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Constitution of National Board for Anti-Doping Agency vide National Anti-Doping Act, 2022

   

On 12-8-2022 the Ministry of Law and Justice notified the National Anti-Doping Act, 2022 to define Anti-Doping rule violation, athlete support personnel, National Sport Federation etc. The Act provides for constituting National Board for Anti-Doping Agency (‘NADA') as a statutory body headed by a Director General appointed by the Central Government. It shall come into force on such a date as the Central Government may, by notification in the Official Gazette, appoint.

Key Points: –

Constitution and Establishment of National Board for Anti-Doping in Sports—

The National Board for Anti-Doping in Sports consists of —

  1. Chairperson (a person of ability, integrity who has at least twenty years’ experience in the field of sport administration or retired eminent athlete).

  2. Two members appointed by the Central Government (a person of at least fifteen years’ experience in the field of general administration, medical sciences, law or a retired eminent athlete).

No person shall be appointed as Chairperson or member of board if involved in management of any International Federation, National Sport Federation Organization, National Paralympics Committee or the government department with responsibility for sport or anti-doping.

Term of Office — Chairperson and members shall be for three years or till they attain the age of sixty-five, whichever is earlier.

The National Board for Anti-Doping in Sports will be established to make recommendations to the government on anti-doping regulations. The Board will supervise the activities of NADA (National Board for Anti-Doping Agency).

  1. Disciplinary Panel and Appeal Panel—The Board will constitute a National Anti-Doping Disciplinary Panel for determining consequences of anti-doping rule violations. The Disciplinary Panel consists of a chairperson and four Vice-Chairpersons (all legal experts), and ten members (medical practitioners and retired eminent athletes).

Prohibition of Doping in Sport and Anti-Doping Rule Violation—

The Act prohibits athletes, athlete support personnel, and other persons from engaging in doping in sport.

Violation of anti-doping rules may result in disqualification of results including forfeiture of medals, points and prizes, ineligibility to participate in a competition or event for a prescribed period, and financial sanctions.

*Disha Srivastava, Publication Assistant has reported this brief.

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