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State of Odisha - Act

Rules for the Biju Pattnaik Award for outstanding performance in promotion of Sports and Games

ODISHA
India

Rules for the Biju Pattnaik Award for outstanding performance in promotion of Sports and Games

Rule RULES-FOR-THE-BIJU-PATTNAIK-AWARD-FOR-OUTSTANDING-PERFORMANCE-IN-PROMOTION-OF-SPORTS-AND-GAMES of 2007

Published on 21 April 2007
Commenced on 21 April 2007
[This is the version of this document from 21 April 2007.]
[Note: The original publication document is not available and this content could not be verified.]

Rules for the Biju Pattnaik Award for outstanding performance in promotion of Sports and GamesPublished vide Notification No. 1063-VSYS-2/2007-SYS, dated 21st April 2007, O.G. No. 17 dated 1.6.2007Government of OrissaSports & Youth Services DepartmentResolutionSubject - The Biju Pattnaik award for outstanding performance in promotion of sports and games.

1. Introduction.

- An epitome of youth power, Biju Pattnaik, the former, Chief Minister of Orissa, was an outstanding sports person and great lover of sports and games. During his life time he had sincerely endeavoured for the upliftment of the standard of sports and games and enhanced sports consciousness in the State. His endeavour bore fruit in the establishment of various sports infrastructures throughout the State and was instrumental in inspiring the youth to excel in sports and giving them a rightful place of honour in the society. Thus to commemorate the landmark contribution of Biju Pattnaik towards development of sports and games in the State and to instill his legendary sportsmanship spirit among the youth 'Biju Pattnaik Award for outstanding performance in promotion of sports and games' in right choice to be instituted for the beginning of the millennium.Biju Pattnaik sports award confers the highest honour of the Government of Orissa on distinguished sports persons/sports journalists and conveys the revered recognition and appreciation of the State for the outstanding performance of sports persons of the State in promotion of Sports and Games.

2. Short Titles and Commencement.

- (i) These Rules may be called 'Rules for the Biju Pattnaik Award for outstanding performance in promotion of Sports and Games'.

(ii)They shall come into force with effect from the date of issue of this Resolution.

3. Definition.

- In these Rules unless the context otherwise requires,-

(a)Year means; 1st January to 31st December of the year

(b)Coach means; a person who has obtained diploma in coaching from any of the Centre of N.S.N.I.S. and have been employed as a Coach in State Government, Sports & Youth Services Department, S.A.I., O.C.S. or any other Corporate/Private Sectors/Organisations/ Clubs with regular sports activities on pursuing active coaching in individual capacity.

(c)Accredited sports journalist means;

(i)Sports reporter/journalist (mobile/desk), of a major daily news paper/magazine.

(ii)Freelance reporter of print media/electronic media operating inside the State of Orissa.

(iii)Photo journalist.

(d)Government means; the Government of Orissa, Sports & Youth Services Department.

(e)Evaluation Committee means; a Committee set up by the Government every year to scrutinize the entries and to recommend the names of awardees to Government.

(f)Event means; National/International sports events as specified below :

(i)National Games/Inter State Tournaments/All India Inter University Competitions/All India School Meets conducted by concerned recognized National Federations.

(ii)Olympic Games, World Championship, World Cup (Senior and Junior), Common Wealth Games, Asian Games, Afro-Asian Games, SAP Games, Asian Championship (Sr. and Jr.), World University Games, World School Games, All England Badminton Championship, Grand Prix Tennis Tournaments and other similar events conducted by concerned recognized International Federations.

(g)Sports discipline means; the sports discipline recognized by International Olympic Council (I.O.C.). India Olympic Association (I.O.A.), Government of India (G.O.I.), Sports Authority of India (S.A.I.), Government of Orissa (G.O.O.)

4. Objectives of the Awards.

- (i) To encourage development of sports and games in the State.

(ii)To honour the sports persons to enhance their general status in society and also to give them grater dignity and a place of honour in Society.

(iii)To inspire and motivate the budding talents to excel in promotion of sports and games.

(iv)To provide encouragement to the Coaches who play the most important role in moulding and building the career of a sports person in his/her pursuit for excellence, in the field of sports and games.

(v)To provide encouragement to one of the most active and creative faculty of human endeavour, i.e., 'Sports Journalism'.

5. Description of the Award.

- (i) There shall be four awards to be presented every year, which are as follows

(a)Biju Pattnaik Award for life time achievement in promotion of sports and games.

(b)Biju Pattnaik Award for outstanding performance in sports and games for the year during which the award is presented.

(c)Biju Pattnaik Outstanding Coach Award.

(d)Biju Pattnaik Outstanding Sports Journalist Award.

(ii)Awards : The awards under Rule 5(i)(a), (b), (c) and (d) shall carry Cash Award of Rs. 1,50,000 (Rupees one lakh and fifty thousand) only, Rs. 1,00,000 (Rupees one lakh) only, Rs. 50,000 (Rupees fifty thousand) only and Rs. 30,000 (Rupees thirty thousand) only respectively.

Besides, for all these four awards, a statute made of Silver, a scroll of Honour and a blazer with tie shall be given.

6. Eligibility.

(a)To be eligible for the Award under Rule 5 (i) (a), a sports person should have not only good performances in National/International level with excellence during previous years but also should have continued to contribute for promotion of Sports in his/her individual capacity even after retirement from sporting career. He/she should have shown qualities of leadership, sportsmanship and sense of discipline.

(b)To be eligible for the award under Rule 5 (i) (b) a sports person must have represented Orissa with excellent performance in any of the recognized games with outstanding achievements during the year under consideration.

(c)The eligibility criteria for the Award under Rule 5 (i) (c) shall be as follows:-

(i)He/she should have devoted his/her career for imparting coaching to sports person in any of the major sports disciplines.

(ii)He/she should have produced sports persons who must have achieved excellence in National/International sports events in any of the recognized sports disciplines.

(iii)He/she should possess the quality of an ideal leader, must have maintained exemplary discipline, flawless conduct and cordial relationship with trainees during his/her career.

(iv)He/she should have maintained the career graph and profile of his/her talented trainees from the time of spotting the talent till the period when the trainee/trainees achieves excellence in National/International events.

(v)He/she should not have been involved in any kind of controversies and dispute.

(d)The following criteria shall be taken into consideration for the award under Rule 5 (i)(d):-

(i)Length of services/seniority in profession.

(ii)Quality of reporting of local sports events with analytical assessment with a view to popularise sports events organized inside the State.

(iii)Quality of reporting of National/International sports events.

(iv)Preparing profile of local sports persons with interview, which should include both prominent and upcoming sports persons.

(v)Standard of knowledge of rules and regulations of all major games as well as other peripheral games.

(vi)Involvement and activities with different sports organizations of the State.

(vii)Standard and degree of innovation and critical analysis.

(viii)Impartiality and fearlessness in reporting.

(ix)Honesty and integrity in the profession.

(x)Preferably from a sports background.

(xi)Emphasis on other important areas, i.e., training method, sports equipments, sports injuries, rehabilitation of sports persons, employment opportunity for sports person and last but not the least the social recognition and financial stability of sports persons.

6B. General Criteria of Eligibility. - (i) He/she should be a permanent resident of State of Orissa.

(ii)He/she should not have been convicted of any criminal offence or punished by any Court of Law for misconduct or for any other similar reason.

(iii)Canvassing for the award in any form is prohibited. Anybody found canvassing in his/her favour shall be debarred from consideration.

(iv)No award will be made for second time to the same person.

(v)The award can be given post humously. In that event the cash and other things will be given to the legal heirs of the honoured sports person.

(vi)The award will be in addition to any other award of the Department or otherwise, which may be available to sports persons for the same achievements.

(vii)The person who is recommended for the award shall be deemed to have accepted these rules.

(viii)The decision of the Government in respect of interpretation of these rules shall be final.

7. Nomination for the Awards.

- (i) Proposals for the awards shall be invited every year, through open advertisement copy of which will be available in the office of the District Collectors, S.Ps., Nehru Yuba Kendras, Orissa Council of Sports.

(ii)Proposals can be sent by the individual sports associations/ State Journalist Association giving the past performances of the persons recommended in the National Contests generally and for the year of the award particularly.

(iii)Sports Associations/State Journalist Association are free to recommend more than one name for a particular Award.

(iv)The proposals for the awards can be sent directly to the Director, Sports & Youth Services, Orissa, Bhubaneswar.

(v)Government in Sports & Youth Services Department reserves the right to send nominations in deserving cases.

8. Evaluation Committee.

- (i) Government will set up an Evaluation Committee every year to scrutinize all the applications received from the individuals/ Sports Associations/State Journalist Association and other sources and to make its recommendation to Government for the award under Rule 5(i).

(ii)The Committee shall consist of seven (7) members of independent Juries including the Chairman. One of the Juries shall be a Sports Journalist/Reporter, three be outstanding Ex Sports persons and two be Secretary/President of State Level Sports Associations.

(iii)The Evaluation Committee shall recommend the names of the selected awardees along with their bio-data and achievements for each award in the following format :-

The Evaluation Committee for the awards under Rule 5 (i) for the year recommends the following names for the conferment of the Awards, after due diligence and elaborate discussion.

(a)Under Rule 5(i)(a)

(b)Under Rule 5(i)(b)

(c)Under Rule 5(i)(c)

(d)Under Rule 5(i)(d)

(iv)The Director, Sports & Youth Services or his nominee will be present at the time of deliberation of the Committee but shall not have any sort of participation in decision making.

9. Presentation of the Awards.

- (i) Presentation of the awards shall be made in a special ceremony every year

(ii)The awardees shall be invited to receive the awards in persons. They shall be given T.A. and D.A. at the rate as admissible to a Grade 'A' Officer and the Director, Sports & Youth Services shall make arrangements for their stay.

(iii)The awardees shall be declared as 'State Guest'.

10. Annulment and Cancellation of Award.

- (i) The award may be cancelled in case it is found that it has been obtained by practice of fraud or misrepresentation or annulled/withdrawn for valid and sufficient reasons on the ground that the awardees have not conducted himself honourably subsequent to the date of the conferment of the Award. The decision of Government in this regard is final.

(ii)In the event of annulment/cancellation/withdrawal of the awards a simple Notification by the Sports a Youth Services Department to that effect will be deemed proper and sufficient. In such case the awardees would be compelled to refund the cash and other honours given in form of the awards.

(iii)The annulment/cancellation/withdrawal can not be disputed in any Court of Law and decision of the Government shall be final and binding.

(iv)The Government shall have the right to restore the award after the annulment/cancellation/withdrawal, if deems fit.

11. Amendment.

- Any amendment/modification so desired in these rules shall be made with concurrence of Finance Department.

12.

This supersedes "Rules for Biju Pattnaik Award for outstanding performances in Sports & Games" issued vide Resolution No.1083/SYS, dated the 3rd April 2003 of Sports & Youth Services Department.

13.

These Rules have been concurred in by Finance Department in their U.O.R. No.495/GS-II, dated the 4th December, 2006.

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