Section 6 in The Bihar Journalist Welfare Fund Rules, 2010
6. Definitions.
- ln these Rules Unless otherwise required in the subject and context;(i)'Fund' means the Journalist Welfare Fund.(ii)'State' means the State of Bihar.(iii)'Government' means the Government of Bihar.(iv)'Director' means the Director, Information and Public Relations, Government of Bihar.(v)'Journalist' means the Journalist/Photographer/Editor/News Editor/Sub Editor/Cartoonist as per Working Journalist Act, 1955 (as amended and defined from time to time) who are affiliated to any daily/weekly/ fortnightly news paper/ magazine/agency/electronic media/news portal/ channel/news agency etc. (including press reporters/cameramen on contract/stringer)and they must be in the profession for at least two years.(vi)'News paper' means a regular publication containing news of the public opinion or comments on such news.(viii)The news media includes news papers, wire and non-wire, news agency news/feature agency, electronic media, electronic media agency, news portal which publish news and write-ups in public interest.(viii)Bihar Journalist Welfare Fund Steering Committee' hereinafter referred as 'Steering Committee' means such advisory committee which will take decision on financial aid to the working, retired journalists of the State and their dependents at the time of crisis/illness.
