(1)The Agency shall be responsible for adopting and implementing anti-doping rules, regulations and policies which conform to international obligations and commitments for promoting, coordinating and monitoring the doping control programme in sports to ensure dope-free sport.(2)The Agency shall have the primary responsibility to implement the provisions of this Act and may direct the collection of samples, manage test results and conduct results management at the national level.(3)Without prejudice to the generality of the foregoing provisions, the Agency shall perform the following functions, namely:—(a)the planning, coordination, implementation and monitoring of anti-doping activities, including effective testing and whereabouts management;(b)taking measures to prevent Anti-Doping Rule Violations;(c)undertaking anti-doping sensitisation and advocacy measures;(d)carrying out investigation and conducting results management of any Anti-Doping Rule Violations;(e)adopting and implementing anti-doping rules and policies which conform to international obligations and commitments and perform its functions in accordance with such rules and policies;(f)implementing the Convention in accordance with the Act;(g)enforcing anti-doping rules by exercising authority over athletes, athlete support personnel and other persons, including National Sports Federations and other sports organisations;(h)promoting anti-doping research;(i)coordinating and cooperating with the World Anti-Doping Agency, Other Anti-Doping Organisations, National Sports Federations and International Federations;(j)coordinate and collaborate with concerned authorities and stakeholders in matters relating to establishment of best practices in the marketing and distribution of nutritional supplements including information regarding their analytical composition and quality assurance;(k)facilitating sharing and free flow of information relating to the use of doping substances, doping practices or any Anti-Doping Rule Violation between sports bodies, officials conducting competition or event, Other Anti-Doping Organisations and the Agency;(l)establishing code of conduct for officers and employees of the Agency and for such other persons or agencies engaged by the Agency;(m)establishing standards for the manufacturing of nutritional supplements for sport in India;(n)undertaking any other activity specified by regulations by the Board that may be expedient for fulfilling the objective of eliminating doping in sport.(4)The Agency may make such regulations, as it deems necessary, for the effective discharge of its functions.
