Section 3 in Uttarakhand Bovine Breeding Act, 2018

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State of Uttarakhand - Section

Section 3 in Uttarakhand Bovine Breeding Act, 2018

3. Constitution of the Authority.

(1)The Government shall, by notification in the Official Gazette, constitute an Authority to be known as the Bovine Breeding Authority.

(2)The Authority shall consist of the following -

(i)	Director, Animal Husbandry, Uttarakhand	Chairperson
(ii)	Director, Indian Veterinary Research Institute,Izzatnagar or its representative (not below the rank of PrincipalScientist)	Member
(iii)	Joint Commissioner, Animal Husbandry, Departmentof Animal Husbandry, Dairying and Fisheries, Ministry ofAgriculture and Farmer's Welfare, Government of India	Member
(iv)	Dean, College of Veterinary and Animal Sciences,GB. Pant University of Agriculture and Technology, Pantnagar,District: U S Nagar or its representative (not below the rank ofAssociate Professor)	Member
(v)	Eminent retired veterinarian to be nominated bythe State Government	Member
(vi)	Eminent bovine breeder to be nominated by theState Government	Member
(viii)	Addl. Director (Livestock Development),Department of Animal Husbandry, UK	Registrar

(3)The affairs of the Authority shall be managed and administered by the Registrar.

(4)The Authority shall draw-up a consultative panel of experts consisting of not more than nine members. Out of the panel of experts, the Authority shall Constitute Committee of not more than three members which shall perform such functions, as may be required by the Authority. The members of such Committee shall be entitled for such honorarium, travelling allowances, and daily allowance; as may be prescribed.

(5)Tenure of nominated Member shall be valid for three years from the date of ex officio member shall continue during pleasure.

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State of Uttarakhand - Section

Section 3 in Uttarakhand Bovine Breeding Act, 2018

3. Constitution of the Authority.