Section 15 in Orissa News Media Accreditation Rules, 2006
15. Suspension/Withdrawal of Accreditation.
- His/her accreditation will be liable to be suspended/withdrawn if-(i)He/she uses information and facilities accorded to him/her for non-journalistic purposes.(ii)In course of his/her duties as correspondent he/she behaves in an undignified or unprofessional manner.(iii)The conditions on which he/she was granted accreditation cease to exist and he/she ignores or violates the conditions on which information and facilities are provided by Government or acts contrary of any provisions of this rules.(iv)When an Editor (in case oi Newspaper)/General Manager (in case of agency) desires for cancellation of accreditation granted to its correspondent or correspondents, he/she shall apply to the Director for cancellation of accreditation with sufficient justifications. Director on receipt of such application will cancel the accreditation with the approval of Government and place the same in the next meeting of the Committee for information.(v)An accredited media representative who continuously remains absent for 3 months from headquarters shall forfeit his/her accreditation. This period may be extended by 3 months more by the Director on a written request from the Editor (in case of Newspapers)/General Manager (in case of agency) concerned.(vi)He/she has been granted accreditation on submission of false information to the Committee.Provided that in case the newspaper/news agency/news media organization itself is responsible for such wilful publication of false, mala fide, baseless or incorrect report, it will be liable to dis-accreditation.(vii)The accreditation may be suspended by the Director. The same may be placed before the Committee in its next meeting for information. The Committee if defers with such decision will record their views & the same will be referred to Government whose decision will be final.(viii)If any accredited representative is found to have given false information about himself/herself or about his/her organization and if the Committee after giving a reasonable opportunity to the representative concerned to defend himself/herself is satisfied that the charges are true, the accreditation maybe withdrawn with the approval of Government for a period not exceeding two years and not less than one year.
