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Union of India - Section

Section 26 in The Working Journalists (Conditions Of Service) And Miscellaneous Provisions Rules, 1957

26. Wages during earned leave .-A working journalist on earned leave shall draw wages equal to his average monthly wages earned during the period of twelve complete months spent on duty, or if the period is less than twelve complete months, during the entire such period, immediately preceding the month in which the leave commences.