Section 13C in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955
13C. Wage Board for fixing or revising rates of wages in respect of non-journalist newspaper employees.—
For the purpose of fixing or revising rates of wages in respect of non-journalist newspaper employees under this Act, the Central Government shall, as and when necessary, constitute a Wage Board which shall consist of—(a)three persons representing employers in relation to newspaper establishments;(b)three persons representing non-journalist newspaper employees; and(c)four independent persons, one of whom shall be a person who is, or has been, a Judge of a High Court or the Supreme Court and who shall be appointed by that Government as the Chairman thereof.
