Section 27(1) in THE NATIONAL ANTI-DOPING ACT, 2022
(1)The Agency shall have the power to collect, use and process the following personal data for the purposes of implementation of the objectives of the Act and in accordance with applicable data privacy regulations, namely:—(a)sex or gender of the athlete;(b)list of Anti-Doping Rule Violations committed by an athlete under the Act and the details of such violation;(c)medical history of the athlete;(d)whereabouts information of the athlete;(e)any other personal data as may be specified by regulations.
