Section 2 in Orissa News Media Accreditation Rules, 2006
2. 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 or pictorial, released by, or on behalf of the Director of Information & Public Relations and/or other agencies of the Government of Orissa.(ii)"Accredited Journalist" means a Journalist who has been granted accreditation under these rules.(iii)"Committee" means the Orissa Press Accreditation Committee constituted under Rule 4(ii).(iv)"Director" means the Director of Information & Public Relations of the Government of Orissa and shall include any Officer of the State Government who is authorized to discharge any or all the duties, functions and responsibilities of the Director of Information & Public Relations for the time being.(v)"Government" means the Government of Orissa.(vi)"News Media" shall mean and include Newspaper, wire service, non-wire service, News agency, News feature agency, Electronic Media agencies and organization containing news and comments on public news."(vii)"Daily Newspaper" shall mean a newspaper published for not less than five days in a week or as defined in Press and Registration of Books Act, 1867.(viii)"Weekly" and "Fortnightly" Newspaper shall mean which have not less than forty-five or twenty-two issues in a year respectively.(ix)"Newspaper" shall have the same definition as given in the Press and Registration of Books Act, 1867.(x)"Electronic News Media Organisation" (Television or Radio) will include any T.V./Radio News programme, production unit and T.V./Radio News Agency.(xi)"Working Journalist" means any working journalist as defined in the Working Journalists and other Newspaper Employees (Conditions of Service and Miscellaneous Provision) Act, 1955 as amended from time to time.
