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State of Madhya Pradesh - Section

Section 3 in Madhya Pradesh Gau-Bhains Vansh Prajnan Viniyaman Adhiniyam, 2019

3. Constitution of the Authority.

(1)The State Government shall, by notification in the official Gazette, constitute an Authority to be known as the Bovine Breeding Authority.
(2)The Authority shall consist of the following officials, namely :-
(a) Secretary in-charge, Animal HusbandryDepartment. Chairperson
(b) Director, Animal Husbandry, Madhya Pradesh Member
(c) Managing Director, Madhya Pradesh StateLivestock and Poultry Development Corporation. Member
(d) Representative (not below the rank of AssistantCommissioner), Department of Animal Husbandry, Dairying andFisheries, Ministry of Agriculture and Farmers' Welfare,Government of India. Member
(e) Director of Research, or his representative notbelow the rank of Professor or Principal Scientist, VeterinaryScience University, Jabalpur. Member
(f) one eminent veterinarian experienced in semenproduction to be nominated by the State Government. Member
(g) one eminent bovine breeder from the State ofMadhya Pradesh to be nominated by the State Government. Member
(h) one veterinarian not below the rank of DeputyDirector, Department of Animal Husbandry, Madhya Pradesh to benominated by the State Government. Registrar
(3)The affairs of the Authority shall be managed and administered by the Registrar.
(4)The Authority shall constitute a consultative panel of experts consisting of not exceeding nine members. Out of the panel of experts, the Authority shall form a committee of not more than three members which shall perform such functions, as may be required by the Authority. The members of such committee shall be entitled for such honorarium, travelling allowance and daily allowance, as may be prescribed.