86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
WORKING JOURNALISTS (INDUSTRIAL DISPUTES) ACT, 1995
1 of 1955
12th March. 1955
An Act to apply the Industrial Disputes Act, 1947to working journalists Be it enacted by Parliament in the Sixth Year of the Republic of India as follows:
SECTION 01: SHORT TITLE
This Act may be called the Working Journalists (Industrial Disputes) Act, 1955.
SECTION 02: DEFINITIONS
-In this Act,-
(a) "newspaper" has the meaning assigned to it in the Press and Registration of Books Act, 1867 (25 of 1867);
(b) "working journalist" means a person whose principal avocation is that of a journalist and who is employed as such in, or in relation to, any establishment for the production or publication of a newspaper or in , or in relation to, any news agency or syndicate supplying material for publication in any newspaper, and includes an editor, a leader-writer, news editor, sub-editor, feature-writer, copy-tester, reporter, correspondent, cartoonist, news-photographer and proof-reader, but does not include any such person who-
(i) is employed mainly in a managerial or administrative capacity, or
(ii) being employed in a supervisory capacity, exercise, either by the nature of the duties attached to the office or by reason of the powers vested in him functions mainly of a. managerial nature.
SECTION 03: ACT NO. 14 OF 1947 TO APPLY TO WORKING JOURNALISTS
The provisions of the Industrial Disputes Act, 1947 (14 of 1947), shall apply to, or in relation to, working journalists as they apply to, or in relation to, workmen within the meaning of that Act.
86540
103860
630
114
59824