Section 27(3) in The Working Journalists (Conditions Of Service) And Miscellaneous Provisions Rules, 1957
(3)The cash compensation shall not be less than the amount of wages due to a working journalist for the period of leave not availed of, the relevant wages being that which would have been payable to him had he actually proceeded on leave on the day immediately preceding the occurrence of any of the events specified in sub-rule (1) or (2), as the case may be.
