TAMIL NADU INDUSTRIAL DISPUTES (WORKING
JOURNALISTS) RULES, 1959
PREAMBLE
In
exercise of the powers conferred by section 38 of the Industrial Disputes Act,
1947 (central Act XIV of 1947), read with section 3 of the Working Journalists
(Conditions of Service) and Miscellaneous Provisions Act, 1955 (Central Act XLV
of 1955), the Governor of Madras hereby makes the following rules, the same
having been previously published as required by sub-section (1) of section 38
aforesaid.
Rule - 1. Short Title and Extent.
(1) These
rules may be called the Tamil Nadu Industrial Disputes (Working Journalists)
Rules, 1959.
(2) They
shall extend to the whole of the State of Tamil Nadu including the territories
specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration
of Boundaries) Act, 1959 (Central Act 56 of 1959).
Rule - 2. The Tamil Nadu Industrial Disputes Rules, 1958, To Apply To Working Journalists.
The provisions of the Tamil Nadu Industrial Disputes Rules, 1958, as in force
for the time being (hereinafter referred to as "the said rules")
shall, subject to the modifications specified in rule 3, apply to, or in
relation to, working journalists as they apply to, or in relation to, workmen
within the meaning of the Industrial Disputes Act, 1947 (Central Act XIV of
1947).
Rule - 3. Modifications Of The Tamil Nadu Industrial Disputes Rules, 1958, In Their Application To Working Journalists.
in the
said rules,
(1) in rule
61.
(a) for
clause (a), the following clause shall be substituted, namely.
"(a) where notice is given to the working journalists, a Copy
of the notice shall be sent to the State Government not less than five months
before the date of retrenchment in the case of an editor and not less than two
months before the date of retrenchment in the case of any other working
journalists";
(b) in clause
(b), for the words " they are paid one month's wages in lieu
thereof", the words "in lieu thereof, they are paid six months' wages
in the case of an editor and three month's wages in the case of any other
working journalist" shall be substituted.
(2) In Form
"R" set out in the Schedule, for paragraph 2, the following paragraph
shall be substituted, namely.
"2. [1][The
editor/working journalist other than an editor concerned was given on the $ 19
six months'/three months' notice in writing as required by clause (a) of
section 25-F of that Act, read with clause (a)/(b) of sub-section (2) of
section 3 of the Working Journalists (Conditions of Service) and Miscellaneous
Provisions Act, 1955 (Central Act XLV of 1955).]
[2][Retrenchment
is being effected in pursuance of an agreement, a copy of which is enclosed.]
[1] The
editor/working journalist other than an editor was given on the $ 19 six
months'/three months pay in lieu of notice as required under clause (a) of
section 25-F of the Industrial Disputes Act, 1947 (Central Act XIV of 1947),
read with clause (a)/(b) of sub-section (2) of section 3 of the Working
Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1955
(Central Act XLV of 1955)".
[2] The
editor/working journalist other than an editor was given on the $ 19 six
months'/three months pay in lieu of notice as required under clause (a) of
section 25-F of the Industrial Disputes Act, 1947 (Central Act XIV of 1947),
read with clause (a)/(b) of sub-section (2) of section 3 of the Working
Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1955
(Central Act XLV of 1955)".