Section 3 in ELECTRONIC MEDIA ADVERTISING POLICY, 2023
3. RELEASE OF ADVERTISEMENT ON ELECTRONIC MEDIA THROUGH DEPARTMENT OF INFORMATION AND PUBLIC RELATIONS:-
All the advertisements on Electronic Media shall be routed through the Department of Information and Public Relations (DIPR), Govt. of Punjab, which shall be the Nodal Agency for issuing advertisements. It shall be mandatory for all the Departments of Government of Punjab, Boards, Corporations, Local Bodies, Universities, Commissions and such other authorities/organizations and institutions etc. to issue all advertisements through the Nodal Agency.The Media plan for client departments shall be prepared by the Department of Information and Public Relations (DIPR), Govt. of Punjab, and the DIPR shall be the final authority to decide the broadcast channels on which the advertisements are to be released.The payment of bills shall continue to be borne by the client department as is the prevailing practice. The client or the department shall make sure they have required or sufficient budget for the purpose of any kind of advertising on electronic media through the DIPR, Govt. of Punjab. The Department of Information and Public Relations, Govt of Punjab, may empanel agencies for production and release of advertisements/ programmers/ campaigns on BOC/DIPR rates. The agencies empanelled with BOC/NFDC will also be empanelled with the DIR, Punjab. All agencies will be valid up to 31st March, 2024.
