(1) Provisions as to works of certain international organisations. Where-
(a) any work is made or first published by or under the direction or control of any Organisation to which this section applies, and
(b) there would, apart from this section, be no copyright in the work in India at the time of the making or, as the case may be, of the first publication thereof, and
(c) either-
(i) the work is published as aforesaid in pursuance of an agreement in that behalf with the author, being, an agreement which does not reserve to the author the copyright, if any, in the work, or
(ii) under section 17 any copyright in the work would belong to the Organisation; there shall, by virtue of this section,. be copyright in the work throughout India.