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State of Odisha - Section

Section 5 in The Orissa Press Accreditation (Constitution of the Orissa Press Accreditation Committee and Grant of Accreditation) Rules, 1994

5. Scope of accreditation.

- (i) Accreditation shall be given in accordance with these rules to the representatives of News Media Organisations of the following categories, namely, Editor-cum-Correspondence-Cameraman-cum-Correspondent, Cameraman, Cartoonist, Cartographer, Sport Journalists, Science Journalist, Media Critics and such other categories as may be recommended from time to time by the Committee.
(ii)Accreditation shall not confer any official or special status on the representatives of News Media Organisations but shall recognise and identify him/her as a professional journalist dealing with news of public interest.
(iii)Accreditation so granted shall be utilised only for journalistic purposes.
(iv)An accredited journalist shall not print or use the words "accredited to the Government of Orissa" on his visiting cards, letter-heads or on any other form of stationery or publication.
(v)When an accredited journalist ceases to represent the media Organisation on whose behalf he/she is accredited, the fact shall be brought to the notice of the Director in writing within fifteen days by both the journalists concerned and the editor concerned (in case of newspapers) and General Manager (in case of Agency) and the accreditation card shall be returned to the Director.
(vi)Accreditation shall be withdrawn if the Organisation on whose behalf the journalist is accredited ceases its publication or the network ceases to function except for a period not exceeding six months for reasons of industrial dispute or natural calamities.
(vii)An accredited journalist may be given not more than one additional endorsement on behalf of another media.