Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI ADMINISTRATION ADVERTISEMENT RULES, 1978 CONTENTS 1. Rule 2. Rule 3. Rule 4. Rule 5. Rule 6. Rule 7. Rule 8. Rule 9. Rule 10. Rule 11. Rule 12. Rule 13. Rule 14. Rule DELHI ADMINISTRATION ADVERTISEMENT RULES, 1978 The Lt. Governor, Delhi is pleased to make the following rules for regulating the conditions for the release of advertisements to newspapers etc., and fixation of rates in respect thereof, namely : 1. Rule :- These rules may be called Delhi Administration Advertisement Rules, 1978. 2. Rule :- (a) In these Rules an "approved paper" means paper approved by the Directorate of Advertising and Visual Publicity, Ministry of Information and Broadcasting for release of advertisements by Delhi Administration. (b) "Director" means the Director of Information and Publicity, Delhi Administration, Delhi, in so far as advertisements from the Directorate of Information and Publicity and other officers of the Administration are concerned and the Director of Family Welfare relating to the advertisements from his office. (c) "Administration" means Delhi Administration. (d) "Advertisement" means any advertisement whether classified or display released by Delhi Administration. (e) "Paper" means any printed periodical work containing public news registered under the Press and Registration of the Books Act, 1867 (Central Act 25 of 1867). 3. Rule :- The Director will release display advertisements as per the guideline approved by the Executive Council from time to time to the Newspapers, Journals and Magazines on the rates as approved by Delhi Administration taking into consideration the rates fixed by the Directorate of Advertising and Visual Publicity on the basis of circulation of the paper, the strata of the society it caters the importance of the space to be utilised and other factors. 4. Rule :- The Director will release advertisements involving expenditure not exceeding Rs. 500/- in each case. 5. Rule :- (i) All departments of Government other than the Courts of Law shall, unless immediate publication by them is necessary to avert any direct resultant loss to the Government, will send their advertisements for publication in the approved papers to the Director sufficiently in advance to the date by which day they are intended to be published stating generally the field of operation of the advertisements without specifically mentioning the names of the approved papers in which they are to be published (a Department which gives advertisements directly, in order to avoid resultant loss, may give a certificate to the effect and intimate it to the Director). (ii) All advertisements received by the Director, shall normally be released to the approved papers in the form in which they have been received, but the Director shall, whenever necessary, with a view to economise space, waive the right to make essential amendments in the layout and composition thereof. 6. Rule :- The Director may also release advertisements to the souvenir or year book published in Delhi upto a maximum of Rs. 500/- in each case, but such releases shall not be made to oblige any party or simply to finance any organisation. The total expenditure on this account would not exceed 10 per cent of the budget provision allocated specifically for the release of the advertisements. Prior approval of the Chief Executive Councillor will be obtained for releasing advertisements to these publication. 7. Rule :- The Director shall determine the rate of advertisements to be given in souvenirs, year books etc., keeping in view all relevant factors including the size of the advertisement, its publicity potential, circulation, the strategic importance of the page on which the advertisement is to be published etc. 8. Rule :- In selecting Newspapers, Magazines and periodicals for Government advertisements and campaigns, due regard shall be paid to : (a) effective circulation (normally papers having a paid circulation below 1000 are not used), (b) regularity in publication (normally a period of six months" uninterrupted publication), (c) class of readership, (d) adherence to accepted standards of journalistic ethics, and (e) other factors such as pulling power, production standards, the language and areas intended to be covered within the available funds. 9. Rule :- Where it is considered necessary or expedient in public interest to do so, the Director may, notwithstanding anything contained in these rules, release advertisement to any new paper/magazine if such advertisement is considered necessary, with the prior approval of the Chief Executive Councillor. 10. Rule :- Payment of bills of advertisements pertaining to the Directorate of Information and Publicity will be made by the Director. Payment of bills pertaining to other advertisements shall be made by the concerned Department that sends the advertisements, to the Director for release. 11. Rule :- No payment shall be made of any bills, if the advertisement to which it relates has been : (a) published after the expiry of the date by which it was required to be published, (b) published incorrectly, and (c) without obtaining written order of the Competent Authority. 12. Rule :- The Director shall see that an approved paper does not contravene the above rules and for this purpose, he may (a) verify the circulation, regularity etc., of the approved papers with the statistics maintained by the Registrar of Newspapers of India, (b) consult the Central Press Council or the Accreditation Committee of Delhi Administration, if he entertains doubts that the approved paper is not following the required ethical standard of publishing distorted news with a view to malign Delhi Administration 13. Rule :- If any approved paper does not remain true to or contravenes any of the conditions specified above, the Director may remove for ever or for a specific period the name of the paper and no Government advertisement shall thereafter, or during such period as ordered, be released to such papers. 14. Rule :- Rules circulated vide this Administration"s letter No F. 2 (39/74 PRD, dated 20th September are hereby cancelled.