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State of Uttar Pradesh - Section

Section 4 in The U.P. Go-Seva Ayog Adhiniyam, 1999

4. Constitution of the Ayog.

(1)The Ayog shall consist of the following members:
(a) Secretary to the Government in the Animal HusbandryDepartment, Ex officio member
(b) Secretary to the Government in the Finance Department, “
(c) Secretary to the Government in the Agriculture Department, “
(d) Secretary to the Government in the Forest Department, “
(e) Secretary to the Government in the Dairy DevelopmentDepartment, “
(f) Secretary to the Government in the Revenue Department, “
(g) Director-General of Police, Uttar Pradesh “
(h) Director, Animal Husbandry Department, Uttar Pradesh, “
(i)Fifteen non-official members nominated by the Government from amongst the following persons, namely:
(i)one representative of the Uttar Pradesh Goshala Sangh established under the Uttar Pradesh Goshala Adhiniyam, 1964;
(ii)one representative of national level institutions working in the State for the preservation, development and welfare of cow;
(iii)one representative of Agricultural Universities in the State who shall be the Dean or the Head of the Department of Veterinary Science and Animal Husbandry or the Department of Agriculture Science;
(iv)twelve persons, belonging to voluntary organisations engaged in the welfare, preservation and protection of cow in the State;
(j)Ayog may co-opt five members from amongst persons having done outstanding service for the welfare of cow who shall have no right to vote.
(2)The Chairperson and the Vice-Chairperson of the Ayog shall be nominated by the Government from amongst the non-official members.
(3)In the event of death, resignation or disqualification of a non-official member or of his becoming incapable of acting before the expiry of his term, a vacancy shall be deemed to have occurred in such office and such vacancy shall be filled by nomination of a person thereto as member who shall hold office for the remainder of the term of his predecessor.