Section 11(2) in THE NATIONAL ANTI-DOPING ACT, 2022
(2)The Disciplinary Panel shall consist of—(a)a Chairperson, who is a legal expert, having not less than ten years of standing as legal practitioner;(b)four Vice-Chairpersons, who are legal experts, having not less than seven years of standing as legal practitioners;(c)five members, who are registered medical practitioners, having not less than five years of standing;(d)five members, who are sports administrators for not less than five years or retired eminent athletes.
