalists (Fixation Of Rates Of Wages) Act, 1958
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“Committee” means the Committee constituted under section 3;(b)“prescribed” means prescribed by rules made under this Act;(c)“Wage Board” means the Wage Board constituted under the Working Journalists Act by Notification No. S.R.O. 1075 of the Government of India in the Ministry of Labour, dated the 2nd May, 1956;(d)“Wage Board decision” means the decisions of the Wage Board published in the Gazette of India, Extraordinary, Part II, Section 3, dated the 11th May, 1957;(e)“wages” means wages as defined in the Industrial Disputes Act, 1947 (14 of 1947);(f)“Working Journalists Act” means the Working Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955);(g)words and expressions used but not defined in this Act, and defined in the Working Journalists Act, shall have the meanings respectively assigned to them to in that Act.
