Section 5 — Press Registrar General and other officers.

(1) The Central Government may, by order, appoint a Press Registrar General of India for carrying out the purposes of this Act. (2) The Central Government may, by general or special order, appoint such other officers under the general superintendence and control of the Press Registrar General, as may be necessary, for the purpose of performing the functions assigned to the Press Registrar General by or under this Act and may, by such order provide for the distribution or allocation of functions to be performed by them under this Act. (3) In particular, and without prejudice to the generality of the foregoing provisions, the Press Registrar General shall perform the following functions, namely:--- (a) issue a certificate of registration to a periodical; (b) maintain a register of registered periodicals; (c) make guidelines for admissibility and availability of title of a periodical; (d) collect fees, as may be applicable, with regard to applications received by him under this Act; (e) receive funds from the Central Government and disburse the same for implementation of the provisions of this Act; (f) prepare and publish an annual report containing information in respect of the periodicals in India; (g) any function incidental to, or connected with, clauses (a) to (f) ; and (h) any other function as may be assigned to it by the Central Government for the effective implementation of the provisions of this Act.

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