Year : 1996
ACT NO. 34 OF 1996.
[28th September, 1996]
An Act further to amend the Working Journalists and other News paper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955.
BE it enacted by Parliament in the Forty-seventh Year of the Republic of India as follows-
This Act may be called the Working Journalists and other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions (Amendment) Act, 1996.
(i) In clause (a), for the words "two persons", the words "three persons" shall be substituted;
(ii) In clause (b), for the words "two persons", the words "three persons" shall be substituted;
(iii) In clause (c), for the words "three independent persons", the words "four independent persons" shall be substituted.
In section 13C of the principal Act,-
(i) In clause (a), for the words "two persons", the words "three persons" shall be substituted;
(ii) In clause (b), for the words "two persons", the words "three persons" shall be substituted,
(iii) In clause (c), for the words "three independent persons", the words "four independent persons" shall be substituted.
