In this Act, unless the context otherwise
requires,-- [1] [(a) "Board" means-- (i) in relation to working journalists, the Wage Board constituted under section 9; and (ii) in relation to non-journalist newspaper employees, the Wage Board constituted under section 13C;] (b)?? "newspaper" means any printed periodical work containing
public news or com?ments on public news and includes such other class of printed periodical
work as may, from time to time, be notified in this behalf by the Central
Government in the Official Gazette; (c)?? "newspaper employee" means any working journalist, and includes
any other person
employed to do any work in, or in relation to, any newspaper establishment; (d)??? "newspaper establishment" means an establishment under
the control of any person or body of persons, whether incorporated or not, for
the production or publication of one or more newspapers or for conducting any
news agency or syndicate [2] [and includes newspaper establishments
specified as one establishment under the schedule; Explanation.--For
the purposes of this clause,-- (a) different departments, branches and centers
of newspaper establishments
shall be treated as parts thereof; (b) a printing press shall be deemed to be
a newspaper establishment
if the principal business thereof is to print newspaper;] [3] [(dd) "non-journalist newspaper employee" means a person employed to do any
work in, or in relation to, any newspaper establishment,
but does not include any such person who-- (i) is a working journalist, or (ii) is employed mainly in a managerial or administrative
capacity, or (iii) being employed in a supervisory capacity,
performs, either by the nature of the duties attached to his office or by
reason of the powers vested in him, functions mainly of a managerial nature;] (e)?? "prescribed" means prescribed by
rules made under this Act; [4] [(ee) "Tribunal" means-- (i) in relation to working journalists, the Tribunal constituted under section 13 AA; and (ii) in relation to non-journalist newspaper employees, the Tribunal constituted under section 13 DD;] [5] [(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-- (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 food grains or other articles; (iii) any travelling concession, but does not include? (a) any bonus; (b) any contribution paid or payable by the
employer to any pension fund or provident fund or for the benefit of the newspaper employee under any law
for the time being in force; (c) any gratuity payable on the termination
of his service. Explanation.--In
this clause, the term "wages" shall also include new allow?ances, if any,
of any description fixed from time to time.] (f)??? "working journalist" means a person whose principal
avocation is that of a journalist and [6] [who is employed as such, either whole-time or part-time, in, or
in relation to, one or more newspaper establishments],
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
performs, either by the nature of the duties attached to his office or by
reason of the powers vested in him, functions mainly of a managerial nature; (g)?? all words and expressions used but not
defined in this Act and
defined in the Industrial Disputes Act,
1947 (14 of 1947), shall have the meanings respectively assigned to them in
that Act. STATE
AMENDMENTS [Delhi [7] [After the words "other person
employed'', the words "including contractual employees" shall be inserted.] On the coming into operation of an order of the
Central Government under section 12, every working journalist shall be entitled to be paid by his
employer wages at the rate which shall in no case be less than the rate of
wages specified in the order. STATE
AMENDMENTS [Delhi [8] [After the words "every working journalist", the words "including
contractual employees"
shall be inserted.] [9] [17. Recovery of money due from an employer (1) Where any amount is due under this Act to a newspaper employee from an
employer, the newspaper employee
himself, or any person authorized by him in writing in this behalf, or in the
case of the death of the employee, any member of his family may, without
prejudice to any other mode
of recovery, make an application to the State Government for the recovery of
the amount due to him, and if the State Government, or such authority, as the
State Government may specify in this behalf, is satisfied that any amount is so
due, it shall issue a certificate for that amount to the Collector, and the
Collector shall proceed to recover that amount in the same manner as an arrear
of land revenue. (2) If any question arises as to the amount due
under this Act to
a newspaper employee
from his employer, the State Government may, on its own motion or upon
application made to it, refer the question to any Labour Court constituted by
it under the Industrial Disputes Act,
1947 (14 of 1947), or under any corresponding law relating to investigation and
settlement of industrial disputes in force in the State and the said Act or law shall have effect in
relation to the Labour Court as if the question so referred were a matter
referred to the Labour Court for adjudication under that Act or law. (3) The decision of the Labour Court shall be forwarded
by it to the State Government which made the reference and any amount found due
by the Labour Court may be recovered in the manner provided in sub-section (1). STATE
AMENDMENTS [Delhi [10] [After sub-section(1) of the section 17 of the Central Act No. 45 of 1955, sub-section (1A) shall be
inserted:- "17(1A)
Without prejudice to any other penalty
to which the employer may be liable under this Act, the authority may direct the payment of compensation not
exceeding five times of the amount of the wages due to the new paper
employee."] [11] [(1) If any employer contravenes any of the provisions of this Act or any rule or order made
thereunder, he shall be punishable with fine which may extend to two hundred
rupees. (1A) Whoever, having been convicted of any offence under this Act, is again convicted of an offence
involving the contravention of the same provision, shall be punishable with
fine which may extend to five hundred rupees. (1B) Where an offence has been committed by a company, every person who,
at the time the offence was committed, was in charge of, and was responsible
to, the company for the conduct of the business of the company, as well as the
company, shall be deemed to be guilty of the offence and shall be liable to be
proceeded against and punished accordingly: Provided that nothing contained in
this sub-section shall render any such person liable to any punishment provided
in this section if he proves that the offence was committed without his
knowledge or that he exercised all due diligence to prevent the commission, of
such offence. (1C) Notwithstanding anything contained in sub-section (1B), where an
offence under this section has been committed by a company and it is proved
that the offence has been committed with the consent or connivance of, or that
the commission of the offence is attributable to, any gross negligence on the
part of any director, manager, secretary or other officer of the company, such director, manager,
secretary or other officer
shall also be deemed to be guilty of such offence and shad be liable to be
proceeded against and punished accordingly. (1D) For the purposes of this section,-- (a) "company" means any body corporate
and includes a firm or other association
of individuals; and (b) "director" in relation to a firm
means a partner in the firm.] (2)??? No court inferior to
that of a presidency magistrate or a magistrate of the first class shall try
any offence punishable under this section. (3)?? No court shall take cognizance of an offence
under this section, unless the complaint thereof is made within six months of
the date on which the offence is alleged to have been committed. STATE
AMENDMENTS [Delhi [12] [In sub-section (1) of the section 18 of the Central Act No. 45 of 1955, for the words " fine which
may extend to two hundred rupees.", shall be substituted by the words
"imprisonment of either description which may extend to six months, or
fine which may extend to 5,000 rupees or with both : Provided that in the case of
non-payment of the due wages to an employee, the employer shall be punishable
with imprisonment of either description which may extend to six months, or fine
which may extend up to two hundred rupees per employee per day or with both,
till the offence is continued.] [13] [In sub-section (1A) of the section 18 of the Central Act No. 45 of 1955, for the words "punishable
with fine which may extend to five hundred rupee.", shall be substituted
by the words "punishable with imprisonment of either description for a
term which may extend to one year, and shall also be liable to fine which may
extend to 10,000 rupees : Provided that in the case of nonpayment of the due
wages to an employee, the employer shall be punishable with imprisonment of
either description which may extend to one year, or fine which may extend up to
one thousand rupees per employee per day or with both till the offence is
continued."]] [1]
Substituted by Act 60 of 1974, section 3, for
clause (a) w.e.f. 21-12-1974. [2]
Inserted by Act 31 of 1989, section 2 w.e.f. 28-8-1989. [3]
Inserted by Act 60 of 1974, section 3 w.e.f. 21-12-1974. [4]
Inserted by Act 31 of 1989, section 2 w.e.f. 28-8-1989. [5]
Inserted by Act 31 of 1989, section 2 w.e.f. 28-8-1989. [6]
Substituted by Act 36 of 1981, section 2, for
certain words w.e.f. 13-8-1980. [7]
Inserted by the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions (Delhi
Amendment) Act, 2015. [8]
Inserted by the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions (Delhi
Amendment) Act, 2015. [9]
Substituted by Act 65 of 1962, section 5, for
section 17 w.e.f. 15-1-1963. [10]
Inserted by the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions (Delhi
Amendment) Act, 2015. [11]
Substituted by Act 65 of 1962, section 6, for
sub-section (1) w.e.f. 15-1-1963. [12]
Substituted by the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions (Delhi
Amendment) Act, 2015. [13]
Substituted by the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions (Delhi
Amendment) Act, 2015.WORKING JOURNALISTS AND OTHER NEWSPAPER EMPLOYEES (CONDITIONS OF SERVICE) AND MISCELLANEOUS PROVISIONS ACT, 1955 (DELHI AMENDMENT)