Section 15 in Punjab Gau-Sewa Commission Act, 2014
15. Powers and functions of the Commission.
- The Commission shall perform the following functions, namely:-(a)to ensure the protection afforded to Cow under any law for the time being in force including seizure and custody of the Cow being carried for slaughtering or likely to be slaughtered in contravention of any law in force;(b)to ensure proper and timely implementation of the laws referred to in clause (a) and to propose remedial measures regarding the implementation of programmes of Government under Gaushala Development Schemes;(c)to ensure active participation of the institutions in the development of indigenous breeds of Cow;(d)to promote health care of Cow;(e)to ensure care and management of Cow seized in violation of any enactment for the time being in force;(f)to ensure proper management and care of infirm and aged Cow maintained by any institution;(g)to supervise and inspect the institutions;(h)to suggest such measures which may be helpful in strengthening of the institutions which are economically weak;(i)to give financial assistance to the institutions;(j)to perform such other functions as may be assigned by the Government;(k)to appoint such Cow Welfare Officers who shall work for the implementation of the Act to take action including detention and search of Cow, vehicles, seizure of Cow and to take Cow into custody and initiate prosecution; and(l)to take custody of the Cow seized and to entrust them to the nearest Gaushala, Gausadan or any Cow protection institution or to any willing person pending the disposal of the prosecution proceedings.
