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State of Himachal Pradesh - Section

Section 3 in Himachal Pradesh Bovine Breeding Act, 2019

3. Constitution of the Authority.

(1)The Government shall, by notification in the Rajpatra (e-Gazette), Himachal Pradesh, constitute an Authority to be known as the Bovine Breeding Authority.
(2)The Authority shall consist of the following namely:-
(a) Director, Animal Husbandry Department,Himachal Pradesh Chairperson;
(b) Director, Indian Veterinary ResearchInstitute Member; Izatnagar or his representative (not below therank of Principal Scientist)  
(c) Joint Commissioner, Animal Husbandry,Department of Animal Husbandry, Dairying and Fisheries, Ministryof Agriculture and Farmer's Welfare, Government of India Member;
(d) Dean or its representative not below therank of Professor, Dr. G.C. Negi College of Veterinary and AnimalSciences, Chaudhary Sarwan Kumar Himachal Pradesh KrishiVishvavidyalaya Palampur, District Kangra Member;
(e) Eminent veterinarian to be nominated by theGovernment Member;
(f) Eminent bovine breeder to be nominated bythe Government Member;
(g) Joint Director (Headquarter) AnimalHusbandry Department, Himachal Pradesh Member; and
(h) Joint Director (Special Livestock BreedingProgramme) Animal Husbandry Department, Himachal Pradesh Member-Secretary.
(3)The affairs of the Authority shall be managed and administered by the Member- Secretary.
(4)The Authority shall draw-up a consultative panel of experts consisting of not more than nine members. Out of the panel of experts, the Authority shall form Committee(s) of not more than three members which shall perform such functions, as may be required by the Authority. The members of such Committee(s) shall be entitled for such honorarium, travelling allowance and daily allowance, as may be prescribed.