 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 255 Recommendation 14.6. For these purposes, the Law Commission recommends the insertion of a new Chapter, Chapter VIIB in Part V of the RPA titled "Restriction on Government Sponsored Advertisements". It will read as follows: "Chapter VIIB: Restriction on Government Sponsored Advertisements 75B. Restriction on Government Sponsored Advertisements.- No Central or State government, as the case may be, shall, publish any advertisements of achievements of the Central of State government either in the print media, electronic media, or by way of banners or hoardings in public places for a period of six months prior to the date of expiry of the term of the House of the People or the Legislative Assembly of the concerned State. Provided that the restrictions above shall not apply to the advertisements of achievements of the governments relating to their poverty alleviation programmes or any health related schemes; however, such advertisements shall not carry any symbol of a political party or the names or photographs of any Minister or leader of any political party."    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back