Section 3(3) in Tamil Nadu Bovine Breeding Act, 2019
(3)The Authority shall perform the following functions, namely:-(a)appoint such number of officers and employees as it may consider necessary for the efficient performance of its functions;(b)register and renew the registration of the semen stations and AI service providers as per the provisions contained in Chapter-III of this Act;(c)inspect, survey and search any of the premises where activities related to AI service is going on;(d)receive the annual returns from AI service providers and to maintain records and data thereof;(e)grant recognition to the AI training institutes;(f)collect and maintain, information and statistical data with regard to activities of AI service providers, AI training institutes and the AI technicians;(g)regulate natural service of bovine breeding;(h)advise the Government on any matter concerning the activity of bovine breeding;(i)plan and cause to be executed a programme for bovine breeding activities in general and conservation, preservation and propagation of indigenous breeds of cow, bull, bullock or buffalo in particular;(j)plan and cause to be executed, inter-alia, a programme for community based conservation of indigenous breeds, field performance recording in the home tract of bovine and establishment of breeder societies for indigenous bovine breeds;(k)advise the Government on instituting an incentive mechanism for rearers of indigenous bovine breeds;(l)exercise such other powers and perform such other activities and functions as may be prescribed by the Government, from time to time;
