(3)The non-official members shall be nominated by the State Government from amongst the individuals or non-governmental organisations engaged in the welfare activities of the bovine animals, as follows:-(a)one representative chosen by the Rajasthan Gaushala Federation governed by the Rajasthan Gaushala Act, 1960 (Rajasthan Act No. 24 of 1960);(b)two representative of Bhartiya Govansha Sanrakshan-Sam-vardhan Parishad chosen by the Rajasthan State unit of the said Parishad;(c)one representative of Rajasthan Co-operative Dairy Federation;(d)vice-chancellor of the Rajasthan Agriculture University Bikaner or his representative not below the rank of a Dean, and(e)three individuals working selflessly for the welfare of all-species of bovine animals and committed to the cause of preservation of said animals:Provided that out of the individuals to be nominated under clause (e), two shall be nominated out of the voluntary organisations engaged in the task of welfare, preservation and protecting of all species of bovine animals in the State.
