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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(2) in Himachal Pradesh Bovine Breeding Act, 2019

(2)The Authority shall consist of the following namely:-
(a) Director, Animal Husbandry Department,Himachal Pradesh Chairperson;
(b) Director, Indian Veterinary ResearchInstitute Member; Izatnagar or his representative (not below therank of Principal Scientist)  
(c) Joint Commissioner, Animal Husbandry,Department of Animal Husbandry, Dairying and Fisheries, Ministryof Agriculture and Farmer's Welfare, Government of India Member;
(d) Dean or its representative not below therank of Professor, Dr. G.C. Negi College of Veterinary and AnimalSciences, Chaudhary Sarwan Kumar Himachal Pradesh KrishiVishvavidyalaya Palampur, District Kangra Member;
(e) Eminent veterinarian to be nominated by theGovernment Member;
(f) Eminent bovine breeder to be nominated bythe Government Member;
(g) Joint Director (Headquarter) AnimalHusbandry Department, Himachal Pradesh Member; and
(h) Joint Director (Special Livestock BreedingProgramme) Animal Husbandry Department, Himachal Pradesh Member-Secretary.