Working Journalists and Other Newspaper Employees Tribunal Rules, 1979

Working Journalists and Other Newspaper Employees Tribunal Rules, 1979[1]

[4th April, 1979]

In exercise of the powers conferred by clause (d) of sub-section (2) of Section 20 of the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955), the Central Government hereby makes the following rules, namely:—

Rule - 1. Short title

These rules may be called the Working Journalists and Other Newspaper Employees Tribunal Rules, 1979.

Rule - 2. Calling of parties

A Tribunal constituted under Section 13-AA or, as the case may be, under Section 13-DD, of the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955), shall subject to the provisions of Rule 3, call at such date, time and place, as may be appointed by it, from time to time, the parties representing employers in a newspaper establishment and the parties representing the working journalists, or, as the case may be, the non-journalist newspaper employees in such newspaper establishment.

Rule - 3. Notice

Not less than ten days before the date fixed by the Tribunal for calling the parties, a notice containing the date, time and place of the meeting, together with a list of business to be conducted at the meeting, shall be sent to both the parties referred to in Rule 2 by registered post by an officer authorised by the Tribunal in this behalf.

Rule - 4. Proceedings before the Tribunal

The proceedings before the Tribunal shall ordinarily be open to the public:

Provided that the Tribunal may, at any stage, direct that any witness shall be examined, or its proceedings shall be held, in camera.

Rule - 5. Summoning of witnesses and production of documents

(1)     The Tribunal may summon any person to appear as a witness in the course of any inquiry. Such summons may require the witness to appear before it on a date specified therein and to produce any books, papers or other documents and information in his possession or under his control relating in any manner to the inquiry.

(2)     A summons under sub-rule (1) may be addressed to an individual or an organisation of employers or a trade union of working journalists or, as the case may be, of non-journalist newspaper employees, or other workmen as the Tribunal may think fit.

(3)     A summons under this rule may be served—

(a)      in the case of an individual, by being delivered or sent to him by registered post; and

(b)      in the case of an organisation or, as the case may be, trade union, referred to in sub-rule (2), by being delivered or sent by registered post to the Secretary or other principal officer of the organisation or trade union, as the case may be.

Rule - 6. Expenses of witnesses

Every person who is summoned and appears before the Tribunal shall be paid by the Tribunal such sum of money as appears to the Tribunal 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.

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Working Journalists and Other Newspaper Employees Tribunal Rules, 1979

Working Journalists and Other Newspaper Employees Tribunal Rules, 1979[1]

[4th April, 1979]

In exercise of the powers conferred by clause (d) of sub-section (2) of Section 20 of the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955), the Central Government hereby makes the following rules, namely:—

Rule - 1. Short title

These rules may be called the Working Journalists and Other Newspaper Employees Tribunal Rules, 1979.

Rule - 2. Calling of parties

A Tribunal constituted under Section 13-AA or, as the case may be, under Section 13-DD, of the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955), shall subject to the provisions of Rule 3, call at such date, time and place, as may be appointed by it, from time to time, the parties representing employers in a newspaper establishment and the parties representing the working journalists, or, as the case may be, the non-journalist newspaper employees in such newspaper establishment.

Rule - 3. Notice

Not less than ten days before the date fixed by the Tribunal for calling the parties, a notice containing the date, time and place of the meeting, together with a list of business to be conducted at the meeting, shall be sent to both the parties referred to in Rule 2 by registered post by an officer authorised by the Tribunal in this behalf.

Rule - 4. Proceedings before the Tribunal

The proceedings before the Tribunal shall ordinarily be open to the public:

Provided that the Tribunal may, at any stage, direct that any witness shall be examined, or its proceedings shall be held, in camera.

Rule - 5. Summoning of witnesses and production of documents

(1)     The Tribunal may summon any person to appear as a witness in the course of any inquiry. Such summons may require the witness to appear before it on a date specified therein and to produce any books, papers or other documents and information in his possession or under his control relating in any manner to the inquiry.

(2)     A summons under sub-rule (1) may be addressed to an individual or an organisation of employers or a trade union of working journalists or, as the case may be, of non-journalist newspaper employees, or other workmen as the Tribunal may think fit.

(3)     A summons under this rule may be served—

(a)      in the case of an individual, by being delivered or sent to him by registered post; and

(b)      in the case of an organisation or, as the case may be, trade union, referred to in sub-rule (2), by being delivered or sent by registered post to the Secretary or other principal officer of the organisation or trade union, as the case may be.

Rule - 6. Expenses of witnesses

Every person who is summoned and appears before the Tribunal shall be paid by the Tribunal such sum of money as appears to the Tribunal 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.