17. Power to make regulations — (1) The Director may with the previous sanction of the State Government, make regulations for the following matters, namely –
(a)the manner in which a goshala shall be managed;(b)skilled technical management of breeding work; and segregation of such work from other activities of the goshala and the transfer of such work from urban to rural areas;(c)transport of breeding bulls from a goshala to any other place for breeding purpose;(d)the medical treatment and inspection of cattle at goshala;(e)the setting aside of cattle both male and female, for breeding purpose; and(f)any other matter which may be prescribed;(2)Regulations made under this section shall be subject to the condition of previous publication.
