The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions (Amendment) Act, 1996

UNION OF INDIA
India

The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions (Amendment) Act, 1996

Act 34 of 1996

Published on 1 January 1996
Commenced on 1 January 1996
[This is the version of this document from 1 January 1996.]
[Note: The original publication document is not available and this content could not be verified.]

BE it enacted by Parliament in the Forty- seventh Year of theRepublic of India as follows-An Act further to amend the Working Journalists and other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act,1955.

1. Short title.

This Act may be called 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.

3. Amendment of section 13C.

In section 13C of 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.

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