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Press Council Act, 1978 14.Power to censure.- (1) where on receipt of a complaint made to it or otherwise, the Council has reason believe that a newspaper or news agency has offended against the standards or journalist ethics or public taste or that an editor or a working journalist has committed any professional; misconduct, the council may, after giving the newspaper, or news agency, the editor or journalist concerned an opportunity of being heard, hold an inquiry in such Annett as may be provided by regulations made under this Act and, if it is satisfied that it is necessary so to do, it may, for reasons to be recorded in writing, warn, admonish or censure the newspaper, the news agency, the editor or the journalist or disapprove the conduct of the editor or the journalist, as the case may be: Provided that the council may not take cognizance of a compliant of in the opinion of the chairman there is no sufficient ground for holding an inquiry. (2) If the council is of the opinion that it is necessary or expedient in the public interest so to do, it may require any newspapers to publish therein in such manner as the council thinks, fir any particulars relating to any inquiry under this section against a newspaper or news agency, an editor or a journalist working therein, including the name of such newspaper, news agency, editor or journalist. (3) Nothing in sub-section (1) shall be deemed to empower the council to hold an inquiry into any matter in respect of which any proceeding is pending in a court of law. (4) the decision of the council under sub-section (1) or sub-section (2) as the case may be shall be final and shall not be questioned in any court of law.    |
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