Section 20(2) in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)payment of gratuity to working journalists;(b)hours of work of working journalists;(c)holidays, earned leave, leave on medical certificate, casual leave or any other kind of leave admissible to working journalists;(d)the procedure to be followed by the Boardor, as the case may be, the Tribunal, in the discharge of its functions under this Act;(e)the form of nominations, and the manner in which nominations may be made;(f)the manner in which any person may be appointed for the purposes of sub-section (3) of section 5A;(g)the variation or cancellation of nominations;(h)the manner of giving notice under clause (a) of sub-section (2) of section 12;(i)the registers, records and muster-rolls to be prepared and maintained by newspaper establishment, the forms in which they should be prepared and maintained and the particulars to be entered therein;(j)the powers that may be exercised by an Inspector;(k)any other matter which has to be, or may be, prescribed.
