Section 5 in Chhattisgarh Agricultural Cattle Preservation Rules, 2014
5. Appointment of Agricultural Cattle Welfare Officer.
(1)Assistant Veterinary Medical Field Officer of the Veterinary Development Department shall also act as Agricultural Cattle Welfare Officer. Also any Government or Non-Government person, who is working for the welfare of Agricultural cattle, protection and development may apply for appointment as Agricultural Cattle Welfare Officer in Form-4 (Part-I). Applicant shall also submit affidavit along with the application in Form-4 (Part-II). The Registrar/Joint Director/Deputy Director, as it deems necessary, may verify the correctness of (he information furnished in such application. Before the appointment of Non-Government person as Agricultural Cattle Welfare Officer, it is necessary to obtain character certificate of the applicant issued by the superintendent of police of concerned district. It shall be mandatory for the Superintendent of Police to forward the desired character certificate to the Registrar, Chhattisgarh Go-Seva Ayog within 20 days.(2)If the Registrar, Chhattisgarh Go-Seva Aydg/Joint Director/Deputy Director is satisfied that the information furnished in the application and enclosed document are correct and if the character certificate issued by Superintendent of Police is proper, then the Registrar shall appoint the applicant as Agricultural Cattle Welfare Officer in Form 5 and shall also issue identity card and record all the particular in the register.(3)The Agricultural Cattle Welfare Officer shall be appointed for the period of two years. The person appointed as Agricultural Cattle Welfare Officer shall have to submit work detail under Chhattisgarh Agricultural Cattle Preservation Act, 2004 (No. 28 of 2006), of every six months in Form-6 to the Registrar, Chhattisgarh Go-Seva Ayog/Joint Director/Deputy Director. In case, if he does not submit said records for consequently two six months in the prescribed Form then his appointment as Agricultural Cattle Welfare Officer shall be cancelled by the Registrar, the Chhattisgarh Go-Seva Ayog/Joint Director/Deputy Director.(4)Renewal of appointment as Agricultural Cattle Welfare Officer shall be done by the Registrar/Joint Registrar/Sub-Registrar for two years, after review of the information, produced in specified Form-6 by such person who is working as Agricultural Cattle Welfare Officer, in accordance with the Chhattisgarh Agricultural Cattle Preservation Act, 2004 (No. 28 of 2006) as well as after reverification of character certificate of Non-Government person by the Superintendent of Police, if is found satisfactory.
