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Press Council Act, 1978

No 37 of 1978

Contents
Sections Particulars
Chapter I Preliminary
1 Short title and extent
2 Definitions
3 Rule of construction respecting enactments not extending to the State of Jammu and Kashmir or Sikkim
Chapter II Establishment Of The Press Council
4 Incorporation of the Council
5 Composition of the Council
6 Term of office and retirement of members
7 Conditions of service of members
8 Committees of the Council
9 Meetings of the Council and committees
10 Vacancies among members or defect in the constitution not to invalidate acts and proceedings of the Council
11 Staff of the Council
12 Authentication of orders and other instruments of the Council
Chapter III Powers And Functions Of The Council
13 Objects and functions of the Council
14 Power to censure
15 General powers of the Council
16 Levy of fees
17 Payments to the Council
18 Fund of the Council
19 Budget
20 Annual report
21 Interim reports
22 Accounts and audit
Chapter IV Miscellaneous
23 Protection of action taken in good faith
24 Members, etc., to be public servants
25 Power to make rules
26 Power to make regulations
27 Amendment of Act 25 of 1867

[7TH September 1978 ]

An Act establish a Press council for the purpose of preserving the freedom of the Press and of maintaining the standards of newspaper and news agencies in India.

Be it enacted by Parliament in the Twenty-ninth Year of the Republic of India as follows.



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