Section 12 in Orissa News Media Accreditation Rules, 2006
12. Procedure for grant of Accreditation.
- (i) A media representative who wishes to seek accreditation at the State Level shall apply to the Director in a Form as prescribed at Annexure-I to these rules. Each application shall be accompanied by a letter from the Editor (in case of newspaper)/General Manager (in case of agencies and electronic media organization) recommending accreditation on behalf of the newspaper/news agency/news media organization concerned as the case may be.(ii)Application for accreditation at District, Subdivision and Block Headquarters shall be submitted in a Form as at Annexure-I to these rules through the Collector and District Magistrate concerned who shall forward such applications to the Director after proper verification and with his/her recommendation.(iii)Application for accreditation complete in all respects shall be placed before the Committee and accreditation may be granted by Government on its recommendation.(iv)Application for renewal of accreditation shall be submitted to the Director, I & P.R./Collector & District Magistrate as prescribed at Annexure-II to these rules.(v)Accreditation cards shall be issued under the signature of the Director for a period of one Calendar Year and may be renewed from year to year by the Director on recommendation of the Editor concerned (in case of local newspaper)/State Bureau Chief (in case of national newspaper)/General Manager (in case of State level news agency)/State Bureau Chief (in case of national level news agency)/General Manager (in case of State Level Electronic Media)/News Editor (in case of national level electronic media). The said recommendation shall reach Government before 15 days of the date of expiry of accreditation, falling which the accreditation shall stand cancelled and this would be intimated to the concerned authorities.(vi)If the Committee for reasons duly recorded in its minutes decides not to grant accreditation to an applicant the fact of such a decision shall be communicated to the applicant and the news media organization concerned with the approval of Government.(vii)The aggrieved applicant and/or news media organization shall be entitled to make a representation to the Committee for reconsideration and appeal to the Government.
