Section 5 in The Orissa Working Journalists Welfare Fund Rules, 2006
5.
Subject to the other provisions of these rules, a Working Journalist shall be eligible for consideration for sanction of assistance under these rules if his annual income from all sources taken together does not exceed Rs.50,000 and a retired Working Journalist shall be eligible for consideration for sanction of assistance under these rules if his annual income from all sources taken together does not exceed Rs.25,000.
