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State of Bihar - Section

Section 8 in Bihar Journalist Pension Scheme Rules, 2015

8. Other Condition of Bihar Journalist Pension Scheme.

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(a)Eligible journalists will have to open a saving account with any bank, so that the amount of Bihar Journalist Pension Scheme may be deposited in it.
(b)For sanctioning of Bihar Journalist Pension Scheme, the concerned media person will have to submit the duly filled application form, attaching along with following documents with the application to the Director, Information & Public Relation Department:-
(i)Affidavit, related to work experience;
(ii)Recommendation of the editor/organizer/manager of the concerned organization, where the journalist/photographer has worked;
(iii)T.D.S issued by agency/organization for the verification of salary/honorarium/remuneration;
(iv)Proof of not being an income tax payee (attach affidavit);
(v)Any document provided by the organization to the journalist regarding remuneration;
(c)A high level Screening Committee under the Chairmanship of Principal Secretary/Secretary, Information & Public Relations Department for the sanctioning of Bihar Journalist Pension Scheme will be constituted as follows-
Screening Committee
Name/Designation -Chairman/Vice-Chairman /Member Secretary/Member.
(i) Principal Secretary/ Secretary, IPRD - Chairman
(ii) Director, IPRD   Vice Chairman
(iii) Principal Secretary/Secretary, FinanceDepartment or one officer nominated by them - Member
(iv) Principal Secretary/Secretary LabourResources Department or one officer nominated by them - Member
(v) Six representations of Hindi/ English/ Urdudaily news paper and electronic channel (Hindi-2, English-1,Urdu-1 and 2 representatives of electronic channel) - Member.
(vi) Officer In- Charge (Press), I P R D - Member Secretary
(d)After due scrutiny of the received applications the Screening Committee will give their recommendation. The recommendation of the Screening Committee will not be mandatory for the Department.
(e)Representatives of the print or electronic media will be included in the said Screening Committee. Tenure of nominated members will be one year. Thereafter, members will be nominated by a normal procedure. A member of the screening committee may be nominated for once only.
(f)The meeting of the Screening Committee shall be convened by the Member Secretary after the approval of the Chairman. With the prior permission of the Chairman, the Vice Chairman may also convene and preside the meeting. The meeting of the Screening Committee shall be convened as required.
(g)The Government reserves the right to cancel the eligibility of a journalist under the Journalist Pension Scheme even after granting it. The Government shall reconsider to continue the pension to a beneficiary who is convicted under criminal charges or other charges.