Section 10 in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
10. Qualifications.
- The qualifications for appointment to any post shall be such as may be prescribed in the Recruitment Rules for the post concerned.Note 1: Qualification are relaxable at the directions of the Governing Body in the case of candidates otherwise qualified.Note 2: The qualifications regarding experience is relaxable at the discretion of the Governing Body in the case of candidates belonging to Scheduled Castes or Scheduled Tribes, if at any stage of selection, Governing Body is of the opinion that sufficient number of candidates from these communities possessing the requisite experience are not likely to be available to fill up the necessary posts reserved for them.
