Section 10(3) in THE NATIONAL ANTI-DOPING ACT, 2022
(3)The Board shall oversee the activities of the Agency and may call for such information and reports from the Agency as may be required including reports on—(a)the activities of Agency towards ensuring compliance with the anti-doping rules;(b)matters of integrity and fair play in sports;(c)implementation of the notified or adopted anti-doping measures or policies;(d)strategic planning of its anti-doping activities for the forthcoming years;(e)any other matter which the Board may deem expedient for fulfilling the objective of eliminating doping in Sports.
