Section 10 in Punjab Dairy Development Board Act, 2000
10. Powers and functions of the Board.
- Subject to the provisions of this Act and the rules made thereunder, the Board shall exercise the following powers and perform the Board, the following functions, namely :-(i)to effect coordination between all organisations engaged in dairy sector viz., the Directorate of Dairy Development, the Directorate of Animal Husbandry, the Punjab Milkfed and other agencies, such as milk plants in the joint sector as well as in the private sector;(ii)to uplift professional standards of the dairy industry in all its aspects through the Directorate of Dairy Development, Punjab, the Directorate of Animal Husbandry, the Punjab Milkfed and milk plants in the joint sector as well as in the] private sector;(iii)to coordinate formulation of policies in regard to production of milk and milk products;(iv)to develop modern dairy farming technologies and systems for meeting the local demand of high quality milk and for promotion of the dairy industry for socio-economic uplift of milk producers;(v)to establish centres in rural areas for demonstration in the manner in which programmes can be taken up;(vi)to plan and formulate policies for quick genetic upgradation and development of milk animals, where necessary, by arranging for transfer of technology from abroad with Government of India's prior approval;(vii)to arrange and import new varieties of fodder seeds to increase the yield and nutrition of fodder crops and also equip ment machinery for their harvesting and conservation;(viii)to take requisite measures to increase consumption of drinking milk and milk products through proper advertisement and other related channels of media;(ix)to provide assistance of any kind to enhance the scope of export research and training in diary technology and husbandry; of dairy products;(x)to plan and execute programmes of high level education,(xi)to secure funds from the State Government and other agencies; and(xii)to excise the necessary authority in respect of all matters, which are incidental and ancillary to the aforesaid for attaining the objectives of the Board.
