Section 390(12) in High Court of Chhattisgarh Rules, 2005
(12)Temporary Reporting Facility. - The Registrar in his discretion may grant temporary reporting facility to a working journalist for a day/short duration or for a specific case on his fulfilling the following criteria:He must submit a formal letter from the Editor making a specific request along with his PIB Accreditation card for being considered for the grant of such temporary reporting facility.
