Section 4 in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955
4. Special provisions in respect of certain cases of retrenchment.—
Where at any time between the 14th day of July, 1954, and the 12th day of March, 1955, any working journalist had been retrenched, he shall be entitled to receive from the employer—(a)wages for one month at the rate to which he was entitled immediately before his retrenchment, unless he had been given one month’s notice in writing before such retrenchment; and(b)compensation which shall be equivalent to fifteen days’ average pay for every completed year of service under that employer or any part thereof in excess of six months.
