In this Act, unless the context otherwise requires,—(a)"Agency" means the National Anti-Doping Agency incorporated and constituted under sub-section (1) of section 14;(b)"Anti-Doping Rule Violation" means the circumstance, act or conduct specified in section 4;(c)"Appeal panel" means the National Anti-Doping Appeal panel constituted under section 12;(d)"athlete" means any person who competes in any sport at the national level or international level or participates in any competition or event to which this Act applies;(e)"athlete support personnel" means any coach, trainer, manager, agent, team staff, official, medical or paramedical personnel or such other person working with or treating or assisting an athlete who is participating in, or preparing for, a competition or event at the national level or international level or to which this Act applies;(f)"Board" means the National Board for Anti-Doping in Sports established under sub-section (1) of section 7;(g)"Chairperson" means the Chairperson of the Board appointed under sub-section (2) of section 7;(h)"Code" means the World Anti-Doping Code adopted and amended from time to time by the World Anti-Doping Agency;(i)"competition" means a single race, match, game or singular contest;(j)"Convention" means the United Nations Educational, Scientific and Cultural Organisation International Convention against doping in sport;(k)"Director General" means the Director General appointed under sub-section (3) of section 14;(l)"Disciplinary Panel" means the National Anti-Doping Disciplinary Panel constituted under sub-section (1) of section 11;(m)"dope testing laboratory" means a laboratory established or recognised under section 26;(n)"doping Control" includes all steps and processes from test distribution planning up to the disposal of any appeal and enforcement of consequences, including all steps and processes in between, including but not limited to, testing, investigation, whereabouts, Therapeutic Use Exemptions, sample collection and handling, laboratory analysis, Results Management, hearings and appeals, and investigations or proceedings relating to an Anti-Doping Rule Violation;(o)"doping in sport" means the occurrence of any Anti-Doping Rule Violations specified in section 4;(p)"event" means a series of individual competitions conducted together under anyone ruling body, such as Olympic Games, World Championships of an International Federation and such other event;(q)"In-competition Testing" means collection of sample for testing from an athlete who is participating in a competition where such collection is made at any time during the period commencing at 11:59 p.m. on the day before the competition in which such athlete is scheduled to participate till the end of such competition and the sample collection process related to such competition;(r)"international event" means an event or competition where the International Olympic Committee, the International Paralympic Committee, an International Federation, a major event organisation or another international sport organisation is the governing body for such event or appoints the technical officials for the event;(s)"International Federation" means the international governing body for a particular sport;(t)"Member" means a Member of the Board appointed under sub-section (2) of section 7 and includes the Chairperson thereof;(u)"national event" means a sport event or competition involving international level or national level athletes which is not an international event;(v)"National Sports Federation" means any recognised body governing a particular sport to which the Code is applicable;(w)"Other Anti-Doping Organisations" means organisations which are responsible for adopting anti-doping rules for initiating, implementing or enforcing any part of the doping control process and include the World Anti-Doping Agency, the International Olympic Committee, the International Paralympic Committee, other major event organisations that conduct testing at their events and International Federations, but does not include the Agency;(x)"Out-of-competition Testing" means sample collection during any period other than the period specified for in-competition testing;(y)"person" means a natural person or an organisation or other entity;(z)"prescribed" means prescribed by rules made under this Act;(za)"Prohibited List" means the list of prohibited substances and prohibited methods specified by the Agency by regulations;(zb)"prohibited method" means any method listed in the Prohibited List;(zc)"prohibited substance" means any substance listed in the Prohibited List;(zd)"regulations" means regulations made by the Board or the Agency, as the case may be;(ze)"sample" means any biological material collected from an athlete for the purpose of doping control under this Act;(zf)"Society" means the National Anti-Doping Agency or the National Dope Testing Laboratory, as the case may be, registered as a society under the Societies Registration Act, 1860 and functioning as such immediately before the commencement of this Act;(zg)"testing" means the parts of the doping control process involving test distribution planning, sample collection, sample handling, sample transport to the laboratory and testing of samples;(zh)"use" means the utilisation, application, ingestion, injection or consumption by any means whatsoever of any prohibited substance or prohibited method;(zi)"World Anti-Doping Agency" means an international agency established on 10th November, 1999 in Switzerland which adopts and amends the Code for giving effect to anti-doping policies and international standards.
