Section 3 in Bihar Journalist Pension Scheme Rules, 2015
3. Eligibility for Journalist Pension Scheme.
- These rules will be applicable to all those media person, who are residents of Bihar and reside in Bihar, and(i)Retired from any magazine or media channel after working as a regular journalist on salary/ remuneration/ honorarium for at least 20 years and is not a pension holder and is registered under the I&PRD for this scheme.(ii)Retired after working at least 20 years as an independent (freelance) journalist in any magazine or media channel and registered in the Information & Public Relations Department for this scheme.(iii)Must have attained an age of 60 years.(iv)He/ She should not be getting any pension from the State Government.(v)He/ She must not be an Income tax payee.(vi)Must not be convicted under criminal case or any other cases.
