The Central Government may, by notification in the Official Gazette, make rules for all or any of the following matters, namely:—(a)the protected persons and the extent and manner of application of the provisions of this Act to such persons under sub-section (6) of section 3;(b)the salaries and allowances payable to, and other conditions of service of, the Chairperson and Members of the Board under sub-section (9) of section 7;(c)the salaries and allowances payable to, and other conditions of service of, officers and other employees of the Board under sub-section (2) of section 9;(d)the form and the manner in which an annual report shall be furnished under sub-section (1) of section 13;(e)the salaries and allowances payable to, and other conditions of service of, the Director General, officers and other staff of the Agency under sub-section (5) of section 14;(f)the qualifications and experience for appointment as Director General under sub-section (1) of section 15;(g)the form in which annual statement of accounts shall be prepared under sub-section (1) of section 25;(h)the manner in which the National Dope Testing Laboratory shall carry out its functions under sub-section (1) of section 26;(i)the manner of undertaking other tests or samples analysis under clause (iii) of sub-section (3) of section 26;(j)the qualifications and experience for appointment as technical and non-technical staff of the National Dope Testing Laboratory, under clause (a) of sub-section (4) of section 26;(k)the salaries and allowances payable to and other conditions of service of the technical and non-technical staff of the National Dope Testing Laboratory, under clause (b) of sub-section (4) of section 26;(l)the standards for establishment, recognition, maintenance and operation of dope testing laboratories and the manner of granting recognition to such laboratories, under clause (c) of sub-section (4) of section 26;(m)the functions of the dope testing laboratory and the procedure for the submission to the said laboratory of samples for analysis or tests, under clause (d) of sub-section (4) of section 26;(n)any other matter which has to be, or may be, prescribed, for fulfilling obligations of the country under the Convention.
