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)

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 -

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:

Rule - 13. Repeal.

As soon as these rules become effective, all related prevalent rules and releases shall be repealed.