The Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009

EXTRAORDINARY
   PUBLISHED BY AUTHORITY
 No. 1310, CUTTACK,  WEDNESDAY,  AUGUST  13, 2014 / SRAVAN 22, 1936
FISHERIES & ANIMAL RESOURCES DEVELOPMENT DEPARTMENT
NOTIFICATION
The 8th August, 2014
S.R.O.No.361/2014— In exercise of the powers conferred by clause (a) of
Section 3 of the Prevention and Control of Infectious and Contagious Diseases in Animals
Act, 2009 (27 of 2009), the State Government do hereby appoint the veterinary practioners
registered with the State Veterinary Council or Veterinary Council of India and working
under the administrative control of Fisheries & Animal Resources Development
Department, Government of Odisha to be the “Veterinarians” to undertake the inspection
under the said Act and specified the local limits of their respective jurisdiction to be the
jurisdiction for the purpose of the said Act.
 [No. 8792-3-V(b)-29/2014/FARD.]
By Order of the Governor
BISHNUPADA SETHI
Commissioner-cum-Secretary to Government
Printed and published by the Director, Printing, Stationery and Publication, Odisha, Cuttack-10
Ex. Gaz. 678-173+200

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