Prevention of Cruelty to Animals Act, 1960

5. Constitution of the Board. -

(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;

(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 the municipal corporations of Bombay, Calcutta, Delhi and Madras, and one person to represent any other municipal corporation 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 organizations actively interested in animal welfare as in the opinion of the Central Government ought to be represented n the Board, to be chosen by each of the said organizations in the prescribed manner;

(g) one person to represented each of such three societies dealing with prevention of cruelty to animal 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).

(2) Any of the persons referred to in clause (a) or clause (b) of sub-section (1) may depute any other person to attend any of the meetings of the Board.

(3) One of the members of the Board shall be nominated by the Central Government to be its Chairman.

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