Section 10 in The Working Journalists (Fixation Of Rates Of Wages) Act, 1958
10. Authentication of orders, letters, etc., of the Committee.—
All notices, letters authorisations, orders or other documents to be issued or made by the Committee under this Act may be authenticated by the Chairman or the Secretary thereof or any other officer authorised by the Committee in this behalf and any notice, letter authorisation, order or other document so authenticated shall be presumed to have been duly issued or made by the Committee.
