(1)As soon as may be after this Act comes into force there shall be established in the State a Federation to be called the Utkal Prantiya Goshala and Pinjrapole Sangh.(2)The Federation shall consist of the following members, namely :(a)members to be elected by the trustees from amongst such persons, in such number and in such manner as may be prescribed;(b)such number of members to be nominated by the State Government as they deem fit ; and(c)the Registrar-Ex officio.(3)The members elected under Clause (a) of Sub-section (2) shall elect the Chairman of the Federation from amongst themselves.(4)The business of the Federation shall be conducted in the prescribed manner.
