Section 3(1) in The Gujarat Diseases of Animals (Control) Act, 1963
(1)The State Government [****] [The words 'or the Commissioner in his division' deleted by Gujarat No. 15 of 1964, dated 2nd May, 1964.] may, by notification in the Official Gazette, appoint a person to be Veterinary Surgeon for the purposes of this Act and may specify the area within which he shall exercise the powers and perform the duties of a Veterinary Surgeon under this Act.
