[Cites 0, Cited by 0]

State of Bihar - Act

Bihar Journalist Pension Scheme Rules, 2015

BIHAR
India

Bihar Journalist Pension Scheme Rules, 2015

Rule BIHAR-JOURNALIST-PENSION-SCHEME-RULES-2015 of 2015

Published on 12 August 2015
Commenced on 12 August 2015
[This is the version of this document from 12 August 2015.]
[Note: The original publication document is not available and this content could not be verified.]

Bihar Journalist Pension Scheme Rules, 2015Published vide Notification No. Press (Section)254/2014-387/IPRD, dated 12.08.2015Last Updated 7th February, 2020No. Press (Section)254/2014-387/IPRD. - In exercise of the powers conferred by article-162 of the Constitution of India, the Governor of Bihar frames the following rules for the determination of the eligibility to obtain the pension, amount of pension, period and other conditions to give pension and family pension to the media persons of the state under the Information & Public Relation Department:-

1. Short title, extent and commencement.

- These rules may be called "Bihar Journalist Pension Scheme Rules 2015".

(1)It shall extend to whole of the state of Bihar.

(2)It shall come into force from the date of issue.

(3)The state government shall review the implementation of this policy and as required shall make amendments, from time to time.

2. Definitions.

- Unless otherwise required in the context in these rules-

(a)"Government" means "Information & Public Relation Department, Govt. of Bihar, Patna".

(b)"Principal Secretary/Secretary" means "Principal Secretary/Secretary, Information & Public Relations Department".

(c)"Director" means, Director, Information & Public Relations Department."

(d)"Media person (Journalist)" means;

(i)The person (i.e. journalist photographer/editor/news editor/deputy editor/cartoonist), working in any daily/weekly/fortnightly magazine/news agency/electronic media/ news portal/ news channel etc,

(ii)Who is a resident of Bihar and resides in Bihar and is retired from any regular or independent (freelance) employment of from any magazine or media channel of Bihar and who is not an Income tax payee.

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.

4. Amount of Bihar Journalist Pension Scheme.

(a)The amount of Bihar Journalist Pension Scheme will be Rs.5000/ (five thousand) per month.

(b)The amount of Bihar Journalist Pension Scheme will be provided to the beneficiaries of this scheme through the bank accounts by the Director, Information & Public Relations Department.

5. Bihar Journalist Family Pension Scheme.

- After the death of beneficiary of the Bihar Journalist Pension Scheme, Rs.2500/- (two thousand five hundred) per month as a family pension will be payable to their family.For the Bihar Journalist Pension Scheme persons of the family member will be eligible in the following order:-

(a)Widow /husband of the deceased

(b)Son/Daughter (minor)

(c)Dependant father/ mother. (in case of absence of husband/ wife/son/daughter of the deceased pension holder).

6. Period of Bihar Journalist Pension Scheme.

- Initially Journalist Pension Scheme it will be initiated for five years and after review by the committee mentioned in the rule 8 (c), it may be extended for next five years.

7. Effectiveness of Bihar Journalist Pension Scheme.

- Those media persons, who are residents of Bihar and are residing in Bihar and retired form any regular or independent (freelance) employment, of any magazine or media channel of Bihar, who is not an income tax payee, is not convicted for any criminal or other charges and has completed 60 years of age, will be eligible for benefit of the Bihar Journalist Pension Scheme. Mere submission of application form will not mean that they are eligible for the benefit of the Journalist Pension Scheme. The scheme will be effective from the date of issue of the order by the Director IPRD after completing all necessary formalities relating to sanctioning of the Journalist Pension.

8. Other Condition of Bihar Journalist Pension Scheme.

(a)Eligible journalists will have to open a saving account with any bank, so that the amount of Bihar Journalist Pension Scheme may be deposited in it.

(b)For sanctioning of Bihar Journalist Pension Scheme, the concerned media person will have to submit the duly filled application form, attaching along with following documents with the application to the Director, Information & Public Relation Department:-

(i)Affidavit, related to work experience;

(ii)Recommendation of the editor/organizer/manager of the concerned organization, where the journalist/photographer has worked;

(iii)T.D.S issued by agency/organization for the verification of salary/honorarium/remuneration;

(iv)Proof of not being an income tax payee (attach affidavit);

(v)Any document provided by the organization to the journalist regarding remuneration;

(c)A high level Screening Committee under the Chairmanship of Principal Secretary/Secretary, Information & Public Relations Department for the sanctioning of Bihar Journalist Pension Scheme will be constituted as follows-

Screening Committee
Name/Designation	-Chairman/Vice-Chairman /Member Secretary/Member.
(i) Principal Secretary/ Secretary, IPRD	-	Chairman
(ii) Director, IPRD		Vice Chairman
(iii) Principal Secretary/Secretary, FinanceDepartment or one officer nominated by them	-	Member
(iv) Principal Secretary/Secretary LabourResources Department or one officer nominated by them	-	Member
(v) Six representations of Hindi/ English/ Urdudaily news paper and electronic channel (Hindi-2, English-1,Urdu-1 and 2 representatives of electronic channel)	-	Member.
(vi) Officer In- Charge (Press), I P R D	-	Member Secretary

(d)After due scrutiny of the received applications the Screening Committee will give their recommendation. The recommendation of the Screening Committee will not be mandatory for the Department.

(e)Representatives of the print or electronic media will be included in the said Screening Committee. Tenure of nominated members will be one year. Thereafter, members will be nominated by a normal procedure. A member of the screening committee may be nominated for once only.

(f)The meeting of the Screening Committee shall be convened by the Member Secretary after the approval of the Chairman. With the prior permission of the Chairman, the Vice Chairman may also convene and preside the meeting. The meeting of the Screening Committee shall be convened as required.

(g)The Government reserves the right to cancel the eligibility of a journalist under the Journalist Pension Scheme even after granting it. The Government shall reconsider to continue the pension to a beneficiary who is convicted under criminal charges or other charges.

9.

Officer-in-charge (Press) - cum Member Secretary may, after the approval of the Director IPRD, take incidental actions for sanctioning the pension to the eligible journalists, under this scheme.

10.

If the Screening Committee comes to know that pension has been sanctioned on the basis of wrong facts or if the financial assistance has been taken fraudulently, the approval may be cancelled any time.

11.

Under these rules Principal Secretary/Secretary, Information & Public Relations Department shall be the sanctioning authority of the Bihar Journalist Pension Scheme.

12.

State Government shall be the competent authority to bring about any changes in these rules.Annexure - "A"(Application Form for Monetary Assistance under Bihar Journalist Pension Scheme)

To,
	The Joint/ Deputy/ Assistant Director (Press)
	Information & Public Relations Department,
	Bihar, Patna.
Through:	The District Public Relations Officer
	.................................................,
1.	Full Name of the Applicant	-
2.	Father's Name	-
3.	Date of Birth	-
4.	Address	-
(a)	Full Residential Address	-
(b)	Full Address for Communication	-
(c)	Telephone No		Mobile No
5.	Name of Media	-
6.	Address of the Media	-
7.	Place of working	-
8.	Annual Income from all Sources	-
9.	Experience of Journalism	-
	(Attach the details along with its proof)
10.	Dependants of Journalist	-
(a)	Name	-
(b)	Relationship with Applicant	-
(c)	Age	-
(d)	Attach documents related to age	-
11.	Documents to be attached;	-
	Attached Documents		Attached or Not
(i)	Residential Certificate	-	yes/no
(ii)	Details of Bank Account	-	yes/no
(iii)	Affidavit of work experience	-	yes/no
(iv)	Recommendation of the editor/organizer/ Managerof the concerned agency where the journalist/photographer, workedyes/no	-
(v)	T .D. S for the verification of Salary/Honorarium/ Remuneration	-	yes/no
(vii)	Proof of not being an income tax payee (attachaffidavit);	-	yes/no
(vii)	Documents related to payment of remuneration byany means given by the organization to the Journalist by agencythrough any means	-	yes/no
(viii)	Self Declaration regarding non conviction inany charges or criminal charges.	-	yes/no
12.	Declaration and copy of proof of obtainingpension/financial assistance form other sources, if any:
13.	I declare that, details given above are trueand correct to my knowledge.
Place
Date	(Signature of applicants)
Letter No/Memo....................................Date.....................
Application recommended and forwarded.
	District Public Relation Officer

Annexure-"B"RecommendationRequired investigation of the facts, given in the application of Mr./Mrs./ Miss.....................................................................Designation.......................................Name of media.............................place of work..........................................has been done by me.My findings are as follows -

(1)Applicant is suitable to obtain monetary assistance under Bihar Journalist Pension Scheme.

(2)Applicant is the widow/ husband/ unemployed son/unemployed daughter whose age is below 21 years, dependent/Father/Mother of late journalist/photographer- Mr./Mrs./Miss....................................................................................................(Strike off which is not applicable)

(3)The age of applicant, as per the certificate of Date of Birth or other documents produced by him/her is....................................................years.

(4)The annual income of the applicant from all sources is Rs................................

(5)The details and facts given in the Perform given by applicant is correct to my knowledge and belief.

	Signature of the Recommending Officer
	Full Name	-
	Designation	-
	Date	-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Act