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State of Haryana - Section

Section 3 in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

3. Constitution of Animal Registration Authority.

(1)The Government shall, by notification in the Official Gazette, for the purpose of registration of animals under this Act, constitute an authority to be known as the Animal Registration Authority which shall consist of the following members, namely:-
(a) Director General, Animal Husbandry and DairyingDepartment, Haryana Chairperson
(b) Managing Director, Haryana Livestock DevelopmentBoard Member
(c) one veterinarian posted at Animal Husbandry andDairying Department, Haryana Member
(d) a veterinarian not below the rank of DeputyDirector or eminent veterinarian with at least fifteen yearsexperience in the Animal Husbandry and Dairying Department,Haryana or Haryana Livestock Development Board or Lala Lajpat RaiUniversity of Veterinary and Animal Sciences, to be nominated bythe Government Member-Secretary
(2)The headquarter of the Animal Registration Authority shall be at Panchkula, Haryana.
(3)The registration of animals shall be voluntary and only registered animals shall be offered for applying for certification.