Section 390 in High Court of Chhattisgarh Rules, 2005
390.
(1)He must have a Law degree recognized by the Bar Council of India under the Advocates Act, 1961.(2)He should ordinarily have five years Court reporting experience in a daily newspaper, national news agency or media organization like A.I.R. and Doordarshan of which at least three years must be at any High Court:Provided, however, that out of the said period of three years, two years at least should, immediately prior to the application for accreditation, be continuous.(3)He has regularly reported the proceedings of the Supreme Court or any High Court for at least six months on temporary accreditation granted to him and continues to represent a daily newspaper of not less than 40,000 circulation certified by the Registrar of Newspapers, the Audit Bureau of Circulation (ABC) or the Director of State Information Bureau, a national agency or media organization like A.I.R. and Doordarshan.(4)The Chief Justice for special reasons may refer to the Accreditation Committee the case of any deserving candidate for consideration of according accreditation in relaxation of the rules and guidelines and on such reference the Accreditation Committee may advice the Chief Justice suitably.(5)On being granted regular accreditation on the prescribed application the legal correspondent will be issued an identity card which will be valid for one year and which will have to be renewed annually.(6)In case, an accredited legal correspondent is transferred or otherwise ceases to represent the above mentioned newspaper, news agency or other media organization for which he was granted accreditation, he shall, within two weeks of such transfer or cessation, return the identity card issued to him by the Registry.(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.(8)All facilities including supply of copy of the judgment/order will be confined only to the accredited legal correspondents. Each media organization will be entitled to only one copy of the judgment/order through its regularly accredited correspondent.(9)An accredited correspondent, regular or temporary, shall while in Court precincts be in a formal dress, in a manner befitting the decor of the Court and displaying prominently his accreditation card.(10)If an accredited correspondent misuses the accreditation facility, the Accreditation Committee may consider the withdrawal of his accreditation.(11)For the purpose of accreditation an Accreditation Committee shall be constituted under the orders of the Chief Justice. The Committee shall consist of the following members :(i)A sitting Judge of the High Court.(ii)The Advocate General(iii)The Chairman, State Bar Council(iv)Two accredited correspondents of any print/electronic media.(v)The Registrar General shall be the Member Secretary of the Committee.(12)Temporary Reporting Facility. - The Registrar in his discretion may grant temporary reporting facility to a working journalist for a day/short duration or for a specific case on his fulfilling the following criteria:He must submit a formal letter from the Editor making a specific request along with his PIB Accreditation card for being considered for the grant of such temporary reporting facility.(13)That whatever a press representative who has been accorded accreditation leaves the Press/Agency which he is representing and joins another Press/Agency, he may not be extended the privileges of an accredited press representative unless he seeks fresh accreditation by making appropriate application in accordance with the norms.
