(1)The National Dope Testing Laboratory, established and functioning as such prior to the commencement of this Act shall be deemed to be the principal dope testing laboratory established under this Act and shall continue to function for the purposes of this Act in such manner as may be prescribed.(2)The Central Government may,—(a)recognise one or more laboratories or institutes located within India as dope testing laboratories to carry out the functions entrusted to a dope testing laboratory under this Act or the rules and regulations made thereunder;(b)establish one or more National Dope Testing Laboratories, including laboratories for undertaking research in anti-doping science and related fields:Provided that every dope testing laboratory recognised or established under this section may, if required, obtain the accreditation of the World Anti-Doping Agency or of such other accrediting bodies, and shall maintain the requisite accreditations as a condition for continuation as a dope testing laboratory under this Act.(3)Every National Dope Testing Laboratory and other dope testing laboratories established or recognised under this section shall have the authority to—(i)test the sample for any sports federation or sports event not recognised by the International Olympic Committee or the Central Government;(ii)undertake sample analysis of sports other than any national or international event;(iii)undertake any other tests or samples analysis as may be prescribed.(4)The Central Government may make rules to provide for—(a)the qualifications and experience for appointment as technical and non-technical staff of the National Dope Testing Laboratory;(b)the salaries and allowances payable to, and other conditions of service of, the technical and non-technical staff of the National Dope Testing Laboratory;(c)the standards for establishment, recognition, maintenance and operation of a dope testing laboratory and the manner of granting recognition to such dope testing laboratory;(d)the functions of the dope testing laboratory, the procedure for submission to the said laboratory of samples for analysis or tests and other standard operative procedures.
