Section 15(viii) in The Orissa Press Accreditation (Constitution of the Orissa Press Accreditation Committee and Grant of Accreditation) Rules, 1994
(viii)If any accredited representative is found to have given false information about himself/herself or about his/her Organisation 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the representative concerned to defend himself/herself is satisfied that the charges are true the accreditation may be withdrawn for a period not exceeding two years and during this period he/she shall not be eligible for the grant of further accreditation provided that no decision to withdraw the accreditation of a media representative shall be taken by the Committee except at a meeting attended by at least two-third of its members. However the decision of Government for suspension/withdrawal will be final.
