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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1)(i) in The Orissa Working Journalists Welfare Fund Rules, 2006

(i)In the event of death of a Working Journalist or a retired Working Journalist, a fixed sum of money as determined by the Committee may be paid to the widow and in the event of the deceased not being survived by his widow, equally to the minor children. In the event the deceased was not married or is not survived by his widow or children, such ex gratia payment may be sanctioned in favour of his father or mother.