Section 4 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
4. Appointment of Veterinary Surgeons and Inspectors.
(1)The Government may, by notification in the Government Gazette, appoint a person to be a Veterinary Surgeon for the purposes of this Act for such local area as may be specified in the notification and may specify the area within which he shall exercise the powers and perform the duties of a Veterinary Surgeon under this Act.(2)The government may, by a similar notification in the Jammu and Kashmir Government Gazette, appoint a person to be an Inspector for all or any of the purposes of this Act, and specify the area within which he shall exercise the powers and perform the duties of an Inspector under this Act.(3)A Veterinary Surgeon shall, within the area for which he is appointed, exercise all the powers which an Inspector may exercise under this Act and may exercise such powers in addition to his powers as Veterinary Surgeon.
