(1)Subject to the provisions of this Act, the Board shall be responsible for ensuring implementation of the international obligations and commitments and monitoring the compliance thereof.(2)The Board shall advise the Central Government and make recommendations relating to regulating anti-doping in sports and international obligations and commitments.(3)The Board shall oversee the activities of the Agency and may call for such information and reports from the Agency as may be required including reports on—(a)the activities of Agency towards ensuring compliance with the anti-doping rules;(b)matters of integrity and fair play in sports;(c)implementation of the notified or adopted anti-doping measures or policies;(d)strategic planning of its anti-doping activities for the forthcoming years;(e)any other matter which the Board may deem expedient for fulfilling the objective of eliminating doping in Sports.(4)The Board may make such recommendations to the Agency as may be necessary for elimination of doping in sport.(5)The Board may call for such information from the Disciplinary Panel and the Appeal Panel on its operations and issue such directions, as may be necessary, for the effective and timely discharge of their functions with respect to Anti-Doping Rule Violations under this Act:Provided that such directions shall be limited to procedural efficiency of the Disciplinary Panel and the Appeal Panel and shall not, in any case, interfere with their decision making process.
