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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(1)The Government shall, by notification in the Official Gazette, constitute an authority to be known as Animal Breeding Regulatory Authority which shall consist of the following members, namely:-
(a) an eminent breeder or veterinarian, to benominated by the Government Chairperson
(b) Director General, Animal Husbandry and DairyingDepartment, Haryana Member
(c) Managing Director, Haryana Livestock DevelopmentBoard Member
(d) Director of Research or his representative notbelow the rank of Professor or Principal Scientist, Lala LajpatRai University of Veterinary and Animal Sciences Member
(e) Head of Animal Genetics and Breeding Department,Lala Lajpat Rai University of Veterinary and Animal Sciences Member
(f) one eminent veterinarian experienced in semen orembryo production, to be nominated by the Government Member
(g) one eminent animal breeder, to be nominated bythe Government Member
(h) one eminent reproduction specialist, to benominated by the Government Member
(i) a veterinarian of the rank of Deputy Director oreminent veterinary expert with fifteen years experience from theAnimal Husbandry and Dairying Department, Haryana, to benominated by the Government Member-Secretary