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Punjab Dairy Development Board Act, 2000

Punjab Act No. 20 of 2000

Pu783

Department of Legal and Legislative Affairs, Punjab

(a) 'Board' means the Punjab Dairy Development Board established under section 3;

(b) 'Fund' means the Dairy Development Fund constituted under section 13;

(c) 'State Government' means the Government of the State of Punjab in the Department of Dairy Development;

(d) 'milk plant' means a milk handling, processing or manufacturing unit registered under the Milk and Milk Products Order, 1992 of the Government of India; and

(e) 'prescribed' means prescribed by rules made under this Act.

(i) has abused his position

(ii) has been convicted by a court of law for an offence involving moral turpitude or has otherwise become insane or of unsound mind;

(iii) is guilty of misconduct, which in the opinion of the State Government renders him ineligible for becoming a member; or

(iv) has continuously absented himself from three consecutive meetings of the Board without the permission of the Board :

(i) to effect coordination between all organisations engaged in dairy sector viz., the Directorate of Dairy Development, the Directorate of Animal Husbandry, the Punjab Milkfed and other agencies, such as milk plants in the joint sector as well as in the private sector;

(ii) to uplift professional standards of the dairy industry in all its aspects through the Directorate of Dairy Development, Punjab, the Directorate of Animal Husbandry, the Punjab Milkfed and milk plants in the joint sector as well as in the] private sector;

(iii) to coordinate formulation of policies in regard to production of milk and milk products;

(iv) to develop modern dairy farming technologies and systems for meeting the local demand of high quality milk and for promotion of the dairy industry for socio-economic uplift of milk producers;

(v) to establish centres in rural areas for demonstration in the manner in which programmes can be taken up;

(vi) to plan and formulate policies for quick genetic upgradation and development of milk animals, where necessary, by arranging for transfer of technology from abroad with Government of India's prior approval;

(vii) to arrange and import new varieties of fodder seeds to increase the yield and nutrition of fodder crops and also equip ment machinery for their harvesting and conservation;

(viii) to take requisite measures to increase consumption of drinking milk and milk products through proper advertisement and other related channels of media;

(ix) to provide assistance of any kind to enhance the scope of export research and training in diary technology and husbandry; of dairy products;

(x) to plan and execute programmes of high level education,

(xi) to secure funds from the State Government and other agencies; and

(xii) to excise the necessary authority in respect of all matters, which are incidental and ancillary to the aforesaid for attaining the objectives of the Board.

(a) the submission of report under sub-section (7) of section 3;

(b) the manner of collection of cess and the person or officer to whom it is to be paid; and

(c) any other matter which ell is to be or may be prescribed bed.

(a) transacting the meetings of the Board; and

(b) determining the conditions of service of the officers and other employees of the Board and their functions and duties under section 11.