(1)The Government shall, by notification, appoint the Bovine Breeding Authority to exercise the powers conferred on, and perform the functions assigned to, it under this Act.(2)The Authority shall appoint a team of experts having relevant professional experience of not less than ten years in the field of animal breeding or husbandry in any veterinary institution of repute, for the purpose of conducting inquiry or inspection of AI service providers, AI training institutes and to perform such other functions, under this Act.(3)The Authority shall perform the following functions, namely:-(a)appoint such number of officers and employees as it may consider necessary for the efficient performance of its functions;(b)register and renew the registration of the semen stations and AI service providers as per the provisions contained in Chapter-III of this Act;(c)inspect, survey and search any of the premises where activities related to AI service is going on;(d)receive the annual returns from AI service providers and to maintain records and data thereof;(e)grant recognition to the AI training institutes;(f)collect and maintain, information and statistical data with regard to activities of AI service providers, AI training institutes and the AI technicians;(g)regulate natural service of bovine breeding;(h)advise the Government on any matter concerning the activity of bovine breeding;(i)plan and cause to be executed a programme for bovine breeding activities in general and conservation, preservation and propagation of indigenous breeds of cow, bull, bullock or buffalo in particular;(j)plan and cause to be executed, inter-alia, a programme for community based conservation of indigenous breeds, field performance recording in the home tract of bovine and establishment of breeder societies for indigenous bovine breeds;(k)advise the Government on instituting an incentive mechanism for rearers of indigenous bovine breeds;(l)exercise such other powers and perform such other activities and functions as may be prescribed by the Government, from time to time;(4)The Authority, while discharging the functions under this Act, shall be bound by such directions as may be given by the Government.
