AGREEMENT FOR EMPLOYMENT OF A WRITER

 

THIS WRITER EMPLOYMENT AGREEMENT (the “Agreement”) made and entered into as of this _______ day of ______________, 20____

 

Between

___________________ of ___________________________ (the “Producer”)

 

And

__________________________________________ of ___________________________ (the Writer).

 

The parties agree as follows:

 

Engagement

Producer hereby employs the writer to perform certain writing services for the motion picture entitled ______________________________________ based on _________________________ (the “work”). Writer hereby accepts such engagement upon the terms contained in this Agreement.

 

Completion

Writer agrees to complete and deliver the work, including any changes and revisions as requested by Producer as follows: __________________________________________________

_____________________________________________________________________________________________________________________________________________________________________________________________.

 

Standard of Performance

The writer shall render the services hereunder in a diligent, conscientious and efficient manner. Writer shall devote its entire time and attention to the work. Writer shall use best talents and abilities to the services to be rendered under this agreement.

 

Directions

Writer shall render the services hereunder in a manner as producer may reasonable direct, instruct or suggest.

 

Compensation

Subject to Writer’s full performance of all its obligations hereunder, producer will pay writer as full compensation for all services rendered and rights as follows:

_________________________________________________________________________________________________________________________________________________________________________________________________________.

 

Rights

Producer shall solely and exclusively worldwide and perpetual rights of every kind and nature in the work, and all of the resultsand proceeds thereof together with the “moral right of author.” Writer hereby acknowledges that the work is being written by writer as a “work made for hire” within the scope of Writer’s employment by producer and therefore producer shall be the author and copyright owner of the work.

 

Name and Likeness

Producer shall have the exclusive right to use writer’s name, sobriquet, photograph, likeness, voice and caricature. Producer shall have the right to use the Name & Likeness in connection with the advertising, publicizing exhibition, and/or other exploiratation thereof in any manner and by any means and in connection with commercial advertising and publicity.

 

Warranties & Representations

Writer warrants and represent that the work shall be wholly original to writer, except any material inserted by writer pursuant to specific instructions of producer. Writer further warrants that the work shall not infringe upon or violate the rights of privacy or publicity of, or constitute a libel or slander against, or violate any common law or any other rights of any person, firm or corporation.

 

Indemnification

Writer shall indemnify producer and its licensee and assigns and officers, agents and employees, from all liabilities, actions, suits or other claims arising out of any breach by writer of its warranties and representations and out of the use by producer of the work. The foregoing shall apply only to material created or furnished by writer, and shall not extend to changes or additions made therein by producer or to claims for defamation or invasion of the privacy of any person unless writer knowingly uses the names or personality of such person or should have known, in the exercise of reasonable prudence, that such person would or might claim that such person’s personality was used in the work.

Producer shall indemnify writer to the same extend that writer indemnifies producer hereunder, as to any material supplied by producer to writer for incorporation into the work.

 

Arbitration

Any controversy or claims arising out of or relating to this agreement or any breach thereof shall be settled by arbitration and judgement upon the award rendered by the arbitrators may be entered in any court having jurisdiction thereof. The prevailing party shall be entitled to reimbursement for costs and reasonable attorney’s fees. The determination of the arbitrator in such proceeding shall be final, binding and non-appealable. In the event of any breach by the producer of this agreement, the writer shall be limited to the writer’s remedy at law for damages, if any, and shall not have the right to terminate or rescind this agreement or to enjoin or restrain in any way the production, distribution, advertising or exploitation of the picture.

 

Assignment

Writer shall have the right to assign this agreement and any of the rights granted herein, in whole or in part, to any person, firm, corporation or entity, and nothing contained herein shall imply anything to the country. Producer shall not be entitled to assign producer’s right or obligations hereunder.

 

IN WITNESS WHEREOF, the parties have executed this agreement on

the day and year first above written.

 

AGREED TO AND ACCEPTED:

___________________________

“WRITER”

 

AGREED TO AND ACCEPTED:

___________________________

“PRODUCER”