Section 3 in Orissa News Media Accreditation Rules, 2006
3. Constitution of the Orissa Press Accreditation Committee and conduct of the Business of the Committee.
(1)The Government of Orissa shall constitute a Committee called the Orissa Press Accreditation Committee hereinafter referred to as the OPAC to discharge the functions laid down under these rules.(2)The Committee shall consist of the Director as Chairman, Deputy Director (Press) as Member-Secretary and a maximum of seven other members representing five from Print Media and two from Electronic Media by way of nomination by Government.(3)The Director shall preside over the meetings convened by Member-Secretary and ensure maintenance of all records and proceedings of the deliberations through Member-Secretary.(4)The term of the Committee shall be for a period of two years from the date of its first meeting:Provided that where it is not reasonably practicable to reconstitute the Committee after expiry of its term, the State Government may extend the term of the Committee last constituted for a period not exceeding three months at a time and one year in all.(5)The Committee shall meet at least once in every six months or more if considered necessary by the Chairman.(6)One-third of the total members will form the quorum of the meeting.(7)At least clear seven days notice shall be given for convening a meeting of the Committee.(8)The decision of the Committee shall be taken as per the Orissa News Media Accreditation Rules, 2006, but in case of disagreement the decision shall be taken on the basis of majority of the members present and voting in the meeting subject to approval of the Government.(9)The Director shall have the power to grant regular accreditation in cases where an accredited news media representative changes his organization to another accredited organization with the approval of the Government.
