(1)The Director General shall be appointed by the Central Government from amongst persons of integrity and outstanding ability possessing such qualifications and experience as may be prescribed.(2)The Director General shall hold office on full-time basis for a period of three years, which may be extended to such further period, as the Central Government deems fit.(3)The Director General shall be responsible for the execution of the powers and functions of the Agency specified in section 16.(4)The Board may assign such responsibilities to the Director General from time to time as it may deem expedient for fulfilling the objective of eliminating doping in sport.(5)In the event of the occurrence of a vacancy in the office of the Director General by reason of his death, resignation or otherwise, the Central Government may appoint any other person to discharge the functions of the Director General until a new Director General is appointed in accordance with the provisions of this Act to fill such vacancy.(6)When the Director General is unable to discharge his functions owing to absence, illness or any other cause, the Central Government may appoint any other person to act as the Director General until the date on which the Director General resumes the charge of his functions.(7)The Director General may relinquish his office by giving in writing to the Central Government a notice of not less than three months:Provided that such resignation shall be effective from the date when it is accepted by the Central Government.(8)The Central Government may remove the Director General at any time before the expiry of his term of office on the ground of proven misbehavior or incapacity or such other ground, after giving him a reasonable opportunity of showing cause against any such charge.(9)The Director General shall have administrative control over the officers and other staff of the Agency.
