Section 7 in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955
7. Leave.—
Without prejudice to such holidays, casual leave or other kinds of leave as may be prescribed, every working journalist shall be entitled to—(a)earned leave on full wages for not less than one-eleventh of the period spent on duty;(b)leave on medical certificate on one-half of the wages for not less than one-eighteenth of the period of service.
