Section 4 in The Prevention Of Cruelty To Animals (Establishment And Regulation Of Societies For Prevention Of Cruelty To Animals) Rules, 2001
4. Setting up of infirmaries and animal shelters .-(1) Every State Government shall provide adequate land and other facilities to the Society for the purpose of constructing infirmaries and animal shelters.
(2)Every infirmary and animal shelter shall have,-(i)a full time veterinary doctor and other staff for the effective running and maintenance of such infirmary or animal shelter; and(ii)an administrator who shall be appointed by the Society.(3)Every Society shall, through its administrator or otherwise, supervise the overall functioning of the infirmaries and animal shelters under its control and jurisdiction.(4)All cattle pounds and pinjrapoles owned and run by a local authority shall be managed by such authority jointly with the Society or Animal Welfare Organisations.
