Section 5(4) in The Working Journalists (Conditions Of Service) And Miscellaneous Provisions Rules, 1957
(4)[] [ Clauses (5) and (6) renumbered as Clauses (3) and (4) by G.S.R. 1320, dated 1.8.1963.] A nomination or its modification shall take effect, to the extent it is valid on the date on which it is received by the newspaper establishment.
