Section 24 in The Orissa Press Representatives' Accreditation Rules, 1966
24.
In an emergency and circumstances warranting, the Government will be free to take action to accredit or disaccredit a correspondent. Any action taken under this provision shall be reported to the Accreditation Committee at its next meeting, which shall have power to review it either on its own accord or on an appeal by the concerned newspaper/news-agency or correspondent affected by dissacreditation.
