Section 4 in Haryana Murrah Buffalo and other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Act, 2001
4. Constitution of Board and its powers and functions.
(1)With effect from such date as the Government may, by notification, appoint in this behalf, there shall be constituted for carrying out the purposes of this Act a Board to be known as "The Haryana Livestock Development Board", with headquarters at such place as the Government may, by notification, specify.(2)The Board shall be a body corporate having perpetual succession and a common seal, and, subject to any restriction by or under this Act or the rules made thereunder, shall have the power to acquire, hold, administer and transfer property, movable or immovable, and to enter into contracts, and shall by the said name sue or be sued and do all such things as are necessary for carrying out the objectives for which it is constituted.(3)The Board shall consist of Chairman, a Vice Chairman, a Managing Director, a Member Secretary and the following other members, namely :-(a)ex officio members -(i)The Secretary, Animal Husbandry Department, Haryana;(ii)The Joint Secretary, Animal Husbandry, Haryana;(iii)The Director, Animal Husbandry, Haryana(iv)Dean, College of Veterinary Sciences, Chaudhary Charan Singh Haryana Agriculture University, Hisar :(v)Dean College of Animal Sciences, Chaudhary Charan Singh Haryana Agriculture University, Hisar;Provided that in the case of alteration of any designation, the person holding for the time being the altered designation shall be deemed to be the ex officio member.(b)nominated members -(i)Two Experts of the Department of Animal Husbandry, Haryana from the fields of Animal Breeding and Gynecology and Obstetrics;(ii)One nominee of the Department of Animal Husbandry and Dairying, Government of India, New Delhi, not below the rank of Joint Commissioner (Animal Husbandry);(iii)One officer of Finance Department, Haryana.(4)The Chairman, the Vice Chairman, the Managing Director and the Member Secretary shall be appointed by the Government upon such terms and conditions as it may think fit :Provided that the members specified under Clauses (a) and (b) of sub-section (3) may also be appointed as Chairman, Vice Chairman, Managing Director or Member Secretary :Provided further that the Managing Director and the Member Secretary shall only be an officer of the State Government not below the rank of the Joint Secretary or the Director of Animal Husbandry.(5)The Members referred to in Clause (b) of sub-section (3) shall be nominated by the Government :Provided that in case of member referred to in sub-clause (ii) of that clause the nomination shall be made in consultation with the Government of India.(6)The objectives of the Board shall be :-(i)to improve the genetic stock of the animals in the State of Haryana and to promote breeding activities with special emphasis to preserve and multiply the murrah germsplasm;(ii)to promote, organise and nurture institutions to generate quality breeding inputs and for delivery of breeding services at the farmers' door step on progressively self-generating and economically viable basis;(iii)to modernize and upgrade the existing training facilities and to obtain new technologies and upgrade skills on all aspects of livestock production, products processing, storage, transport, merchandising and research work; and(iv)such other objectives as may be prescribed.(7)The Board shall be the nodal agency for coordinating, planning, organising and implementing programmes relating to animal husbandry and dairy development sectors.(8)The powers and functions of the Board and the procedure to conduct its business shall be such as may be prescribed.(9)The Board may receive grants, subsidies and financial assistance from the Government, Central Government or any other source and it may raise loans from Banks/International bodies/any other financing agencies and generate funds by sale of semen/embroys or by providing/generating funds by sale of genetic material like frozen semen/embryos and live breeding animals and all such receipts shall be credited to the fund.(10)The procedure to generate, maintain and operate the Fund of the Board shall be such as may be prescribed.
