Section 13B(1) in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955
(1)The Central Government may, in the manner hereinafter provided,—(a)fix rates of wages in respect of non-journalist newspaper employees; and(b)revise, from time to time, at such intervals as it may think fit, the rates of wages fixed under this section.
