Section 8(2) in Haryana Murrah Buffalo and Other Milch Animal Breed Rules, 2002
(2)Managing Director of the Board shall -(a)be a registered veterinary practitioner as per the Indian Veterinary Council Act, 1984 (52 of 1984);(b)be the administrative head of the Board;(c)exercise all powers necessary and be responsible for carrying out the provisions of the Act, the rules and the regulations made thereunder;(d)be the principal Executive Officer of the Board and shall authenticate all orders and decisions of the Board;(e)be responsible for the presentation of annual estimate and statement of accounts, including the balance sheet, to the Board;(f)be responsible for the custody of the Fund and ensuring that all moneys of the Fund are expended for the purposes for which they are granted or allotted;(g)be responsible for carrying out the direction received from the Government/Board; and(h)discharge such other functions as may be specified by the Board or by the Government.
