Section 4 in Orissa News Media Accreditation Rules, 2006
4. Scope of accreditation.
(1)Accreditation shall be given in accordance with these Rules to the representatives of News Media Organizations of the following categories, namely :(i)Editor-cum-Correspondent, (ii) Cameraman-cum-Correspondent, (iii) Cameraman, (iv) Cartoonist, (v) Cartographer, (vi) Sports Journalist, (vii) Science Journalist, (viii) Media Critics and such other categories as may be recommended from time to time by the Committee to the Government.(2)Accreditation shall not confer to any official or special status on the representatives of News Media Organisations but shall recognise and identify him/her as a professional journalist dealing with news of public interest.(3)Accreditation so granted shall be utilized only for journalistic purposes.(4)An accredited journalist shall not print or use the words "accrediated to the Government of Orissa" on his visiting cards, letters heads or any other form of stationery or publication.(5)When an accredited journalist ceases to represent the media organization on whose behalf he/she is accredited, the fact shall be brought to the notice of the Director in writing within fifteen days by both the journalist concerned and he editor concerned (in case of newspaper) and General Manager (in case of Agency) and in such case the accreditation card s all be returned to the Director.(6)Accreditation shall be withdrawn if the organization on whose behalf the journalist is accredited ceases its publication or the network ceases to function except for a period not exceeding six months for reasons of industrial dispute or natural calamities.(7)Publications containing information of sectional interest such as house journals, technical/professional publication are not eligible for accreditation.(8)The organisations owned and run by cable operators providing cable television service through cable television networks will not be eligible for accreditation.(9)The accreditation shall be withdrawn as soon as the conditions on which it was given cease to exist. Accreditation is also liable to be withdrawn/suspended if it is found to have been misused.(10)If an applicant or a media organization is found to have supplied false/fraudulent/forged information/documents, the representative/ media organization shall be debarred from accreditation upto a maximum of two years but not less than one year as decided by the Committee with the approval of Government.
