Section 6(2) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
(2)In terms of provisions in the MOA and Rules of the Society, the Joint Secretary (Sports) in the Department of Sports, Ministry of Youth Affairs & Sports is the Ex-officio Chief Executive Officer (CEO) of National Dope Testing Laboratory Recruitment to the other posts shall be made by the CEO or the Scientific Director as the case may be as given in the Recruitment rules. In doing so, the Appointing Authority shall pay due regard to (i) the provisions of the Employment Exchange (Compulsory Notification of Vacancies) Act, 1959 and (ii) orders for reservation in services for Scheduled Castes/ Scheduled Tribes, other Backward classes, Ex-servicemen, handicapped and any other categories, as may be notified by the Government of India from time to time, and (iii) in any other manner, as may be decided by the Governing Body in individual cases, having special regard to the situation or requirement.
