Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in Orissa News Media Accreditation Rules, 2006

(1)The maximum number of news representatives for Print Media & Electronic Media who may be granted accreditation by the State Government at the State, District, Subdivision & Block levels shall be kept within such reasonable limit as may be determined periodically by the Government.The maximum number of State Level Representatives to be based either at Cuttack or at Bhubaneswar that may be accredited on behalf of a newspaper including a newspaper published from more than one place in Orissa shall be determined on the basis of its circulation as follows :
(1) Dailies Maximum number of Accredited Journalist
  (a) Circulation from 10,000 to 75,000 Two
  (b) Circulation from 75,001 to 1,50,000 Three
  (c) Circulation from 1,50,001 onwards Four
(2) Weeklies/fortnightlies  
  (a) Circulation from 10,000 to 50,000 One
  (b) Circulation above 50,001 to 75,000 Two
Not more than one journalist of English/Hindi/other regional language dailies including dailies published from more than one place from outside the State and with considerable circulation in Orissa shall be given accreditation at the State level to be based either at Cuttack or at Bhubaneswar. The number of State Level accredited journalists of each of the News Agencies shall be limited to two only.