Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(1) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014

(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.