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WORKING JOURNALISTS (FIXATION OF RATES OF WAGES) RULES, 1958
G.S.R. 572, dated the 4th July, 1958.
1-In exercise of the powers conferred by Sec. 12 of the Working Journalists (Fixation of Rates of Wages) Ordinance, 1958 (3 of 1958), the Central Government hereby makes the following rules, namely:
RULE 01
These rules may be called the Working Journalists (Fixation of Rates of Wages) Rules, 1958.
RULE 02
The Committee shall, before making any recommendations to the Central Government, give an opportunity of being heard to every person who has made a representation to the Committee, if he makes a request in writing to be heard: Provided that if the Committee is of opinion, having regard to the nature of the representations or the interests involved or any other relevant circumstances, that it is expedient so to do, the Committee may, instead of hearing individually every person who makes such a request, hear only such persons as in its opinion are sufficiently representative of any class or group of persons involved.
RULE 02A
Proceedings before the Committee shall ordinarily be open to the public: Provided that the Committee may, at any stage direct that any witness shall be examined, or its proceedings shall-be held, in camera.]
RULE 03
(1) The Committee may issue summons to persons whose attendance is required either to give evidence or to produce documents.
(2) Every summons issued by the Committee shall be in duplicate and signed by its Secretary or by such other person as the Chairman of the Committee empowers in this behalf; and it shall specify the time and place at which the person summoned is required to attend and also whether his attendance is required for the purpose of giving evidence or to produce a document, or for both purposes.
(3) A person may be summoned to produce a document without being summoned to give evidence; and any person summoned merely to produce a document shall be deemed to have complied with the summons if he causes such document to be produced instead of attending personally to produce the same.
(4) A summons to produce documents may be for the production of specified documents or for the production of all documents of a certain description in the possession or power of the person summoned.
(5) Every summons shall be served by sending it by post to the person for whom it is intended or in such other manner as the Committee may direct.
(6) The provisions of this rule shall apply, as far as may be, to every other process issued by the Committee. by the Act and upon the review of the case in that aspect decide whether the enactment is mandatory or only directory.3Harmonious construction.-It is well settled that when such a harmonious construction is possible and which furthers the object of the Act, namely to promote thrift and canalise private savings for national use, the same must be preferred to the construction which leads to a conflict4
RULE 04
Every person who is summoned and appears before the Committee shall be paid such sum of money as appears to the Chairman of the Committee to be sufficient to defray the travelling and other expenses incurred by the person so summoned in passing to and from the place where he is required to attend.
RULE 05
Every application by a person interested in the inspection of any representation made to the Committee or any document furnished to it, shall be made in writing to the Secretary to the Committee, and shall be accompanied by a challan showing the payment of a fee of Rs. 10 into the Treasury under the head of account "XXXVI Miscellaneous"; and such inspection shall be made in the presence and under the supervision of the Secretary or any one of his subordinate officers.
RULE 06
Every notice given by the Central Government under sub-section (2) of Sec. 6 of the Working Journalists (Fixation of Rates of Wages) Ordinance, 1958-, shall be published- (a) in the Gazette of India and in the official Gazette of the State or of each of the States concerned; and
(b) in at least two important newspapers circulating in the State or each of the States, as the case may be, one of the newspapers being in English and the other or others being in the regional- language or languages of the state or States conceened.
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