Section 2 in Bihar Centenary Journalism Award Rules, 2012
2. Definitions.
- Unless otherwise required in context and subject, in these Rules:-(a)'State' means 'State of Bihar'(b)'Government' means -'Government of Bihar'(c)"Principal Secretary/Secretary" means 'Principal Secretary/ Secretary, Department of Information and Public-Relations, Government of Bihar.(d)"Journalist" means the journalist as defined in Working Journalists Act 1955 (as amended from time to time), whose principal avocation livelihood is journalism, which includes journalists, editorial staff, photographers etc of a News paper / Magazine/Agency/Electronic media (TV, Radio & Web based services).(e)'Selection committee' means the selection committee to be constituted under these Rules.(f)"News paper/Magazine" means such regular publications which consist of public news or comments and is registered by the Registrar of News papers of the Government of India in accordance with Press and Book Act 1867.(g)'News media' means publication and telecasting/ broadcasting etc of news/comments, which includes News paper/wire service/ non-wire service/News agency/Electronic media agency/Internet media.(h)'Electronic media' means - Doordarshan, Akashwani, other TV and Radio channels and internet media based services.
