Section 2 in The Orissa Working Journalists Welfare Fund Rules, 2006
2.
In these rules, unless there is any thing repugnant in the subject or context,-(a)"Committee" means the Committee constituted for the purpose of administration of the Fund under Rule 9;(b)"Fund" means the Orissa Working Journalists Welfare Fund;(c)"Working Journalist" means the Working Journalists as defined in Section 2(f) of the Working Journalists and other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955;(d)"Retired Working Journalist" means a Working Journalist who has retired after having rendered a minimum service of ten years as a Working Journalist and has attained the age of 58 years and has not taken up any other gainful employment after such retirement.
