Section 10 in Rules for the Biju Pattnaik Award for outstanding performance in promotion of Sports and Games
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may be cancelled in case it is found that it has been obtained by practice of fraud or misrepresentation or annulled/withdrawn for valid and sufficient reasons on the ground that the awardees have not conducted himself honourably subsequent to the date of the conferment of the Award.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.
