(1)The Government shall, by notification the Official Gazette, constitute a body to be known as the Punjab Gau-Sewa Commission to exercise the powers conferred upon and perform the functions assigned to it under this Act.(2)The Commission shall consist of-(a)Ex-officio members:-(i)the Financial Commissioner and the Principal Secretary to Government of Punjab, Department of Animal Husbandry, Dairy Development and Fisheries or his representative [***] [Omitted 'not below the rank of Joint Secretary' by Punjab Act No. 18 of 2016, dated 13.5.2016];(ii)the Principal Secretary to Government of Punjab, Department of Finance or his representative [***] [Omitted 'not below the rank of Joint Secretary' by Punjab Act No. 18 of 2016, dated 13.5.2016];(iii)the Financial Commissioner and Principal Secretary to Government of Punjab, Department of Local Government or his representative [***] [Omitted 'not below the rank of Joint Secretary' by Punjab Act No. 18 of 2016, dated 13.5.2016];(iv)the Financial Commissioner and Principal Secretary to Government of Punjab, Department of Rural Development and Panchayats or his representative [***] [Omitted 'not below the rank of Joint Secretary' by Punjab Act No. 18 of 2016, dated 13.5.2016];(v)the Vice Chancellor, Guru Angad Dev Veterinary and Animal Sciences University, Ludhiana or his representative;(vi)the Director General of Police, Punjab or his representative [***] [Omitted 'not below the rank of Deputy Inspector General of Police' by Punjab Act No. 18 of 2016, dated 13.5.2016];(vii)the Director,Animal Husbandry,Punjab; Member Secretary;(b)[ Non-official member:- [Substituted by Punjab Act No. 18 of 2016, dated 13.5.2016]There shall be ten non-official members, including the Chairperson and the Vice-Chairperson.](3)The Commission may associate officers or experts as special invitees, as and when necessary.
