Centre releases endorsement guidelines for celebrities, influencers, and virtual influencers on social media platform - (06 Mar 2023)

Consumer

The Department of Consumer Affairs, under the Ministry of Consumer Affairs, Food and Public Distribution, has released a set of guidelines called "Endorsements Know-hows!" for celebrities, influencers, and virtual influencers on social media platforms. The guidelines aims to ensure that individuals do not mislead their audiences when endorsing products or services and that they are in compliance with the Consumer Protection Act and any associated rules or guidelines.

The guidelines state that endorsements must be made in simple, clear language, and terms such as "advertisement," "sponsored," “collaboration” or "paid promotion" can be used. Individuals must not endorse any product or service that they have not personally used or experienced or in which due diligence has not been done by them.

The guidelines state that the disclosure must be placed in the endorsement message in a manner that is clear, prominent, and extremely hard to miss. Disclosures should not be mixed with a group of hashtags or links. For endorsements in a picture, disclosures should be superimposed over the image enough for viewers to notice. For endorsements in a video or a live stream, disclosures should be made in both audio and video format and displayed continuously and prominently during the entire stream.

The guidelines aim to ensure that individuals do not mislead their audiences when endorsing products or services, and that they are in compliance with the Consumer Protection Act and any associated rules or guidelines. It is essential for celebrities, influencers, and virtual influencers to adhere to these guidelines to maintain transparency and authenticity with their audience.

Tags : ENDORSEMENT GUIDELINES ISSUANCE