Section 2 in Bihar State Journalist Insurance Scheme, 2014
2. Definition.
- In these rules, unless the context otherwise requires-(i)"Government" means " Information and Public Relations Department" Government of Bihar, Patna(ii)"Principal Secretary/ Secretary" means- " Principal Secretary/ Secretary, Information and Public Relations Department, Government of Bihar, Patna.(iii)"Director" means "Director, Information and Public Relations Department, Government of Bihar, Patna.(iv)"Journalist" means "media representative, who represents any non government print media/ electronic media / news media".(v)"Group" means policyholder media representative along with his /her spouse + two dependent children from the date of effectiveness of Insurance scheme.(vi)"Insurance" means such contract, which is for the health care treatment expenses to the insured in group, for a prescribed period, and to provide, due benefit to them in case of death in personal accident or permanent handicapped ness / disability.(vii)"Print Media" means Newspaper/ Magazine of "Periodical Publication" in which public news or comments on public news, is included.(viii)"Electronic Media" means "Periodical Media Organizations" which telecast News/ Bulletin and follows the instructions of Information and publication Ministry, Government of India.(ix)"News Media" means Publishers / circulators of News and comments in which News paper, wire services / Non wire services, news agency, news feature agency, electronic media agency, news portal are included.(x)"Editor" means the person who is, declared editor of news paper under Press and Books Registration Act 1867.(xi)"Employer" means the post holder, which has got right the power of employment in the organization.(xii)"Bureau Chief" means the person, who has been declared as Bureau Chief of that organization under the prescribed rule and procedure.
