(1)The Board shall, for the purpose of determining the consequences of Anti-Doping Rule Violations under this Act, constitute a National Anti-Doping Disciplinary Panel, in such manner as may be specified by regulations.(2)The Disciplinary Panel shall consist of—(a)a Chairperson, who is a legal expert, having not less than ten years of standing as legal practitioner;(b)four Vice-Chairpersons, who are legal experts, having not less than seven years of standing as legal practitioners;(c)five members, who are registered medical practitioners, having not less than five years of standing;(d)five members, who are sports administrators for not less than five years or retired eminent athletes.(3)The Chairperson, Vice-Chairperson and other members of the Disciplinary Panel shall be appointed by the Board for a term of two years, in such manner and subject to such conditions, as may be specified by regulations:Provided that each member shall be eligible for reappointment.(4)If a member of Disciplinary Panel dies or resigns, or is otherwise removed from the Panel by the Board on such grounds as may be specified by regulations, the Board may appoint a suitable person to fill such vacancy for the remainder of the term of the member in whose place such person is appointed.(5)For the purposes of hearing and determining consequences of Anti-Doping Rule Violations under this Act, a hearing panel of three members shall be formed by the Chairperson of the Disciplinary Panel or in his absence, by the Vice-Chairperson; and each such panel shall consist of the Chairperson or the Vice-Chairperson as its Chairperson, one member who is a medical practitioner and other member who is a sports administrator or retired eminent athlete.
