Section 3 in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
3. Definitions.
- (i) In these bye-laws, unless the context otherwise required :-(a)"Society" wherever occurring in the Bye-laws means the National Dope Testing Laboratory (NDTL).(b)"Appointing Authority" in relation to any post under the Society, means the authority competent to make appointments to that post under bye-law 5,(c)"Deputationist" means an employee of any other organization whose services are obtained by the Society on deputation terms.(d)"Employee" means a person serving the Society in any specified post in Schedule-II,(e)"Pay" means the pay as defined in the Fundamental Rules (FRs) from time to time,(f)"Recruitment Rules" means the recruitment rules of the Society.(g)"Sanctioning Authority" means the authorities specified in Schedule-I.(h)"Selection Committee" means Committees appointed with the approval of Governing Body for selection of persons for appointment to posts specified in Schedule-II.(i)Governing Body" means the Governing Body of the National Dope Testing Laboratory.(j)"Chairman/Vice Chairman" means the Chairman/Vice Chairman of the Governing Body of NDTL.(k)"Chief Executive Officer (CEO)" means the CEO of the National Dope Testing Laboratory.Administrative Bye-LawsChapter-II Grades And Categories of Posts
