Section 3 in The Central Provinces and Berar Animal Preservation Act, 1949
3. Appointment of a Veterinary Officer.
- The Director of Veterinary Services may, by a general or special order appoint, for the purposes of this Act, any person or class of persons, to be the Veterinary Officer for a local area specified in the order, or invest any person with all or any of the powers of a Veterinary Officer in such area.
