Section 8 in Bihar Centenary Journalism Award Rules, 2012
8. Cancellation/Revocation of Award.
(a)This awards can be cancelled on the grounds of wrong/false documents submitted by the nominees. The award can also be revoked/ cancelled for other legal and adequate reasons;(b)The decision of the state government would be final and binding;(c)In the case of revocation/cancellation of the award the state government would have the right to recover citation, cash award etc.
