Section 6B in Rules for the Biju Pattnaik Award for outstanding performance in promotion of Sports and Games
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.
