Section 13AA(2) in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955
(2)The provisions of sections 10 to 13A shall apply to, and in relation to, the Tribunal constituted under sub-section (1) of this section, the Central Government and working journalists, subject to the modifications that—(a)the references to the Board therein, wherever they occur, shall be construed as references to the Tribunal;(b)in sub-section (3) of section 11,—(i)the reference to the office of Chairman or any other member of the Board shall be construed as a reference to the office of the person constituting the Tribunal; and(ii)the reference to section 9 shall be construed as a reference to sub-section (1) of this section; and(c)the references in section 13 and section 13A to section 12 shall be construed as references to section 12 read with this section.
