Section 31(1) in THE NATIONAL ANTI-DOPING ACT, 2022
(1)The Agency may, for complying with the requirements of international obligations and commitments including the Code, make regulations on the following matters:—(a)the procedure, methods and standards for testing and analysis and sample collection;(b)the procedure and standards for collection, storage and retention of samples and results management in relation to samples;(c)the procedure for investigation and determination of Anti-Doping Rule Violations and imposition of sanctions for an Anti-Doping Rule Violation;(d)the procedures for negative analytical findings and adverse analytical findings, and principles governing the provisional suspension of an athlete or other person alleged to have committed an Anti-Doping Rule Violation;(e)the procedures, methods and standards for assessing and granting Therapeutic Use Exemptions;(f)the procedure for re-entry of a banned athlete;(g)the procedure to be followed for in-competition testing of athletes, methodology for testing and any matters pertaining to in-competition testing of athletes;(h)the procedure for qualifying athletes for out-of-competition testing and procedure for undertaking out-of-competition testing of athletes, collection of whereabouts data of such athletes and any matters pertaining to out-of-competition testing of athletes;(i)the measures for promotion of research and advocacy in relation to sports doping and testing and methods for sensitising athletes, athlete support personnel, other persons and other concerned stakeholders in relation to the ills of doping;(j)the manner of implementing anti-doping control activities and anti-doping education, training and sensitisation programmes to provide updated and accurate information on the harm of doping to the ethical values of sport and the health consequences of doping;(k)the procedure for search and seizure of premises, collection of samples, and collection of information and whereabouts data, and consequences for wilful delay, obstruction, destruction or provision of false information by any person in relation to any exercise of power by an empowered person under this Act;(l)the manner of taking measures for eradicating doping in sports;(m)the manner in which the sports bodies, officials conducting competition or event and other Anti-Doping Organisations may share information relating to the use of doping substances, doping practices or any Anti-Doping Rule Violation with the Agency;(n)the manner in which the recommendations made by the Board may be considered by the Agency.
