Section 6 in ELECTRONIC MEDIA ADVERTISING POLICY, 2023
6. DEFINITIONS:-
(i)Director: Means the Director of the Department of Information and Public Relations. Punjab and includes any officer of the DIPR who is authorized to function on behalf of the Director.(ii)Government: Means the Government of Punjab, in the Department of Information & Public Relations.(iii)Policy: Means the Advertising Policy and Guidelines-2022 of the Government of Puniab. iv. Advertisement: Means an advertisement issued by any Government Department or Agency of Government in Audio and Audio-Visual Media.(iv)Agency or Government Agency: Includes Public Sector Undertakings such as a Board or Corporation, Urban & Rural Local Body, University, Commission, Authority, Society constituted by Government of Punjab, Trust, Institution or Organization, Apex Cooperative Institution under the Government of Punjab and any other State Government Body etc.(v)Channel: A television or radio channel is a broadcast station that broadcasts audio and video to receivers in a particular area or through any means such as satellite, etc.(vi)Client: Any Government Department/ Agency that sends a requisition for an advertisement to the Director, DIPR, in terms of this policy or any Government Department/ Agency that issues or seeks to issue an advertisement.
