Section 3 in The Orissa Press Accreditation (Constitution of the Orissa Press Accreditation Committee and Grant of Accreditation) Rules, 1994
3. Definitions.
- In these rules unless the context otherwise requires-(i)"Accreditation" means recognition of Representatives of News Media Organisations by the Government of Orissa for the purpose of access to sources of information in the Government and also to news materials, written of pictorial, released by, or on behalf of the Director of Information and Public Relations and/or other agencies of the Government of Orissa;(ii)"Accredited Journalist" means a Journalist who has been granted accreditation under these rule;(iii)"Committee" means the Orissa Press Accreditation Committee constituted under Rule 4;(iv)"Director" means the Director of Information and Public Relations of the Government of Orissa in the Department of Information and Public Relations and shall include any Officer of the State Government who has been authorised to discharge any or all the duties, functions and responsibilities of the Director of Information and Public Relations;(v)"Government" means the Government of Orissa;(vii)"News Media" shall mean and include wire services, non-wire services, audio and audio-visual networks dealing with news of Public interest of comments on news of public interest;(vii)"Newspaper" means any publication, printed and distributed at fixed intervals, which contains news and comments of public interest as defined in the Press and Registration of Books Act, 1867 but not a publication containing information of sectional interest such as house journals;(viii)"Working Journalist" means any working journalist as defined in the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955, as amended from time to time.
