Section 8 in ELECTRONIC MEDIA ADVERTISING POLICY, 2023
8. EMPANELMENT OF TV CHANNELS:
TV channels that are empanelled with the BOC will be automatically empanelled by the DIPR, Government of Punjab. In cases where the BOC rates are not available, rates will be decided by the DIPR, Government of Punjab based on the recommendations of the Committee.The channels are divided into two categories- National and Regional and also genre on the basis of dominant viewership in a particular area/region by the DIPR, Government of Punjab.The eligibility criteria for empanelment are as follows:(a)Minimum Telecast Period: A channel should have completed minimum 1 year with 24 x 7 regular telecast for the purpose of empanelment with the Department of Information and Public Relations, Govt of Punjab. A new channel, with good viewership in last three months, can be considered as a special case. A Channel broadcasting programmers mainly for viewers in Punjab may be empanelled after three months by the Committee if it fulfills the objective of Information needs of the people or promoters art and culture in the State.(b)Publicity: The publicity impact of advertisement through the channels will also be taken into account while empanelling such channel. The rate for such channel way be fixed based on available data that the channels telecasting/ broadcasting programmers for the information/ entertainment/ educational needs of the people of Punjab.(c)Coverage & Content: Channels specifically covering Punjab news, art and culture of Punjab may be considered.(d)Viewership: Channels being aired internationally but having focus on the Indian sub-continent and surrounding areas may be considered.8.1Criteria for fixation of rates of empanelled TV Channels:(a)BOC rates for TV /Radio- channels would be applicable, if available. The rates of empanelled channels may be recommended by the committee if the BOC rates are not available.(b)The rates of empanelled channels may be recommended by the committee if the BOC rates are not available after considering the following:(a)Comparison on the basis of the six month average of C&S Viewership Data of TAM (15+age group, both male/female, all SECs, All-India market for National channel and respective State for regional channels) except for channels catering for information/entertainment/educational needs of people of Punjab State. If the channel is less than 6 (respective) number of months old or between 3-6 months, it would be considered based on data, if available, and rates of these channels with Doordarshan, wherever possible, and comparison with channels in their respective genre and programmers.(b)Negotiations based on market rates/card rates offered by channels.8.2The effective rate of a particular channel will determine the rate structure pattern depending on the number of bonus telecast, ticker/scroll etc provided with the rate. The channel would be provisionally empanelled till the ratification by the Committee constituted by the DIPR, if the channel fulfils all the criteria mentioned in Clause 7. The assessment will be done by the committee constituted by the DIPR, Government of Punjab.8.3Duration of empanelment- A channel, once empanelled shall remain on the panel of DIPR, Government of Punjab for a period of at least 2 years that can be extended up to 1 year after reviewing by the committee.8.4De-empanelment-(i)In the event of any change of nomenclature (name & logo etc.), company and group of the channel, shall be duty bound to inform the DIPR, Government of Punjab, in advance. If it is not done well in time and it comes to the notice of the DIPR, then the channel will be immediately suspended and thereafter necessary action will be initiated to disqualify the channel at least for a time period as decided by the committee.(ii)In case any satellite channel empanelled with DIPR, Punjab goes off air, it will solely be the responsibility of the channel to bring it to the notice of the DIPR, Punjab immediately.(iii)The DIPR will de-empanel a particular channel that incite or tends to incite communal passion, preaches violence, hurts religious sentiments, or provokes communal hatred, offends the sovereignty and integrity of India or violates the socially accepted norms of public decency and behavior.(iv)The DIPR, Punjab also holds the rights to review the DE-empanelment after the channel under scanner supplies clarifications as asked by the DIPR from time to time.(v)The Cable TV Networks (Regulations) Act must be adhered by the channels failing which they shall be de-empanelled.(vi)All TV channels, that accept the terms and condition of the DIPR, Government of Punjab to disseminate information through advertisement shall do so as per the orders from the DIPR, Government of Punjab. Hence, they cannot unilaterally drop Government spots. In case a channel utilizes less than 85% of the total Free Commercial Time (FCT), allocated during a quarter (April-June, July-Sept., Oct.-Dec., Jan-Mar), the channel may be de-empanelled by DIPR for a period as decided by the committee.(vii)The empanelment window shall be opened as decided by DIPR the Government of Punjab for channels seeking fresh empanelment.
