Section 390(7) in High Court of Chhattisgarh Rules, 2005
(7)Temporary Accreditation. - An applicant for temporary accreditation will be eligible for consideration on his fulfilling the following conditions : -(a)He is a working journalist desiring to report regularly the High Court proceedings and furnishes a letter from his newspaper, news agency or other media organization concerned to that effect.(b)He possesses a Law degree recognized by the Bar Council of India under the Advocates Act, 1961.(c)The application must be accompanied by an attested copy of the Law degree and a letter of request/recommendation from the Editor Cr Publisher of the concerned Newspaper.(d)The application must be supported by clippings, showing the Court reportage for the requisite number of years and a letter from the sponsoring Editor certifying the above mentioned experience of reportage.(e)An applicant for temporary accreditation should ordinarily have at least three years of Court reporting experience :Provided, however, that out of the said period of three years one year at least should, immediately prior to the application for accreditation, be continuous.
