Section 7 in Bihar Journalist Pension Scheme Rules, 2015
7. Effectiveness of Bihar Journalist Pension Scheme.
- Those media persons, who are residents of Bihar and are residing in Bihar and retired form any regular or independent (freelance) employment, of any magazine or media channel of Bihar, who is not an income tax payee, is not convicted for any criminal or other charges and has completed 60 years of age, will be eligible for benefit of the Bihar Journalist Pension Scheme. Mere submission of application form will not mean that they are eligible for the benefit of the Journalist Pension Scheme. The scheme will be effective from the date of issue of the order by the Director IPRD after completing all necessary formalities relating to sanctioning of the Journalist Pension.
