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State of Madhya Pradesh - Section

Section 6 in Madhya Pradesh Gau-Bhains Vansh Prajnan Viniyaman Adhiniyam, 2019

6. Functions of the Authority.

- The functions of the Authority shall be as under :-
(a)to formulate and implement the breeding policy and services in the State of Madhya Pradesh;
(b)to regulate the production, storage, sale and use of semen or embryos produced within or outside the State of Madhya Pradesh or imported from any other country;
(c)to certify bovine breeding bulls used for production of semen, which meet such standards, as may be prescribed;
(d)to register semen stations in the State of Madhya Pradesh as per the provisions laid down in Chapter III;
(e)to register semen banks in the State of Madhya Pradesh;
(f)to certify the trained artificial insemination workers (multipurpose artificial insemination technician for rural India, Gousewak, Gopal) for providing bovine breeding activities in the State of Madhya Pradesh through such appropriate standard and operative procedures as may be prescribed;
(g)to perform such other functions concerning bovine breeding, as may be prescribed.