Report No. 93
4.3. Power to demand disclosure of sources.-
A journalist may be required to identify his sources before courts, tribunals of inquiry or a Committee of either House of Parliament. In the Allighan Affair, the Evening News Editor was held to be in contempt for refusing to tell the Committee of Privileges which M.P. had been writing a political column in his newspaper.1 No action, however, was taken against him, nor against Mr. Gordon Greig of the Daily Mail when he withheld a source from the Committee.
1. Anthony Richards Law for Journalists, (1977), p. 82.
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