Section 26(4) in THE NATIONAL ANTI-DOPING ACT, 2022
(4)The Central Government may make rules to provide for—(a)the qualifications and experience for appointment as technical and non-technical staff of the National Dope Testing Laboratory;(b)the salaries and allowances payable to, and other conditions of service of, the technical and non-technical staff of the National Dope Testing Laboratory;(c)the standards for establishment, recognition, maintenance and operation of a dope testing laboratory and the manner of granting recognition to such dope testing laboratory;(d)the functions of the dope testing laboratory, the procedure for submission to the said laboratory of samples for analysis or tests and other standard operative procedures.
