Section 9 in Haryana Murrah Buffalo and Other Milch Animal Breed Rules, 2002
9. Powers and functions of Board. Sections 4(8) and 17.
(1)Subject to the provisions of the Act and the rules, the Board shall exercise and perform the following powers and other functions, namely :-(i)to take steps to improve the genetic stock of animals in the State;(ii)to take steps to preserve and multiply 'Murrah' germplasm and also take adequate steps to export it;(iii)to take steps to promote, organize and nurture institutions outside the Government (like producers, cooperatives, breeders, association, non-governmental organizations, voluntary organizations, other forms of people' bodies, enterprises and initiatives, and private input and livestock product manufacturing companies) to generate quality breeding inputs and for delivery of breeding services at the farmers, door-step on progressively self-generating and economically viable basis;(iv)to borrow moneys from banks and financial institutions in order to fulfil the objectives of the Board and for this purpose to pledge, mortgage or hypothecate all or any of the properties of the Board including fixed deposit receipts etc.;(v)to take steps to modernize and upgrade existing training facilities, establish new training facilities wherever necessary and set in motion a comprehensive human resources development programme for enhancing skills and professional competence at all levels of Government functionaries and breeders on a regular and continuing basis;(vi)to take steps to arrange loans from the banks directly to the farmers as well as private entrepreneurs to achieve its objectives;(vii)to assist the Department of Animal Husbandry and Dairy Development in developing and maintaining the infrastructure or any other departmental activity, which the Board may deem fit;(viii)to offer awards, prize and stipends in furtherance of the objectives of the Board;(ix)to depute/sponsor Government functionaries involved in livestock development related issues to undertake training to attend seminars or conduct study in India or abroad;(x)to evolve and orchestrate along with the State Government, livestock breeding programme in the State for continuously increasing output of all livestock products like milk, meat, farm power, draught, hair wool, skin, hide etc. on the basis of long term and area specific policies directed towards optimal resources utilization and sustainable animal agriculture;(xi)to establish or assist in the establishment of breeding infrastructure like bovine frozen semen production station, storage and distribution network, institutional farms for production and supply of genetically evaluated breeding stock, recording systems for performance evaluation and selection of breeding stock, national germplasm pools and national grids for genetic inputs, national data base and network communication systems to enable nation wide sharing of breeding infrastructure and genetic inputs;(xii)to interact and collaborate with bilateral and international bodies to create infrastructure, set up joint ventures and joint projects in the area of livestock production, genetic improvement of the livestock populations, livestock product development, product processing and marketing;(xiii)to establish linkage with national and international research institutions, set up research projects in appropriate areas priority wise and orchestrate a research support programme for livestock production enabling producers as well as institutions involved in production and development, constant access to the fruits of research improved technology, newer technologies, emerging bio-techniques and management practices, all leading to improved efficiency and cost reduction;(xiv)to carry out studies and surveys on all aspects of livestock production, productivity and livestock products, generate information and data, leading to a dynamic data base and management information system for the growing, globalising Indian livestock industry;(xv)to advise Government and local self Governments on policies related to or having a bearing on the livestock sector, on both public and privately funded livestock development projects, livestock product processing and manufacturing projects, promotional measures and subsidies, regulatory measures and law affecting the livestock sector and on taxation, levies and cess on livestock or livestock products;(xvi)to promote and fund developmental activities and projects in the livestock sector through the Departmental of Animal Husbandry and Dairy Development;(xvii)to assist the Department of Animal Husbandry and Dairy Development in designing, planning and constructing any livestock health care unit, livestock product processing plants or ancillary plants, including civil works;(xviii)to set up committees or sub-committees with wholly or partly member of its own body as it may think fit;(xix)to adopt and undertake and other measures or perform any other duties in collaboration with Department of Animal Husbandry and Dairy Development which the Government may deem fit.(2)In case of sale of land/properties and other assets, the Board shall obtain prior approval of the Government.(3)The Board shall carry out the instructions of Government issued from time to time in regard to economy in expenditure and of policy initiatives relating to improvement in its financial working.
