Section 7(1) in The Orissa Working Journalists Welfare Fund Rules, 2006
(1)The Committee may sanction financial assistance out of the interest accruing to the corpus of the Fund in the following cases -(i)In the event of death of a Working Journalist or a retired Working Journalist, a fixed sum of money as determined by the Committee may be paid to the widow and in the event of the deceased not being survived by his widow, equally to the minor children. In the event the deceased was not married or is not survived by his widow or children, such ex gratia payment may be sanctioned in favour of his father or mother.(ii)In the event of death of a Working Journalist, in addition to assistance provided for under clause (i) the Committee may sanction recurring educational assistance in favour of the children of deceased:Provided that the educational assistance shall be limited to two children and shall be paid at the rate not exceeding Rs.150 per month for education up to Matriculation stage and at the rate not exceeding Rs.250 per month for education in the Post-Matriculation stage:Provided further that educational assistance will be available till the concerned child attains the age of 21 years and that sanction of the assistance from year to year shall be subject to the condition that the child has been continuing studies as a regular student of a recognized educational institution and has shown satisfactory progress.Note. - The Committee may call for such certificates as maybe necessary for satisfying itself about fulfillment of conditions for sanction of assistance.(iii)In the event of permanent incapacitation of a Working Journalist on account of accident, disease or any other reason, the Committee may sanction a lump sum grant to the Working Journalist so incapacitated and in addition, educational assistance to the children as provided under clause (ii).Note. - "Permanent Incapacitation" for the purposes of this clause means incapacitation which renders the Working Journalist wholly unfit for working as such.(iv)The Committee may sanction financial assistance for treatment of Heart,Kidney, Cancer and any other critical illness suffered by a Working Journalist or a retired Working Journalist or any of the following member of his family provided that such member of the family is solely dependent on the said Working Journalist or retired Working journalist.(a)husband/wife(b)son and or daughter or an adopted son or daughter. Assistance shall be limited to illness requiring hospitalization. Assistance under this clause shall not include cost of appliances except those which are life saving appliances.
