Section 20 in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955
20. Power to make rules.—
(1)The Central Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(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.(3)Every rule made under this section shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one sessionor in two or more successive sessions, and if before the expiry of the sessionimmediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
