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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(4) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014

(4)Renewal of appointment as Agricultural Cattle Welfare Officer shall be done by the Registrar/Joint Registrar/Sub-Registrar for two years, after review of the information, produced in specified Form-6 by such person who is working as Agricultural Cattle Welfare Officer, in accordance with the Chhattisgarh Agricultural Cattle Preservation Act, 2004 (No. 28 of 2006) as well as after reverification of character certificate of Non-Government person by the Superintendent of Police, if is found satisfactory.