Section 31(2) in THE NATIONAL ANTI-DOPING ACT, 2022
(2)In particular, and without prejudice to the generality of the foregoing power, the Agency may make regulations, for giving effect to the provisions of the Act, on all or any of the following matters:—(a)the prohibited substances and prohibited methods in the Prohibited List under clause (za) of section 2;(b)the other omissions or failures under clause (iii) of the Explanation to clause (d) of section 4;(c)the prohibited association with athlete support personnel under clause (j) of section 4;(d)the other circumstances, or engaging in other acts or conduct, which amounts to Anti-Doping Rule Violation, under clause (l) of section 4;(e)the manner of considering the application and the criteria to be taken into consideration under sub-section (2) of section 5;(f)the manner of granting or refusing to grant Therapeutic Use Exemptions under sub-section (3) of section 5;(g)the manner of imposing disqualification of results under clause (a) of sub-section (1) of section 6;(h)the manner of imposing ineligibility to participate in any competition or event or other activity or funding, and the period of such ineligibility, under clause (b) of sub-section (1) of section 6;(i)the manner of imposing provisional suspension from participating in any competition or activity under clause (c) of sub-section (1) of section 6;(j)the manner of imposing financial sanction including proportionate recovery of costs under clause (d) of sub-section (1) of section 6;(k)other consequences under clause (e) of sub-section (1) of section 6;(l)the consequences of Anti-Doping Rule Violations for team sports and protected persons under sub-section (2) of section 6;(m)the code of conduct for officers and employees of the Agency and for such other persons or agencies engaged by the Agency, under clause (l) of sub-section (3) of section 16;(n)the effective discharge of functions of the Agency under sub-section (4) of section 16;(o)the manner of constituting committees under section 17;(p)the number of experts and professionals to be engaged by the Agency, the qualifications and experience to be possessed by them, and the manner in which they may be engaged, under sub-section (2) of section 18;(q)the procedure for investigation or taking any other action, under sub-section (2) of section 19;(r)the procedure and the manner for submitting samples for testing under section 20;(s)the manner of carrying out the initial examination of the report of a dope testing laboratory under sub-section (1) of section 21;(t)the actions to be taken, and the manner in which such actions may be taken, under sub-section (2) of section 21;(u)the manner of waiving right of hearing under sub-section (1) of section 22;(v)other personal data under clause (e) of sub-section (1) of section 27;(w)the procedure for collection, usage, processing and disclosure of the personal data under sub-section (2) of section 27;(x)the other details of the sanctions, and the manner of establishing and maintaining a database under sub-section (3) of section 27;(y)the procedure for making public disclosure under sub-section (4) of section 27;(z)any other matter which has to be, or may be, specified by regulations.
