(1)For the purposes of hearing of appeals under this Act, the Board shall constitute a National Anti-Doping Appeal Panel, in such manner as may be specified by regulations.(2)The Appeal Panel shall consist of—(a)a Chairperson, who is a retired Judge of a High Court;(b)a Vice-Chairperson, who is a legal expert, having not less than ten years of standing as legal practitioner;(c)two members, who are registered medical practitioners, having not less than ten years of standing;(d)two members, who are, or have been, retired eminent athletes or sports administrators for not less than ten years.(3)The Chairperson, Vice-Chairperson and other members of the Appeal Panel shall be appointed by the Board for a term of two years, in such manner and subject to such conditions, as may be specified by regulations:Provided that each member shall be eligible for reappointment.(4)If a Panel member dies or resigns, or is otherwise removed from the Panel by the Board on such grounds as may be specified by regulations, the Board may appoint a suitable person to fill such vacancy for the remainder of the term of the member in whose place such person is appointed.(5)For the purposes of hearing of appeals under this Act, a panel of three members shall be formed by the Chairperson of the Appeal Panel or in his absence, by the Vice-Chairperson; and each such panel shall consist of the Chairperson or the Vice-Chairperson as its Chairperson, one member who is a medical practitioner and other member who is a sports administrator or retired eminent athlete.
