7. Establishment and constitution of National Board for Anti-Doping in Sports.
(1)With effect from such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf, there shall be established, for the purposes of this Act, a Board to be called the National Board for Anti-Doping in Sports.(2)The Board shall consist of a Chairperson and two Members to be appointed by the Central Government:Provided that no person shall be appointed as the Chairperson or Member of the Board, or continue to hold such position, if such person is involved in the management or operation of any International Federation, National Sports Federation, Major Event Organisation, National Olympic Committee, National Paralympic Committee or is in the Government department with responsibility for sport or anti-doping.(3)The Chairperson shall be a person of ability, integrity and standing who has knowledge and experience of not less than twenty years in the field of general administration, sport administration or is a retired eminent athlete.(4)A Member shall be a person of ability, integrity and standing who has knowledge and experience of not less than fifteen years in the field of general administration, medical sciences, law or is a retired eminent athlete.Explanation.—For the purposes of this sub-section, the term "eminent athlete" means a sportsperson who has been conferred with a national sports award or Padma award for his outstanding contribution to the development of national sports in terms of medals won in international events.(5)The term of office of the Chairperson and Members shall be three years or till they attain the age of sixty-five years, whichever is earlier.(6)In the event of the occurrence of a vacancy in the office of the Chairperson or Member by reason of death, resignation or otherwise, or, when the Chairperson or Member is unable to discharge his functions owing to absence, illness or any other cause, the Central Government may assign temporary charge of such office to any person who fulfils the requisite qualification and experience as provided in section 7, and such person shall discharge the functions of the Chairperson or Member, as the case may be, until a new Chairperson or Member, appointed in accordance with the provisions of this Act to fill such vacancy, enters upon his office, or until the date on which the Chairperson or Member resumes the charge of his functions.(7)The Chairperson or a Member shall not accept, either during his term of office or for a period of one year from the date on which he ceases to hold office, any employment, in any capacity whatsoever, with any International Federation or National Sports Federation or with any organisation, body or entity whose matter has been dealt with, directly or indirectly, by such Chairperson or Member:Provided that nothing contained herein shall be construed as preventing such person from accepting an employment in a body or institution controlled or maintained by the Central Government or a State Government.(8)The Chairperson or a Member may—(a)relinquish his office by giving in writing to the Central Government, a notice of not less than three months; or(b)be removed from his office by the Central Government, if he—(i)has been adjudged an insolvent; or(ii)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or(iii)has become physically or mentally incapable of acting as a Member; or(iv)has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member; or(v)has so abused his position as to render his continuance in office prejudicial to the public interest; or(vi)has been found to have committed any Anti-Doping Rule Violation:Provided that no person shall be so removed from his office under sub-clause (iv) or sub-clause (v) of clause (b), unless such person has been given a reasonable opportunity of being heard in the matter.(9)The salaries and allowances payable to, and other conditions of service of, the Chairperson and members shall be such as may be as prescribed.
