Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 33 in The Bihar Journalist Welfare Fund Rules, 2010

33.

(i)The Deputy Chairman of the Steering Committee of the Journalist Welfare fund shall maintain a cash book similar to that in T.C. Form-6 and all the transaction of the Journalist Welfare Fund shall be entered into it and after receiving any donation shall grant a receipt to the persons concerned.
(ii)Its accounts shall be audited every year by the Finance (Audit) Department for which the Deputy Chairman of the Steering Committee shall make the necessary coordination.
Appendix "A"(Proforma for application for Financial Aid from Bihar Journalists Welfare Fund)To,The Joint Director (Press)Information and Public Relations Department, Bihar, Patna.