Section 5(1) in The Prevention Of Cruelty To Animals Act, 1960
(1)The Board shall consist of the following persons, namely:—(a)the Inspector-General of Forests, Government of India, ex officio;(b)the Animal Husbandry Commissioner to the Government of India, ex officio;(ba)two persons to represent respectively the Ministers of the Central Government dealing with home affairs and education, to be appointed by the Central Government;(bb)one person to represent the Indian Board for Wild Life, to be appointed by the Central Government;(bc)three persons who, in the opinion of the Central Government, are or have been actively engaged in animal welfare work and are well-known humanitarians, to be nominated by the Central Government;(c)one person to represent such association of veterinary practitioners as in the opinion of the Central Government ought to be represented on the Board, to be elected by that association in the prescribed manner;(d)two persons to represent practitioners of modern and indigenous systems of medicine, to be nominated by the Central Government;(e)one person to represent each of such two municipal corporations as in the opinion of the Central Government ought to be represented on the Board, to be elected by each of the said corporations in the prescribed manner;(f)one person to represent each of such three organisations actively interested in animal welfare as in the opinion of the Central Government ought to be represented on the Board, to be chosen by each of the said organisations in the prescribed manner;(g)one person to represent each of such three societies dealing with prevention of cruelty to animals as in the opinion of the Central Government ought to be represented on the Board, to be chosen in the prescribed manner;(h)three persons to be nominated by the Central Government;(i)six members of Parliament, four to be elected by the House of the People (Lok Sabha) and two by the Council of States (Rajya Sabha).
