AGREEMENT BETWEEN TELEVISION COMPANY AND EDITOR/DIRECTOR/PRODUCER
THIS AGREEMENT is made and entered into as of this _____________ day of ________________, 20__________
Between
___________________________________________________________ (the "Company"),
AND
_______________________________________________(the “Editor/Director /Producer").
WHEREAS, Company is desirous of producing a Television series entitled ______________________ (the "TV Series"), and
WHEREAS, the Company is hereby desirous of utilizing the services of Editor/Director/Producer in connection with the TV Series upon the terms and conditions contained in this Agreement.
Now therefore, the parties agree as follows:
Services
Company hereby engages the Editor/Director/Producer to perform the following editing/directing/producing and consulting services:
_______________________________________
_____________________________________________________________________
Editor/Director/Producer hereby accepts such engagement upon the terms contained in this Agreement.
Compensation
Company shall pay the Editor/Director/Producer the following compensation: ____________________ ___________________________________________________________________________
All payments payable hereunder to Editor/Director/Producer shall be deemed to be equitable and inclusive remuneration for all services rendered by Editor/Director/Producer in connection with the TV Series and no further sums shall be payable to Editor/Director/Producer by Company by reason of the exploitation of the TV Series and all results and proceeds of Editor/Director/Producer's services hereunder in any and all media throughout the universe.
Term
The term of employment hereunder shall begin from the date set forth above and continue until the completion of the photography and recordation of said role. Company hereby guarantees that it will furnish Editor/Director/Producer a minimum of [months/years] employment.
Credits
Subject to the production and release of the TV Series and provided Editor/Director/Producer performs his material obligations hereunder, the Company shall accord Editor/Director/Producer credit in connection with the TV Series.
Rights
The Editor/Director/Producer acknowledges that it shall not have any right to or interest in the work product resulting from the Services performed hereunder, or any of the documents, reports or other materials created by the Editor/Director/Producer hereunder, nor any right to or interest in any copyright therein. The Editor/Director/Producer acknowledges that the Services and the products have been specially commissioned or ordered by the Company and the Company is deemed to be the author of and is the owner of all copyrights in and to such Materials.
Name and Likeness
Company shall have the exclusive right to use Editor/Director/Producer's name, sobriquet, photograph, likeness, voice and or caricature. Company shall also have the right to simulate Editor/Director/Producer's voice, signature and appearance by any means in and in connection with the TV Series and the advertising, publicizing, exhibition, and/or other exploitation thereof in any manner and by any means and in connection with commercial advertising and publicity.
Expenses
The Editor/Director/Producer will be entitled to reimburse any transportation and expenses pursuant to this Agreement provided [If any conditions according to the case].
Assignment
Company 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 contrary. Editor/Director/Producer shall not be entitled to assign Editor/Director/Producer's rights or obligations hereunder.
IN WITNESS WHEREOF, the parties have executed this agreement on the day and year first above written.
AGREED TO AND ACCEPTED:
________________________
"Editor/Director/Producer"
AGREED TO AND ACCEPTED:
________________________
“THE COMPANY”
______________ _____________
WITNESS 1 WITNESS 2
