Orissa News Media Accreditation
Rules, 2006
Rules for grant of Accreditation to News Media representatives at the
State, District, Subdivision and Block Headquarters of Orissa and the norms for
the constitution of Orissa Press Accreditation Committee.
Rule - 1. Short Title.?
(1)
These rules may be called the Orissa News Media Accreditation Rules,
2006.
(2)
They shall come into force on the date of their publication in the Orissa
Gazette.
(3)
These rules shall apply to the grant of accreditation to the
representatives of News Media Organizations at the State, District, Subdivision
and Block Headquarters of Orissa.
Rule - 2. Definitions.?
In these rules unless the context otherwise requires,-
(i)
"Accreditation" means
recognition of Representatives of News Media Organisations by the Government of
Orissa for the purpose of access to sources of information in the Government
and also to news materials, written or pictorial, released by, or on behalf of
the Director of Information & Public Relations and/or other agencies of the
Government of Orissa.
(ii)
"Accredited
Journalist" means a Journalist who has been granted accreditation
under these rules.
(iii)
"Committee" means
the Orissa Press Accreditation Committee constituted under Rule 4(ii).
(iv)
"Director" means
the Director of Information & Public Relations of the Government of Orissa
and shall include any Officer of the State Government who is authorized to
discharge any or all the duties, functions and responsibilities of the Director
of Information & Public Relations for the time being.
(v)
"Government" means
the Government of Orissa.
(vi)
"News
Media" shall mean and include Newspaper, wire service, non-wire
service, News agency, News feature agency, Electronic Media agencies and
organization containing news and comments on public news."
(vii)
"Daily
Newspaper" shall mean a newspaper published for not less than five
days in a week or as defined in Press and Registration of Books Act, 1867.
(viii)
"Weekly" and "Fortnightly" Newspaper
shall mean which have not less than forty-five or twenty-two issues in a year
respectively.
(ix)
"Newspaper" shall
have the same definition as given in the Press and Registration of Books Act,
1867.
(x)
"Electronic
News Media Organisation" (Television or Radio) will include any
T.V./Radio News programme, production unit and T.V./Radio News Agency.
(xi)
"Working
Journalist" means any working journalist as defined in the Working
Journalists and other Newspaper Employees (Conditions of Service and
Miscellaneous Provision) Act, 1955 as amended from time to time.
Rule - 3. Constitution of the Orissa Press Accreditation Committee and conduct of the Business of the Committee.?
(1)
The Government of Orissa shall constitute a Committee called the Orissa
Press Accreditation Committee hereinafter referred to as the OPAC to discharge
the functions laid down under these rules.
(2)
The Committee shall consist of the Director as Chairman, Deputy Director
(Press) as Member-Secretary and a maximum of seven other members representing
five from Print Media and two from Electronic Media by way of nomination by
Government.
(3)
The Director shall preside over the meetings convened by
Member-Secretary and ensure maintenance of all records and proceedings of the
deliberations through Member-Secretary.
(4)
The term of the Committee shall be for a period of two years from the
date of its first meeting:
Provided that where it is not reasonably
practicable to reconstitute the Committee after expiry of its term, the State
Government may extend the term of the Committee last constituted for a period
not exceeding three months at a time and one year in all.
(5)
The Committee shall meet at least once in every six months or more if
considered necessary by the Chairman.
(6)
One-third of the total members will form the quorum of the meeting.
(7)
At least clear seven days notice shall be given for convening a meeting
of the Committee.
(8)
The decision of the Committee shall be taken as per the Orissa News
Media Accreditation Rules, 2006, but in case of disagreement the decision shall
be taken on the basis of majority of the members present and voting in the
meeting subject to approval of the Government.
(9)
The Director shall have the power to grant regular accreditation in
cases where an accredited news media representative changes his organization to
another accredited organization with the approval of the Government.
Rule - 4. Scope of accreditation.?
(1)
Accreditation shall be given in accordance with these Rules to the representatives
of News Media Organizations of the following categories, namely :
(2)
Editor-cum-Correspondent, (ii) Cameraman-cum-Correspondent, (iii)
Cameraman, (iv) Cartoonist, (v) Cartographer, (vi) Sports Journalist, (vii)
Science Journalist, (viii) Media Critics and such other categories as may be
recommended from time to time by the Committee to the Government.
(3)
Accreditation shall not confer to any official or special status on the
representatives of News Media Organisations but shall recognise and identify
him/her as a professional journalist dealing with news of public interest.
(4)
Accreditation so granted shall be utilized only for journalistic
purposes.
(5)
An accredited journalist shall not print or use the words
"accrediated to the Government of Orissa" on his visiting cards,
letters heads or any other form of stationery or publication.
(6)
When an accredited journalist ceases to represent the media organization
on whose behalf he/she is accredited, the fact shall be brought to the notice
of the Director in writing within fifteen days by both the journalist concerned
and he editor concerned (in case of newspaper) and General Manager (in case of
Agency) and in such case the accreditation card s all be returned to the
Director.
(7)
Accreditation shall be withdrawn if the organization on whose behalf the
journalist is accredited ceases its publication or the network ceases to
function except for a period not exceeding six months for reasons of industrial
dispute or natural calamities.
(8)
Publications containing information of sectional interest such as house
journals, technical/professional publication are not eligible for
accreditation.
(9)
The organisations owned and run by cable operators providing cable
television service through cable television networks will not be eligible for
accreditation.
(10)
The accreditation shall be withdrawn as soon as the conditions on which
it was given cease to exist. Accreditation is also liable to be
withdrawn/suspended if it is found to have been misused.
(11)
If an applicant or a media organization is found to have supplied
false/fraudulent/forged information/documents, the representative/ media
organization shall be debarred from accreditation upto a maximum of two years
but not less than one year as decided by the Committee with the approval of
Government.
Rule - 5. General eligibility criteria for Grant of Accreditation.?
(1)
An applicant for accreditation shall not be eligible unless he/she has
acquired not less than ten years experience as a Working Journalist for State Level
Accreditation and not less than five years experience as a Working Journalist
for accreditation at District or Sub-divisional or Block Level :
Provided that experience of work in a Government media organization vis.
- The Press Information Bureau of Government of India. News Service Division of
All India Radio, the News Unit of Doordarshan, the Photo Division of Government
of India may be deemed as equivalent to experience of work in a news media
organization for the purpose of accreditation :
Provided further that those Officers having experience of Journalistic
work in Media Units of the Information & Public Relations Department of the
State Government other than those referred to above, may also be considered for
the purpose of accreditation, if the Committee would be satisfied about their
journalistic experience.
(2)
Application for accreditation shall be considered only from those media
representatives who reside either at Bhubaneswar or Cuttack for State Level
Accreditation and District, Sub-division and Block Headquarters for
accreditation at respective levels. Government may in consultation with the
Committee, relax this for granting district level accreditation in case of the
journalists stationed at other important news centers.
Rule - 6. Eligibility criteria for Newspapers seeking accreditation for Working Journalists under their employment.?
Newspapers of up to fortnightly, periodicity shall only be eligible to
seek accreditation for journalists working with them, if they belong to the
following categories :
(i)
The contents
of the newspapers has the news and information emanating from the Headquarters
of the Government of Orissa and/or district Headquarters and shall mainly
contain information and/or comments, features, illustration on current, social,
political, economic, scientific, sports, culture and other matters of public
interest.
(ii)
(a) The
circulation of a daily newspaper shall not be less than 10,000 (ten thousand)
copies of four full size pages per publishing day.
(b) The circulation of a newspaper (weekly, fortnightly) shall not be
less than 10,000 (ten thousand) copies of four full size pages or eight pages
of tabloid size per publishing issue.
(c) The circulation of a periodical/magazine (upto fortnightly only)
shall not be less than 10,000 (ten thousand) copies with a minimum of forty
pages per publishing issue :
Provided that special consideration may be shown to newspapers
contributing the Science and Technology and to those published from hilly or
backward areas or from regions under developed in terms of information and
communication.
Rule - 7. Eligibility criteria for News Agencies seeking Accreditation.?
The following criteria shall be taken into consideration for grant of
accreditation to news agencies, feature agencies, photo agencies and television
news and feature agencies, namely :
(i)
The contents
of the items circulated/produced by agencies mentioned above shall include news
and information emanating from the Headquarters of the Government of Orissa as
well as district and sub-divisional headquarters.
(ii)
A news
agency shall use telegraphic or electronic transmission and receiving
facilities and shall have paying subscribers in news media organizations spread
over not less than three districts.
(iii)
A news-photo
agency shall have a minimum of six paying subscribers and a minimum annual
subscription income of Rs. 30,000/- and television organization Rs. 50,000/-
from media organization as certified by an established firm of Chartered
Accountant.
(iv)
A feature
agency shall have not less than twelve paying subscribers in media organization
and shall have annual revenue not less than Rs. 20,000/-:
Provided that out of the paying subscriber there shall be at least one
large class newspaper approved by Government in case of news agency and news
photo agency and in case of feature agency at least one T.V./Radio news
production shall be there :
Provided further that an applicant seeking accreditation on behalf of
news agency shall have to submit one years original clippings not less than 50
in numbers at the rate of at least 4 numbers per month.
(v)
Wire
agencies shall provide services to at least five news subscribers including
audio visual networks on a regular commercial basis and shall produce
certificate from an established firm of Chartered Accountant, about their
annual revenue which should not be less than Rs. 5.00 lakhs.
Rule -. Grant of accreditation to the Editor-cum-Correspondent.?
Editors of small and medium newspapers who also work as correspondents
may be given accreditation as Editor-cum-Correspondent provided the following
criteria are fulfilled :
(i)
The
newspaper/periodical concerned qualifies for accreditation as per these rules.
(ii)
The
applicant himself/herself is qualified for grant of accreditation as a
correspondent.
(iii)
The
applicant submits clippings of published despatches apart from editorial
carrying his/her credit line appearing in the newspaper/periodical on whose
behalf accreditation is sought for.
Rule - 9. Grant of Accreditation to Cameraman-cum-Correspondent.?
A Cameraman representing a newspaper/news photo agency/T.V. News Unit
may be granted accreditation as Cameraman-cum-Correspondent provided he/she
satisfies the following criteria :
(i)
The
applicant is eligible for accreditation as a Cameraman.
(ii)
The organization
on whose behalf the accreditation is sought for, qualifies for the grant of
such accreditation
(iii)
The
applicant produces clipping of his/her dispatches circulated or produced by the
media organization on whose behalf accreditation is sought for.
Rule - 10. Grant of Accreditation to Free Lance Journalists.?
The Committee may consider the grant of accreditation to an applicant
not attached to any particular news media organization provided that such a
person has at least 20 years experience as a full time working journalist and
has a proven income of not less than Rs. 25,000/- per annum from Journalistic
activities :
Provided that the applicant shall submit two years original clippings on
his/her credit lines, not less than 50 in numbers, at the rate of 4 numbers,
per month which shall include publication in one large class newspaper.
Rule - 11. Eligibility criteria for Electronic Media seeking accreditation for their Representatives.?
Electronic Media shall only be eligible to seek accreditation for their
representatives, if they belong to the following categories, namely :
(i)
T.V./Radio
News production organization, having air-time arrangements with
channels/stations, must have at least one news bulletin/ programme of minimum
15 minutes duration per day.
(ii)
Satellite
channels, having dedicated at least 15 per cent of their respective air-time
(approx. 3.5 hours in a 24 hour cycle) to telecast/transmission of news and
news related programme per day.
(iii)
News
magazines, producing organization having telecast/broadcast tie up with T.V.
Channels/Stations must have a minimum total cumulative programme duration of 60
minutes per week on news and news related contents.
(iv)
News
websites posting news of public interest in the State.
(v)
Television/News
Agency should supply news clip to at least five subscribing satellite
T.V./Radio Organization on regular basis and shall have a minimum annual
revenue of rupees fifteen lakhs from news clip etc.
Rule - 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.
Rule - 13. Provisional Accreditation.?
Accreditation on a provisional basis may be granted by the Director with
approval of Government on recommendation of minimum of four members of the
Committee till the next meeting of the Committee if the applicant fulfils all
the qualifications laid down for grant of accreditation. In absence of the
Committee, provisional accreditation may be granted by the Director on approval
of the Government.
Rule - 14. The maximum number of news representatives from Print Media & Electronic Media who may be accredited.?
(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.
(2)
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
|
(3)
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.
(4)
Daily newspapers and news agencies, weeklies and fortnightlies published
from Orissa, Oriya dailies, weeklies and fortnightlies published from outside
Orissa will be entitled to accreditation at District/Subdivision/Block levels
subject to the conditions prescribed in these rules. In exceptional
circumstances newspapers published from outside the State with considerable
circulation in Orissa and News Agency and News Media Organizations of repute
may be given accreditation at the District level.
(5)
For granting accreditation in case of weeklies and fortnightlies the
main criteria shall be content study of the paper and the material published in
the paper shall justify the necessity of its news representatives for
day-to-day collection of news from official sources and day-to-day contact with
such sources.
(6)
Not more than one accredited journalist and one accredited photographer
of a newspaper/news agency/news media organization shall claim facilities for
attending one official function.
Rule - 15. Suspension/Withdrawal of Accreditation.?
His/her accreditation will be liable to be suspended/withdrawn if-
(i)
He/she uses information
and facilities accorded to him/her for non-journalistic purposes.
(ii)
In course of
his/her duties as correspondent he/she behaves in an undignified or
unprofessional manner.
(iii)
The
conditions on which he/she was granted accreditation cease to exist and he/she
ignores or violates the conditions on which information and facilities are
provided by Government or acts contrary of any provisions of this rules.
(iv)
When an
Editor (in case oi Newspaper)/General Manager (in case of agency) desires for
cancellation of accreditation granted to its correspondent or correspondents,
he/she shall apply to the Director for cancellation of accreditation with
sufficient justifications. Director on receipt of such application will cancel
the accreditation with the approval of Government and place the same in the
next meeting of the Committee for information.
(v)
An
accredited media representative who continuously remains absent for 3 months
from headquarters shall forfeit his/her accreditation. This period may be
extended by 3 months more by the Director on a written request from the Editor
(in case of Newspapers)/General Manager (in case of agency) concerned.
(vi)
He/she has
been granted accreditation on submission of false information to the Committee.
Provided that in case the newspaper/news agency/news media organization
itself is responsible for such wilful publication of false, mala fide, baseless
or incorrect report, it will be liable to dis-accreditation.
(vii)
The
accreditation may be suspended by the Director. The same may be placed before
the Committee in its next meeting for information. The Committee if defers with
such decision will record their views & the same will be referred to
Government whose decision will be final.
(viii)
If any
accredited representative is found to have given false information about
himself/herself or about his/her organization and if the Committee after giving
a reasonable opportunity to the representative concerned to defend
himself/herself is satisfied that the charges are true, the accreditation maybe
withdrawn with the approval of Government for a period not exceeding two years
and not less than one year.
Rule - 16. Review of Accreditation by the Committee.?
(1)
There shall be review of all accreditations, once in a year by the
Committee, granted to the representatives of News Media Organizations.
(2)
For purposes of such a review, information regarding circulation,
revenue may be called for and the accredited news representatives may be asked
to provide clippings of published dispatches or photographs or dope sheets from
the newspaper/news agency/Print Media and Electronic Media Organization
concerned.
Rule - 17. Amendments.?
The Orissa Press Accreditation Committee or the Director, may make
recommendation to State Government for amendment of these rules from time to
time as considered necessary.
Rule - 18. Repeal.?
The Orissa Press Accreditation (Constitution of the Orissa Press
Accreditation Committee and Grant of Accreditation) Rules, 1994 are hereby
repealed :
Provided that notwithstanding such repeal anything done or any action
taken under the rules so repealed shall be deemed to have been done or taken
under these rules.
Annexure-I
Application form for Accreditation of
News Media Representatives at the State/District/Subdivision/Block Headquarters
of Orissa
To
The Director,
Information & Public Relations Department,
Bhubaneswar.
Sir,
I, the news representative of.................(Name of the Print
Media/Electronic Media Organization) with the particulars appended herewith may
kindly be granted accreditation by the Government of Orissa to work with my
headquarters at..............
(1)
Name in full
(in block letters) :
(2)
Father's/Husband's
name in full (in block letters) :
(3)
Present
residential address, telephone No.
(4)
Office
address in full, Telephone No.
(5)
Permanent
Home address :
(6)
Nationality
:
(7)
Date and
place of birth :
(8)
Name and
address of the Print/Electronic Media Organization on whose behalf
accreditation is being sought :
(9)
Designation
:
(10)
Are you
working only as a News Representative/Editor or also as General Manager :
(11)
Whether
employed whole-time or part-time ?
(12)
Give details
and state the salary/emoluments :
(13)
Are you
coming under EPF, if yes, please attach EPF slip along with salary slip for
last one year.
(14)
Are you
engaged in any other work ? (Please give details) :
(15)
Educational
and other qualifications :
(16)
Professional
& Experience (in chronological order)
|
Print/Electronic
Media where salaried posts were held
|
Post held
|
Period of
Service
|
Salary
drawn
|
|
From
|
To
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
|
|
|
|
|
(17)
Are you
accredited with Central/State Government, if so, please give details.
(18)
Since when
residing at the headquarters of State/District/Sub-division/Block (Strike out
which is not applicable)
(19)
Places of
stay during the last five years with full address.
I agree to abide by the Orissa News Media Accreditation Rules, 2006 as
amended from time to time of the Information & P.R. Department and to
accept the decisions of Government of Orissa in the said Department.
I do hereby declare that there is no dues pending against me towards
rent of the Government quarters, dues of electricity/water charges.
I promise that I will not engage myself in any work other than
journalistic. I will also surrender my accreditation card within 15 days of my
ceasing to be a news representative from this Print/Electronic Media/Media
Organisation.
Certified that the above information is correct.
Yours
faithfully,
Date...........
Signature of the News Representative
To be filled in by the Editor/general Manager of the Print/Electronic
Media/Media Organisation
1.
Information about the newspaper.-
(a)
Name and
address of newspaper :
(b)
Name of the
Editor
(c)
Periodicity
of publication (Daily/Weekly/Fortnightly)
(d)
Language
(e)
When
established :
(f)
Subjects
covered
(g)
Areas
covered :
(h)
Circulation
(Attested copies of circulation certificates from R.N.I. and Chartered
Accountant should be attached).
(i)
Circulation
figures in Orissa to be shown in case of papers, published outside the State :
(j)
No. of News
Representatives accredited at present (in the category for which this
application is submitted).
(k)
Group/Chain
to which the paper belongs:
2.
Information about the News/Feature Agency-
(a)
Name and
address of the Electronic Media
(b)
Name of the
General Manager :
(c)
When
established :
(d)
Number of
Newspapers served regularly on commercial basis (Attach list) :
(e)
Annual
revenue (Attach a Photostat copy of the certificate from a Chartered Accountant
verifying the revenue of the agency, received as subscriptions from news media
organizations).
(f)
Frequency,
volume of service and method of distribution:
(g)
Type of
coverage in which interested :
(h)
Any other
information, if any :
3.
Information about the Electronic Media
(1)
Name and address of-
(a)
T.V./Radio News/Satellite
Channel/News Magazine/News Website Production Organisation. :
(b)
Name of the
General Manager
(c)
When
established
(d)
Number of
bulletin/Programme duration per day/Air-time dedicated to telecast of News per
day/Cumulative programmes duration per week on news.
(2)
Name & address of-
(a)
T.V./Radio
News Agencies :
(b)
Name of the
General Manager
(c)
When
established :
(d)
Accrual of
Annual Revenue from News Clips/details of supply of News clips to Satellite
T.V./Radio Organization on regular basis. :
(e)
Any other
information, if any :
4.
Certified that Shri/Smt./Ms...........................................is
working as a full-time/part-time News representative and he/she is being paid a
salary of Rs.....(Rupees......................)per month whose salary/EPF (if
any) Slips (attested) are attached. The information furnished by him/her is
correct to the best of my knowledge.
I undertake to inform the Director, I & P.R. within a period of 15
days of his/her ceasing to be a correspondent/media representative.
Date...........
Name and Signature of the Editor/
General Manager with office stamp
Verification Report and recommendations of the Collector and District
Magistrate in case of District/Subdivision/Block level correspondents.
Date..................
Signature of the Collector and
District Magistrate with office seal
Note-
1. Please furnish reply to every column.
2. This form is to be submitted in triplicate along with three attested
copies of passport size photographs of the applicant.
3. A letter from the Editor/General Manager to the Director of
Information & Public Relations requesting for grant of accreditation is
necessary.
4. Attested copies of certificates in support of entries in columns 12
to 14 should be attached.
5. Please attach a copy of the terms and conditions of your appointment
including pay and other emoluments in the present organization.
6. Please attach some recent copies of the newspaper/periodical/news
feature materials, as the case may be.
7. The application will be considered in accordance with the conditions
laid down in the Rules for Accreditation notified by the Government.
8. The application for accreditation to District/Sub-division/Block
level correspondents should be recommended by the concerned Collector and
District Magistrate.
9. Incomplete application will not be accepted.
Annexure-II
Application form for Renewal of Accreditation
To
The Director,
Information & Public Relations Department,
Bhubaneswar
(Through the Collector and District Magistrate concerned in case of
District, Subdivision and Block level correspondents)
Sir,
I, the News Representative
of.......................................(Name of Print/Electronic Media
Organization) with the particulars appended herewith request you to please
renew my accreditation for another one year from...........to..............
1.
Name in full
:
2.
Designation
:
3.
Name of
Print/Electronic Media
4.
Present
residential address
5.
Accreditation
Card No.
6.
Period of
validity :
7.
Station:
I do hereby declare that there is no dues pending against me towards
rent of the Government quarters, dues of electricity/water charges.
Signature of the News Representative
Date.....................
Recommendation by the Editor/general Manager
Certified that Shri/Ms./Smt.......................(Name and designation
of the News Representative should be mentioned) with his/her headquarters
at.................is working as a full-time/part-time News Representative in
our Organization and he/she is being paid a salary of Rs...............
(Rupees.........................) per month whose salary/EPF (if any) Slips
(attested) are attached. The information furnished by him/her is correct to the
best of my knowledge.
His/her accreditation may kindly be renewed for another one year
from..........to...........and his/her accreditation card is sent herewith.
Date....................
Name and Signature of the Editors
Date....................
Signature of General Manager with office stamp