Section 23 in The Orissa Press Representatives' Accreditation Rules, 1966
23. Termination or cancellation of accreditation of a press representative.
- When in accredited correspondent, photographer or cartoonist ceases to represent a newspaper, a news-agency, a feature agency, a photo-agency, a broadcasting concern or television on behalf of which he is accredited, the fact shall be brought to the notice of the Director of Public Relations, in writing by the correspondent, or by the Editor, or the Manager concerned within fifteen days. Failing this, the matter may be reported to the Committee by the Director for necessary action.
