- The commission shall perform the following functions, namely:-(i)supervise and ensure proper implementation of the law with respect to prohibition of slaughter of all species of bovine animals as in force in the State:(ii)work for the welfare of all species of bovine animals in the State:(iii)work for the scientific use of dung and urine of bovine animals so as to enhance their utility in the sphere of agriculture (including soil fertility) and domestic use:(iv)work for promotion of and assistance to Gaushalas or Gosadans established under the Rajasthan Gaushala Act, 1960 (Rajasthan Act No. 24 of I960);(v)in addition to, and not in derogation of, the provisions of the Rajasthan Gaushala Act, 1960 (Rajasthan Act No. 24 of 1960), supervise and assist in the working and functioning of the Gaushalas and Gosadans, established and run by the voluntary organisations under the aforesaid law, for the purposes of providing financial assistance, training in the field of scientific rearing of various breeds of bovine animals as also for the proper utilisation of dung and urine of the bovine animals in the sphere of agriculture and house hold use, including propagation and use of bio-gas plants based on the dung of bovine animals;(vi)exercise supervision over Gaushalas and Gosadans to check malafide diversion of funds provided by the commission as also of the lands or properties belonging to the Goushalas or Gosadans and other voluntary organisations, and bring to the notice of the State Government specific instances for appropriate action:(vii)develop pastures or grazing lands and to associate with other institutions, bodies whether private or public, for the purposes of developing pastures, 'Gochars' within the State:(viii)apply for and obtain tracts of waste or barren lands from the State Government or other persons by way of allotment, gift, lease or purchase for the purposes of developing pastures or growing fodder, establishing fodder banks thereon and establishment of 'Gopalak basties';(ix)provide financial assistance to deserving Goushalas, Gosadans governed by the provisions of the Rajasthan Goushala Act, 1960 (Rajasthan Act 24 of 1960) or other non-governmental organisations, individuals which in the opinion of the commission are engaged in the welfare of bovine animals, as also for propagation of non conventional energy like bio-gas from dung and urine of bovine animals and other gainful uses through scientific tests or experiments:(x)educate, campaign and to make people aware about the economic benefits which can be derived out of bovine animals as also to preach compassion for these species of animals:(xi)procure fodder and make available for use of cattle in the areas affected by famine, drought or other natural calamities and to set up camps for the aforesaid purposes in the affected areas:(xii)work in collaboration with Rajasthan Agricultural University, Bikaner or Departments or Organisations of the State Government engaged in the task of research in the field of breeding and rearing of bovine animals, organic manure, bio-gas etc. as also to collaborate with such of the research projects of Indian System of Medicine conducted by various public or private organisations for conducting research on the biogenic products of the bovine animals for medicinal purposes;(xiii)assist Goushalas and Gosadans in their efforts for procuring fodder as also to assist in relocation of existing Goushalas at places where plenty of fodder and water is easily available.(xiv)promote schemes to encourage more and more use of organic manure and recommend to the Government suitable measures including incentive schemes for use of dung or urine of bovine animals in organic manure by farmers to minimise the use of chemical fertilizers:(xv)undertake fodder development schemes:(xvi)take into custody the abandoned stray, confiscated or seized bovine animals from the concerned local bodies, other competent authorities or courts alter due authorisation under any law for the time being in force and to maintain them properly, and(xvii)formulate and submit schemes for consideration of the Government for the establishment of cottage industries in the rural areas, based on biogas product of bovine animals as also based on skins, hides or bones of the naturally dead bovine animals for the purposes of manufacture of various products.
