Section 8 in Haryana Murrah Buffalo and Other Milch Animal Breed Rules, 2002
8. Officers and other employees of Board and their appointment, powers and duties. Section 17.
- There shall be the following officers of the Board, namely :-(a)The Chairman;(b)the Vice-Chairman;(c)The Managing-Director;(d)The Member-Secretary; and(e)such other officers as may be specified by the Board in the regulations :Provided that at any point of time at least two officers out of four officers specified at (a) to (d) of sub-rule (1) above must be in position :Provided further that the same person or official may be appointed to be or act as more than one officer as specified above.(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.(3)The Member-Secretary of the Board shall -(a)be a registered veterinary practitioner as per the Indian Veterinary Council Act, 1984 (52 of 1984);(b)exercise and perform such powers, duties and functions as may be entrusted to him by the Board by regulations and shall assist the Managing Director of the BOard in all the matters for the purposes of carrying out the provisions of the Act, the rules and the regulations made thereunder;(c)be responsible for keeping the minutes of the meeting of the Board and furnishing a copy thereof to the Government; and(d)discharge such other functions as may be specified by the Board of the Government or the Managing Director.(4)The Board may appoint on such terms and conditions of service as it may think fit such other employees as may be considered necessary for carrying out the provisions of this Act, the rules and the regulations made thereunder :Provided that no such appointment shall be made except with the prior approval of the Government where the gross emoluments of more that ten thousand rupees per month are to be paid :Provided further that the Board shall have the powers to create the posts required for achieving its objectives and fill in these posts by direct recruitment or by transfer or by deputation of an officer/official already in the service of any State Government or the Government of India.(5)The Board may establish such sub-officers with Headquarter at such place as it may deem fit.
