(1)The Director may, with the previous sanction of the State Government, make regulations for the following matters, namely :(a)the manner in which the Goshala shall be managed;(b)skilled technical management of breeding work and segregation of such work from other activities of the Goshala and the transfer of such work from urban to rural areas;(c)transport of breeding bulls from a Goshala to any other place for breeding purpose;(d)the medical treatment and inspection of cattle at a Goshala;(e)the setting aside of cattle, both male and female for breeding purpose; and(f)any other matter which may be prescribed.(2)Regulations made under this section shall be subject to the condition of previous publication.
