- As provided in this Act and the rules made thereunder, functions of the Authority shall be as under:-(a)to formulate and implement the Breeding Policy and services in the State of Punjab.(b)to regulate the storage, sale and use of semen or embryos produced within or outside the State of Punjab or imported from any other country.(c)to certify bovine bulls, which meet the standards, as may be prescribed.(d)to register semen stations in the State of Punjab as per the provisions laid down in Chapter III of this Act.(e)to register semen banks in the State of Punjab.(f)to certify the trained AI workers for operating bovine breeding activities in the State of Punjab through appropriate Standard Operative Procedures to be laid down by the Authority.(g)to perform such other functions concerning bovine breeding, as may be prescribed.
