The Rajasthan Rules for the State Subsidy to Bull Calves Under the Scheme of Rehabilitation of Nomadic Breeders, 1957
Published vide Notification No. D. 568-1-D/58/F. 20(34)Agr./55, dated 13-7-1958, published in Rajasthan Gazette Part 4-C, dated 10-9-1959, page 609 to 614
RJ906
Chapter I
1. Short title, extent and commencement. - (i) These rules will be called "The Rajasthan Rules for the State Subsidy to Bull calves under the Scheme of Rehabilitation of Nomadic Breeders. 1957". (ii) These rules shall extend to the whole of Rajasthan. (iii) These rules shall come into force from the date of their publication in the Rajasthan Rajpatra. 2. Definitions. - In these rules unless there is anything repugnant in the subject or context:-(i) "Rules" means the Rajasthan Rules for the State Subsidy to Bull calves under the Scheme of Rehabilitation of Nomadic Breeders, 1957;
(ii) "Director" means the Director of Veterinary and Animal Husbandry Department, Rajasthan;
(iii) "Deputy Director" means the Dy. Director of Veterinary and Animal Husbandry of the region concerned;
(iv) "Rehabilitation Officer" means the officer in charge of the Scheme of Rehabilitation of Nomadic Breeders;
(v) "District Veterinary Officer" means the District Veterinary Officer of the district concerned;
(vi) "Veterinary Assistant Surgeon" means the Veterinary Assistant Surgeon Class II of the district concerned;
(vii) "Livestock Inspector" and "stockman" mean the Livestock Inspector and stockman of the Veterinary and Animal Husbandry Department;
(viii) "Block Development Officer" mean the Officer in charge of a particulars Block sanctioned by the Development Department:
(ix) "Tehsildar" means the Revenue Officer of the Revenue Department designated as such by the Revenue Department for a particular Tehsil;
(x) "Panchayat" means the Panchayat as defined by the Rajasthan Panchayat Act;
(xi) "Committee" means the committee nominated under these rules for selection of a bull calf or bull-calves and for sanction of subsidy:
(xii) "Bull-calf or Bull-calves" means the entire male calf or calves possessing full reproductive power:
(xiii) "Agreement" means an agreement entered into by a party and the Rehabilitation Officer on behalf of the Governor of Rajasthan in the prescribed form;
(xiv) "Subsidy" means a sum of Rs. 10/-p.m. or any amount fixed by Director with the prior approval of Government for maintenance of the bull calf or calves till the age of 2 ½ years;
(xv) "Maturity" means the age at which a bull can serve a cow i.e., the attainment of the age 2 ½ years;
(xvi) "Brand" means the official mark of 'RA' branded on the left thigh of the bull calf or tatooed on the left ear when the bull is purchased;
(xvii) "Owner" means any person who has a bull calf suitable for breeding purposes which could be selected for grant of subsidy.
Chapter 2
Subsidy
3. Application for subsidy. - The Rehabilitation Officer will notify to all the nomadic cattle breeders through the District Veterinary Officer, Panchayats, Municipalities, District Boards, Livestock Inspector and other employees of the Veterinary and Animal Husbandry Department inviting applications for sanction of subsidy in form A. On receipt of application or applications the Rehabilitation Officer will direct the Livestock Inspector or stockman of the area concerned to submit a preliminary report in form B regarding suitability of the Bull calf. The Rehabilitation Officer will then scrutinise such report and fix a date for the selection of the bull-calf or calves by the Committee. 4. Formation of the Committee. - The Committee will consist of (a) Rehabilitation Officer: (b) District Veterinary Officer of the district concerned and (c) the Sub Divisional Officer or the Tehsildar or the Block Development Officer as may be nominated by the Collector of the District. The Committee will inspect the calf or calves proposed by the Rehabilitation Officer and select suitable bull calf or calves and sanction subsidy at the rate of Rs. 10/- per head per month or any amount fixed by the Director with the prior approval of the Government from time to time. 5. Selection of Bull calves. - The bull calves should be of the breed specified for that area by the Director true to type, conformation, ancestry breed characteristics and free from any disease and of an age not below six months. 6. Period for which subsidy admissible. - The subsidy will be payable to the owner from the date of selection of the bull calf at the rate specified in rule 4 for a period of 24 months only or up to the attainment of the age of 2 ½ years by the bull calf as illustrated below: - Illustrations. - (1) If a Bull calf of the age of six months is selected the subsidy will be given till the Bull calf attains the age of 2 ½ years i.e., subsidy for 24 months.(2) If a bull calf of the age of one year is selected, the subsidy will be given for 18 months i.e. upto the age of 2 ½ years. It means a bull calf of the age of exceeding six months is selected the amount of subsidy will be correspondingly decreased:
Provided that when the Director or any other officer authorised in this behalf is at any time satisfied that the Bull has not been breed properly, or has become unfit or will not mature into good bull, the subsidy shall be stopped forthwith. 7. Agreement. - After the selection of a Bull calf by the Committee an agreement will be executed between the owner and the Rehabilitation Officer on behalf of the Governor of Rajasthan which will be signed by them in the presence of two witnesses and will be kept by the latter in his safe custody. 8. Payment of subsidy. - The Rehabilitation Officer will pay the subsidy from the date of selection after the execution of an agreement in Form C. The subsidy will be paid after obtaining legal quittance on six monthly instalment basis on the first day of the month of February and August on production of a certificate of the Veterinary Assistant Surgeon of the region, verifying that Bull calf is alive, is in good health and condition. 9. Branding of bull calves. - The selected bull calves will be branded on the left thigh or tatooed on the left ear with mark 'RA' by the District Veterinary Officer. This will be a charge on the Department of Veterinary and Animal Husbandry.Chapter 3
General
10. Inspection of bull calves. - The Rehabilitation Officer will direct the Livestock Inspector or the Stockman to inspect the bull calves, at least twice in a year, and submit a report (in form 'D') to the Rehabilitation Officer and he will himself inspect the bull calves at least once in a year. He will forward a copy of his inspection report to the Director of Veterinary and Animal Husbandry. Rajasthan, Jaipur. Other touring Officers of the Veterinary and Animal Husbandry Department shall at the time of their visit record their inspection notes about the bull calf in the visitors book to be maintained in form "E". 11. Disposal of bull calves. - On the payment of last subsidy or the attainment of maturity i.e. the age of 2 ½ years by the calves, whichever is earlier, the Rehabilitation Officer will call a Committee as defined in Chapter II. Item 4 above, for the purchase of these bulls. The Committee will fix up their prices at market rates which will not in any case exceed Rs. 600/- per head. After the purchase these bulls will be distributed free of cost, to those Nomadic Breeders who are in need of bulls on distinct understanding that these will be exclusively used for breeding purposes in their trace. In case of failure to abide by the condition the bull or bulls will be taken back and redistributed to other Nomadic Breeders whom the Rehabilitation Officer considers in need of bull or bulls. 12. Duties of the owners. - The owner is bound:-1. To arrange proper treatment in case of illness of the calf and to report to the nearest Veterinary Hospital or dispensary the sickness of the bull calf and outbreak of an epidemic. The Officer incharge will take immediate steps for curative and preventive measures.
2. Not to transfer the Bull calf to any other village or area or a person without the specific sanction of the Rehabilitation Officer.
3. To house the bull calf in a sanitary, neat and airy shed.
4. To give proper exercise and groom the bull calf regularly.
5. To allow no service till the bull calf reaches the age of maturity i.e., the age of 2 ½ years.
6. To feed the bull calf properly so as to maintain it in good health and condition.
7. On the demise of the bull calf to send information of the same to the nearest Veterinary Hospital or dispensary, and
8. Not to cause or allow to be caused any harm or injury to the reproductive organs of the bull nor to have the same castrated.
9. Not to enter into any agreement for the sale of the selected bull calf/calves before the expiry of a period of three months after the final payment of the subsidy within which the Animal Husbandry Department would have the right to purchase the bull calf/calves in accordance with rule 11.
13. Contravention. - The contravention of any of these rules authorise the Rehabilitation Officer to stop the subsidy and to recover the amount of subsidy paid to the owner of the calf, up-to-date in accordance with the provisions of Rajasthan Public Demands Recovery act. 14. Amendment. - The Government reserves the powers to amend these rules in part or whole as and when deemed necessary by publishing them in the Rajasthan Rajpatra.Form 'A'
(See rule 3)
Application Form
ToThe Rehabilitation Officer,
Nomadic Breeders, Rajasthan,
Bikaner.
1. Name of applicant .......................... 2. Parentage and caste ........................ 3. Occupation ................................. 4. Address .................................... 5. Village.........Tehsil.......District....... 6. Description of the bull calf offered for sanction of subsidy...Brand, Mark ......................................................
(i) Age
(ii) Colour
(iii) Approximate height
(iv) Distinctive marks
(v) Description of Sire
(vi) Description of Dam
(vii) Characteristics
7. Approximate cost .............................................. Date .........Signature of applicant
Full address ..........
Form 'B'
(Vide rule 3)
Preliminary Report by the Livestock Inspector
Sr. No.................... Reference to the application Date of inspection of the calf Result of inspection on the calf(i) Breed of calf
(ii) Description of the calf
Age Colour Sex Marks
(iii) Sire description
(iv) Dam description
(v) Health of the bull calf
(vi) Approximate cost
Remarks Date of submissionSignature of Livestock Inspector
Remarks by the Rehabilitation Officer Date of inspection to committeeSignature of the Rehabilitation Officer
Nomadic Breeders, Rajasthan. Bikaner.