Section 2(e) in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955
(e)“prescribed” means prescribed by rules made under this Act;(ee)“Tribunal” means—(i)in relation to working journalists, the Tribunal constituted under section 13AA; and(i)such allowances (including dearness allowance) as the newspaper employee is for the time being entitled to;(ii)the value of any house accommodation, or of supply of light, water, medical attendance or other amenity or of any service or of any concessional supply of foodgrains or other articles;(iii)any travelling concession,(ii)in relation to non-journalist newspaper employees, the Tribunal constituted under section 13DD;(eee)“wages” means all remuneration capable of being expressed in terms of money, which would, if the terms of employment, expressed or implied, were fulfilled, be payable to a newspaper employee in respect of his employment or of work done in such employment, and includes—
