Section 4 in The Milk and Milk Product Order, 1992
4. Functions of the Board.
(1)The Board shall assist, aid and advise the Central Government on any matter concerning the production, manufacture, sale, purchase and distribution of milk and milk product and on matters incidental thereto.(2)Without prejudice to the generality of the provisions of subparagraph (1), the Board may advise the Central Government on matters relating to,-(a)facilitation of the supply of availability of liquid milk, by balancing uneven supplies in different regions and seasons;(b)maintenance or increase in the supply of milk, and equitable distribution and availability thereof;(c)establishment of proper standards and norms for control and handling of milk and milk product;(d)maintenance of high standards of sanitary and hygienic conditions in the manufacture of milk and milk product;(e)establishment, promotion or registration of any industry which is relatable to milk product; and(f)such other purposes as are necessary or incidental to the effective implementation of the Order.(3)Where the Central Government considers that the expertise of the Board may be utilised in the implementation of this Order in any respect, it shall be competent for the Central Government to direct that any of its functions relating to the implementation of the Order shall be performed by the Board, subject to such conditions, restrictions and limitations as the Central Government may specify, whereupon it shall be competent for the Board to discharge those functions.
