Section 5(3) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014
(3)The Agricultural Cattle Welfare Officer shall be appointed for the period of two years. The person appointed as Agricultural Cattle Welfare Officer shall have to submit work detail under Chhattisgarh Agricultural Cattle Preservation Act, 2004 (No. 28 of 2006), of every six months in Form-6 to the Registrar, Chhattisgarh Go-Seva Ayog/Joint Director/Deputy Director. In case, if he does not submit said records for consequently two six months in the prescribed Form then his appointment as Agricultural Cattle Welfare Officer shall be cancelled by the Registrar, the Chhattisgarh Go-Seva Ayog/Joint Director/Deputy Director.
