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State of Punjab - Section

Section 3 in The Punjab Bovine Breeding Act, 2016

3. Constitution of the Authority.

(1)The Government shall, by notification in the Official Gazette, constitute an Authority to be known as the Bovine Breeding Authority.
(2)The Authority shall consist of the following:-
(a) Director, Animal Husbandry, Punjab; : Chairperson
(b) Director, Indian Veterinary ResearchInstitute,Izzatnagar or its representative(not below the rankof Principal Scientist); : Member
(c) Joint Commissioner, Animal Husbandry,Department ofAnimal Husbandry, Dairying, and Fisheries, MinistryofAgriculture and Farmer's Welfare, Government of India; : Member
(d) Director Research, Guru Angad Dev Veterinaryand Animal Sciences University, Ludhiana; : Member
(e) Eminent veterinarian to be nominated by theGovernment; : Member
(f) Eminent bovine breeder to be nominated bythe Government; and : Member
(g) Joint Director, Animal Husbandry, Punjab. : Registrar
(3)The affairs of the Authority shall be managed and administered by the Registrar.
(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.