INTERNATIONAL AND NATIONAL MEDAL WINNER
SPORTS PERSONS AWARD AND INCENTIVE RULES, 2019
Rule - 1. Short title, commencement and Extent.
(1)
These rules may be called the
International and National Medal Winner Sports Persons Award and Incentive
Rules, 2019.
(2)
Unless otherwise provided, these rules
shall apply equally to the ordinary and Divyang sports persons also.
(3)
These rules shall come into force from
the date of their publication in the official Gazette.
Rule - 2. Objects.
The object of these rules is to provide financial
assistance to the State level sports associations of the State for organizing
the sports competition and to give financial assistance to the sports persons
and coaches.
Rule - 3. Definitions.
In these rules unless the context otherwise requires,-
(a)
"Authorised Sports
Association" means the sports association registered in Madhya Pradesh
under the Registrar, Firms and Society, Madhya Pradesh and authorised by Sports
and Youth Welfare, Madhya Pradesh;
(b)
"Coach" means those sport
coaches who are providing training in Madhya Pradesh State Sports Academy or
are providing training to the sports persons / teams of Madhya Pradesh;
(c)
"Committee" means the
committee formed by Director, Sports and Youth Welfare;
(d)
"Director" means the
Director, Sports and Youth Welfare, Madhya Pradesh;
(e)
"Divyang" means the criteria
defined for Divyang by the Social Justice Department of the State;
(f)
"Divyang Championship" means
the Paralympic, Special Olympics India, Deaf games and official championships
for visually impaired;
(g)
"Domicile" means the holder
of a domicile/local resident certificate, issued by the competent authority (in
case of submission of local resident certificate, the applicant must submit the
proof of residence in Madhya Pradesh for at least ten years);
(h)
"Government" means the
Government of Madhya Pradesh;
(i)
"National Sports Federation"
means the national sports federation authorised by Government of India;
(j)
"Official International
Championship" means the Olympic, World Championship, World Cup, Asian
Games, Commonwealth Games, South Asian Games and international cricket matches
alongwith the championships of this level for Divyang;
(k)
Official National Championship"
means the cadet/sub-junior, youth/junior and under-21/under-23/senior national
championship organized by the National Sports Federation, which is organized
once a year;
(l)
"Official/Recognized Games"
means the games included in the present and future
Olympics/Asian/Commonwealth/National Games. In addition to these, Billiards and
Snooker, Cricket, Chess and Mallkhamb games shall also be included;
(m)
"Official state level
championship" means the state level cadet/sub-junior, youth/junior and
under-21/under-23/senior championship in the women and men category for
different age groups, organized by respective State Sports Association, which
is organized once a year;
(n)
"Previous Year" means the
preceding financial year of the year of application;
(o)
"Recognized International
Competition" means the cadet/sub-junior, youth/junior and
under-21/under-23/senior competitions recognized by the Government of India;
(p)
"Senior Category" means the
under-21 / under-23 / senior championship;
(q)
"Sports Academy" means the
sports academies / training centres / sports hostels operated under the Sports
and Youth Welfare Department, Madhya Pradesh;
(r)
"Sports Association" means
the state level sports associations duly constituted at state level;
(s)
"Sports person" means the
ordinary sports person/Divyang sports person.
Rule - 4. Financial Assistance and Incentives to the Sports persons.
(1)
Incentives for medal winners in
International and National competitions -
(a)
Eligibility -
(i)
The sports person must be a domicile
of Madhya Pradesh or must be receiving training in an sport academy.
(ii)
The sports person must have
represented the country in the International competition of recognized games.
(b)
Application Procedure -
The sports person/coach may submit her/his application to
the district office or directly in the directorate in the format prescribed by
the directorate.
(2)
Incentives to sports persons for
winning medals or participating in International sports competitions.
(a)
International participants in the
Senior Category shall be awarded the following amounts:-
(Amount in Lakh)
|
Sr. No.
|
Name of the Competition
|
Incentive to the medal winning sports persons
|
Participation
(without
medal)
|
|
Gold
|
Silver
|
Bronze
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
|
1.
|
Olympic Games/World Cup/World Championship held every 4 years
Wimbledon, Australian Open, U.S. Open and French Open of Tennis
Chess Olympiad
|
200.00
|
100.00
|
50.00
|
10.00
|
|
2.
|
Asian Games
|
100.00
|
50.00
|
25.00
|
5.00
|
|
3.
|
Commonwealth Games / Asian Indoor Games
|
40.00
|
25.00
|
15.00
|
1.00
|
|
4.
|
South Asian Games (SAG)
|
3.00
|
2.00
|
1.50
|
0.50
|
|
5.
|
Commonwealth / Asian / Other International Championships
|
3.00
|
2.00
|
1.00
|
0.50
|
Note : The sports persons shall also be eligible as per the
incentive and participation amount payable to the ordinary sports persons
participating in the authorized International championship being held for Para,
Deaf, visually impaired and Special Olympics sports persons.
(b)
Incentives and participation amount in
the Official International Championships for Youth/Junior category and
Cadet/Sub-junior category shall be payable as follows:
(i)
For Youth/Junior category: 1/2 of
senior category as prescribed in clause (a) of sub-rule (2) of rule 4 above.
(ii)
For Cadet/Sub-junior category: 1/4 of
senior category as prescribed in clause (a) of sub-rule (2) of rule 4 above.
(c)
Assistance for the participation of
coaches in Official International Championships -
In the event of participation of talented sports persons of
Madhya Pradesh and sports persons enrolled with Sports Academies / Training
Centres / hostels in the official International championships, their coaches can
also be sent to assist the sports persons. The expenditure on the coaches upto
a limit of Rs. 5.00 lakh shall be payable.
(d)
In the official national championship
organized under Para category, Divyang sports persons/coaches shall be eligible
for same amount as stipulated for ordinary sports persons/coaches.
(3)
Incentive to the medal winning sports
persons in National Games and National Championships -
(a)
National Games- Sports persons earning
medals while representing Madhya Pradesh in the National Games shall be given
the following incentives-
Gold Medal - Rs. 5,00,000/- (Amount Rs. Five Lakh Only)
Silver Medal - Rs. 3,20,000/- (Amount Rs. Three Lakh Twenty
Thousand Only)
Bronze Medal - Rs. 2,40,000/- (Amount Rs. Two Lakh Forty
Thousand Only)
(b)
Official National Championship- On
winning a medal in the Official National Championship, by a of domicile of
Madhya Pradesh or sports persons trained in Sports Academies shall be given
following incentive:-
Gold Medal - Rs. 1,00,000/- (Amount Rs. One Lakh only)
Silver Medal - Rs. 75,000/- (Amount Rs. Seventy Five
Thousand only)
Bronze Medal - Rs. 50,000/- (Amount Rs. Fifty Thousand
only)
(c)
Those events which do not have
separate team competitions and the team score is calculated by merely adding
individual scores of team members, shall not be considered as team events.
Rule - 5. Purchase and Hiring of equipment by sports persons during competition.
(1)
Talented sports persons of Madhya
Pradesh or sport persons of Sports Academy who have earned medals in the
Official International Championships or the National Games or has earned a gold
medal in the official national championship by setting up a new national
record, maybe provided financial assistance of actual expenditure upto a limit
of Rs. 5.00 lakh once in their sports life for the purchase of sports equipment
to improve their sport skills which is necessary to improve the sports person's
performance. Financial assistance to purchase sports equipments shall be
provided to such sports persons who have the potential to earn medals in the
international level championship in the future. Considering its discretionary
nature, it can be processed after administrative approval.
(2)
In sports, where hiring or purchasing
of equipments is required during the event (such as water sports, equestrian
and shooting), actual expenditure upto a limit of Rs. 2.00 lakh per sports
person can be made available in addition to above. In this regard, action shall
be taken after approval by the director.
Rule - 6. High Level International / National Technical Coaching to Sports persons.
(1)
Eligibility -
(a)
The sports person must be a domicile
of Madhya Pradesh or undergoing training for the past 2 years in the Sports
Academy.
(b)
Coaching abroad or overseas coach's
services may be taken to coach such a sports person / team, who has earned a
medal for the country in the official national senior / junior championship or
in the Official International Championship.
(c)
In normal circumstances, financial
assistance for foreign training may be made available to any sports person for
a maximum 3 times. If the sports person has earned a medal in the Asian Games,
Asian Championship, or has pre-qualified for the Olympics or is a national
record holder of the Official National Championship and is likely to qualify
for the Olympics / Asian Games, financial assistance may also be provided for
more than 3 times.
(2)
Stipulated Amounts-
(a)
To get coaching abroad, the sports
person shall be provided amount up to Rs. 10.00 lakh on the basis of estimate
provided by the sports person, who is eligible as per clause (b), of sub-rule
(1) above for coaching, which shall include the sports person's visit, food,
accommodation, training and medical expenditure. Considering its discretionary
nature, it can be processed after administrative approval.
(b)
This assistance shall be given to
those sports persons who have potential to earn a medal in the International
level championship in the future. Director level committee shall be able to
decide on the amount of assistance."
(c)
Coaching in the country from a foreign
coach - Each sports person, who is eligible as per rule 6(1)(b), may be given
an amount upto Rs 10.00 lakh to get coaching from foreign coach in the country.
Considering its discretionary nature, it can be processed after administrative
approval.
(d)
Financial Assistance for National
Coaching (within the country) -In order to receive coaching in the country, the
sports person, who is eligible as per rule 6(1)(b),shall be provided upto a
limit of Rs. 1.00 lakh on the basis of estimate provided by the sportsperson
for coaching, which shall include the sportsperson's visit, food,
accommodation, training and medical expenditure. Prior to travelling for this
purpose, the sportsperson must obtain approval from the director.
(3)
Financial Assistance on sending the
coach to the sports person's assistance for international training-
In case sports persons of Sports Academy are sent for
training under the provisions mentioned in sub-rule (2) above, then to make
this training effective, the concerned sports coach may also be sent on the
departmental expenditure. Considering its discretionary nature, this assistance
can be provided to the coach after administrative approval. However, the limit
of expenditure shall remain the same as for the sports persons.
Rule - 7. Incentives to Coaches.
On the winning a medal by the sports person in the Official
International/National Championship and National Games, the coach shall be
eligible for 10 percent incentives of the amount payable to the sports person.
In case of more than one coach, the amount shall be equally distributed amongst
the coaches. The name of the coach shall be mentioned by the sports person in
the application submitted by him.
Rule - 8. Sports-scholarship for winner of medal in official state level championship.
(1)
Eligibility
(a)
The sports person's age must not be
more than 19 years on 1st April of the year in consideration.
(b)
The sports person must be a domicile
of Madhya Pradesh.
(c)
For applying for the scholarship, the
sports person must have received the medal in the official state level
championship in the last financial year
(d)
Sports person residing in the Sports
Academies / Training Centers / Sports hostels shall not be eligible for
scholarship
(e)
Sports persons from Sports Authority
of India (SAI) or those receiving a sports scholarships from any other source
shall not be eligible for scholarship.
(f)
Sports scholarship shall be approved
at the district level. Sports persons must submit their application in the
format prescribed by the Directorate by 31st May every year. Sports persons who
have won a medal in the official state level championship in Divyang category
shall also be eligible for the scholarship.
(g)
Eligible sports persons who earn Gold,
Silver or Bronze medal in the state-level championship organized by sports
associations shall be eligible for an annual scholarship of Rs. 10,000 / -, Rs.
8,000 / -and Rs. 6000/- respectively. Similarly, sports persons in the similar
competitions shall be eligible for the scholarship as per the priority of Gold,
Silver and Bronze medals won by them. In the above scenarios, older sport
person having similar eligibility shall be given preference. In case of a sport
person getting a medal in more than one event, only one scholarship shall be
given to him. To be eligible for a sports scholarship, the minimum mandatory
participation in the event must be 8 teams for the gold medal, 12 teams for the
silver medal and 16 teams for the bronze medal. In case of lesser number of
teams, the event shall not be recognized for scholarship. These rules shall not
be applicable to the sports like Water Sports, Equestrian, and Shooting where
game infrastructure is limited in the State. For above mentioned the games
Directorate shall constitute a screening committee on the basis of number of
sports persons, popularity of the sports, performance of the sports persons and
availability of the budget. Director shall take decision as per the
recommendation of the screening committee.
Rule - 9. Promotion of mountaineering for the youth of state on the Mount Everest.
(1)
Terms and Conditions -
(a)
The applicant must be a domicile of
Madhya Pradesh.
(b)
Applicants must submit police verification
and character certificates.
(c)
After climbing Mount Everest peak, it
shall be mandatory to present the certificate of successful summiting by an
authorized institution.
(d)
It is mandatory to submit the original
vouchers of actual expenditure of climbing Mount Everest peak by the authorized
adventure agency of Nepal or China Government and photographs of summiting the
peak with face clearly visible.
(e)
Grants shall be sanctioned to maximum
2 persons (women / men) every year for mountaineering on Mount Everest. In case
of more than 2 applicants, decision shall be taken by a directorate level
committee.
(2)
Procedure of application - Applicants
must complete the application and submit necessary documents to the Director,
Sports and Youth Welfare, Madhya Pradesh.
(3)
Grant amount - A grant of the actual
expenditure incurred for climbing Mount Everest upto a limit of the Rs. 15 lakh
may be provided to the applicant. A maximum amount of Rs. 8.00 lakh
registration fees of Himachal Pradesh Government or related foreign (China
/Nepal) government royalty fees for the ascent of the Mount Everest shall be
provided in advance from the amount of Rs. 15.00 lakh. This advance shall be
adjusted after submission of actual expenditure of climbing as per rule
9(1)(d).
(4)
Application Screening Committee -
Directorate level Committee shall be constituted for screening of applications
received by the Director for availing the benefits of the scheme. Based on the
recommendation of the committee, decision on the incentive amount payable shall
be decided by the Director.
(5)
For the purpose of providing financial
assistance for adventure sports like crossing the English Channel and
mountaineering on other peaks located in India and abroad, the administrative
department shall be able to decide the extent of the proposed incentives on the
basis of available budget.
Rule - 10. Financial Assistance for Organizing the Competitions.
(1)
Competition organized by -
(a)
Championship organized by Authorised
Sports Association
(b)
All India and State Level Competitions
of the Invitation category, which are being held continuously for the past 3
years in the recommended sports by an institution of Madhya Pradesh Firms and
Society registered by the Registrar.
(2)
The Financial assistance shall be
approved as follows -
|
Contest
|
maximum amount
|
|
1. World Championship -
(Mandatory minimum participation of 01 team of each continent in the
official World Championship and minimum 10 teams from different countries)
|
50.00 Lakh
|
|
2. Official International Championship -
(Teams of minimum 10 countries participated in the official
championship)
|
25.00 Lakh
|
|
3. Official National Championship-
(Teams of minimum 12 States participated in the official championship)
|
10.00 Lakh
|
|
4- Regional / Zonal Championships -(Teams of at least 5 States participating
in the official championship)
|
5.00 Lakh
|
|
|
5- Official state level championships -
(Teams of minimum 15 districts / 5 divisions participate in the
official championship)
|
2.00 Lakh
|
|
|
6- District Level Championship -
(At least 06 or more teams have participated in the official
championship)
|
0.50 Lakh
|
|
|
7- All India Competition - (minimum 6 teams of different States)
|
4.00 Lakh
|
|
|
8- State Level Conventional Competition -
(Participation of 06 different departments or 12 teams of different
districts shall be mandatory)
|
2.00 Lakh
|
|
Note - Amount to be provided as per the rules for
organizing the competition shall be approved by the Director.
The above amount shall be approved based on the level of
competitiveness of sports persons participating in the competition. If there is
a decrease in the participation, then the amount shall be reduced. This rule
shall not be applicable on Water sports, equestrian and shooting in which the
game infrastructure is limited in the state.
(1)
As per the Book of Financial Power,
the Director (Sports) shall be entitled to spend one crore rupees for
organizing the competitions organized by the Directorate, Sports and Youth
Welfare, Madhya Pradesh.
Rule - 11. Facilities to be provided to participating teams, participating in the National Championship.
The members of the team participating in the National
Championship shall be entitled or the following facilities:-
(1)
Tracksuit.
(2)
Travel allowances at concessional
rates (1/4 of basic fare) for the nearest distance to the venue of the national
level competition from the training site. After submission of tickets and
itinerary of travel, maximum third AC fare shall be eligible for reimbursement.
No other allowances shall be payable.
(3)
In absence of rail route for the
minimum distance of travel, the team member shall be eligible for reimbursement
of the amount of actual bus fare.
(4)
Directorate shall provide food,
accommodation and training facilities to organize training camps of the State
teams in the cadet / sub Junior, youth / junior and under-21/under-23/senior
category in the official national championship.
(5)
The above financial assistance shall
also be provided for Divyang category.
Rule - 12. Samman Nidhi to the Sports persons every month.
(1)
Eligibility - The sports person must
be a domicile of Madhya Pradesh and must have made the state proud by winning a
medal in International Championship e.g. Olympic / Para Olympic / Asian Games).
The minimum age of sports person must be 35 years.
(2)
Process of application - To receive
the Samman Nidhi, application must be submitted to the Director, Sports and
Youth Welfare, Madhya Pradesh in the format prescribed by the Directorate.
(3)
According to the provisions of the
"Pension Scheme for Excellent Sportspersons" of the Government of
India, medal winner sports persons are given monthly financial assistance as
below:
|
No.
|
Class of sports persons
|
Samman Nidhi every month
|
|
1
|
Medal winner sports person in Olympic Games
|
15000
|
|
2
|
Medal winner sports person in Asian Games 2006 (Asiad)
|
12000
|
|
3
|
Medal winner sports person in Para Olympic Games
|
10000
|
Rule - 13. Repeal.
As soon as these rules become effective, all related
prevalent rules and releases shall be repealed.