22. Hearing by Disciplinary Panel and determination of consequences thereof.
(1)After the issuance of a notice by the Agency to the athlete or other person asserting the commission of Anti-Doping Rule Violation under this Act, if such athlete or the other person does not waive his right of hearing in the manner specified by regulations, the Agency shall refer such matter to the Disciplinary Panel for hearing and determination of consequences of such Anti-Doping Rule Violation.(2)The Disciplinary Panel shall hear and determine all issues arising from any matter which is referred to it, and determine the consequences of Anti-Doping Rule Violations.(3)Every party shall have a right to be represented, and to have an interpreter, at their own cost.(4)The Disciplinary Panel shall have power, at its own discretion, to appoint an expert to assist or advice it on such matters as it may require.(5)Subject to such regulations as may be made by the Board, the Disciplinary Panel shall have power to regulate its own procedure.(6)Each party to the proceedings shall have right to present the evidence, including the right to call and question witnesses, subject to the discretion of the Disciplinary Panel.(7)The parties to the proceedings may submit written submissions with all documents relied upon, in such manner and within such time, as may be specified by regulations.(8)The Disciplinary Panel shall after hearing all parties and after considering all evidence placed before it, by an order in writing made unanimously or by majority, determine the consequences of Anti-Doping Rule Violations in accordance with the provisions of section 6 and the regulations made thereunder.(9)The decision of the Disciplinary Panel shall be communicated in such manner, as may be specified by regulations.
