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State of Punjab - Section

Section 3 in Punjab Dairy Development Board Act, 2000

3. Establishment of the Board.

(1)The State Government may, by notification in the Official Gazette, establish for the purpose of carrying out the provisions of this Act, a Board to be called the Punjab Dairy Development Board;
(2)The Board established under sub-section (1), shall consist of the following, namely
(i) Chief Minister, Punjab   .... Chairman
(ii) Minister-in-charge of Animal Husbandry and Fisheries andDairy Development   .... Deputy Chairman
(iii) Minister for Cooperation   .... Deputy Chairman
(iv) Chief Secretary to Government of Punjab   .... Ex-officio Member
(v) Secretary to Government of Punjab, Department of Finance   ..... Ex-officio Member
(vi) Secretary to Government of Punjab Department of Cooperation   ..... Ex-officio Member
(vii) Secretary to Government of Punjab Department of AnimalHusbandry and Fisheries and Dairy Development   ..... Ex-officio Member
(viii) Secretary to Government of Punjab Department of Agriculture   .... Ex-officio Member
(ix) Secretary to Government of Punjab Department of LocalGovernment   ... Ex-officio Member
(x) Vice-Chancellor, Punjab Agricultural University, Ludhiana   .... Ex-officio Member
(xi) Dairy Development Advisor, to be appointed by the StateGovernment   .... Member
(xii) Five representatives of milk plants, located in the State ofPunjab to be nominated by the State Government out of which atleast two shall be from the cooperative sector   .... Members
(xiii) Pour representatives of reputed milk producers to be nominatedby the State Government   ... Members
(xiv) Two representatives from the milk consumers organisations tobe nominated by the State Government   ... Members
(xv) Two representatives from the Punjab Dhojhi Union to benominated by the State Government; and   ... Member
(xvi) One officer from amongst the Joint Secretary, AdditionalSecretary or Special Secretary working in the Department ofAnimal Husbandry, Fisheries and Dairy Development to benominated by the State Government   ... Ex-officio Member Secretary
(3)The Board constituted in terms of sub-section (2), shall be a body corporate having perpetual succession and a common sea! with powers, subject to the provisions of this Act, to acquire and dispose of properties both movable and immovable and shall, by the said name, sue and be sued.
(4)The State Government shall exercise superintendence and control over the Board and its employees and may call for such information as it may deem fit.
(5)Subject to the rules made under this Act, the Board may frame regulations for transacting business at its meetings and for such other matters as may be prescribed.
(6)Subject to the rules made under this Act, an estimate of annual income and expenditure of the Board for the ensuing year shall be prepared and passed by the Board.
(7)The Board shall within a period of six months after the expiry of each financial year, submit to the Slate Government, a report in the prescribed manner giving true and full account of the previous financial year.