Section 15 in Bihar State Journalist Insurance Scheme, 2014
15. Terms and condition for the eligibility of insurance.
- (i) "Bihar State Journalist Insurance Scheme, 2014" will be implemented for the media representative of the state of Bihar in the form of group insurance. Spouse and two dependent children of media representative will be included in this Insurance Scheme. Age related to eligibility will be 23, in case of son and will be covered up to 25 years if son is studying in any bonafide institutions, and daughter will be covered until marriage.(ii)Declared / undeclared disease will be under the coverage of insurance, under this insurance scheme, and there will not any condition regarding waiting period.(iii)This insurance will be valid for a period of one year. There will be provision for renewal, every year, too.(iv)Maternity related cases will not be covered under mediclaim policy of this insurance scheme.(v)It will be obligatory to provide "cashless facility" to insurant during the treatment, under the rule-14 of this notification.(vi)The sum assured will be up to Rs. 5 (five) lacs for the policy of group mediclaim, which will be on floating basis and up to Rs. five lacs in case of personal accident, in this insurance scheme.(vii)The age limit will be 21-70 years for the media representative, to be insured.(viii)The minimum educational qualification for the insurance of media representative will be matriculation or its equivalent.(ix)The copy of appointment letter/ affiliation letter issued by editor/ bureau chief in favour of applicant media representative of being salaried, full time/ part time representative will be enclosed with application form.(x)Five stamp size photo and certified copy of birth certificate (which will be counter signed by editor/ resident editor / employer/ Bureau Chief) will be enclosed with application form by applicant media representative.(xi)Photocopy of registration number of the institution will be enclosed with the applications form.(xii)If applicant media representative comes under coverage of any other insurance scheme or mediclaim policy, the declaration will be enclosed with the application form.(xiii)The certificate of work experience of minimum 5 (five) years of journalism will be given by editor / resident editor/ employer/ Bureau Chief for media representative, to be insured.(xiv)In case of Independent Journalist The photocopy of Press Accreditation Card issued by Information and Public Relations Department, Government of Bihar will be enclosed with the time of application.(xv)Crossed / cancelled Blank cheque (for the information of ECS facility, MICR and IFSC code) of the concerned bank account mentioned in the application form by applicant Media Representative under his/ her signature will be enclosed with the application form.(xvi)The receipt of deposition of contribution amount related to insurance will be enclosed by applicant media representative along with application form.(xvii)Complete details, if media representative is culprit/ accused in any criminal / civil matter, and if not, an affidavit will be enclosed with the application form.(xviii)Complete details regarding dependents of the applicant media representative will be enclosed along with application form.(xix)Applicant media representative will have to submit declaration of nominee with their complete details.(xx)It will be obligatory to intimate, immediately to IPRD and insurance company, by editor / resident editor/ employer/ Bureau Chief which recommend the application, if media representative quit the institution / firm.(xxi)Audited circulation number (circulation certificate issued by I&B Ministry, Government of India) will be enclosed along with application form.(xxii)Registration number under the rules of company registration act will be enclosed by news agency.(xxiii)RNI certificate regarding circulation of daily/ weekly news paper, published out side the state.(xxiv)Circulation number must be one lakh or its above in case of publication of daily newspaper, outside the Bihar and minimum ten thousand in case of inside the state, certified by R.N.I.(xxv)There should be a certificate of minimum 10(ten) paid daily news paper clients with circulation number or more than 25 (twenty five) thousand in case of feature / news agency.(xxvi)In case of media representative, affiliated with private news channel, its telecast must be in minimum 20 districts of the state.(xxvii)The payment of the fixed amount of the premium, under "Bihar State Journalist Insurance Scheme, 2014" will be borne out in 80:20 ratios by government of Bihar and applicant media representative respectively.
