LexThe Punjab Dairy Development Board Act, 2000
Punjab · state statute
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GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS
THE PUNJAB DAIRY DEVELOPMENT BOARD ACT, 2000
(PUNJAB ACT 20 OF 2000)
(As amended upto the 30th June, 2025)
2025
THE PUNJAB DAIRY DEVELOPMENT BOARD ACT, 2000
Sections CONTENTS
1. Short title and commencement
2. Definitions
3. Establishment of the Board
4. Headquarters
5. Establishment of Executive Committee and its constitution
6. Term of office
7. Resignation
8. Removal of a member
9. Objectives of the Board
10. Powers and functions of the Board
11. Officers and employees of the Board
12. Levy and collection of cess
13. Constitution of the Fund
14. Delegation
15. Powers of State Government to issue directions to the Board
16. Protection of action taken in good faith
17. Power to make rules
18. Power to make regulations
19. Power to remove difficulties
20. Repeal and saving
THE PUNJAB DAIRY DEVELOPMENT BOARD ACT, 2000
(Punjab Act No. 20 of 2000)
[Received the assent of the Governor of Punjab on the 20th September,
2000, and was first published for general information in the Punjab
Government Gazette (Extraordinary), Legislative Supplement, dated the 2 0th
October, 2000.]
1 2 3 4
Year No. Short title Whether repealed or otherwise
affected by the legislation
2000 20 The Punjab Dairy
Development Board
Act, 2000
Amended by Punjab Act No. 1 3
of 2004
1[An Act t o provide for the creation of Punjab Dairy Development Board for
providing milk producers with the opportunities of getting a fair return for
their labour and investment and to improve the profitability of the Dairy
Industry of the State and to frame policies and issue instructions for
safeguarding the interests of the milk producers, milk processors , dairy
marketers and consumers.]
BE it enacted by the Legislature of the State of Punjab in the Fifty -
one year of the Republic of India as follows-
1. (1) This Act may be called the Punjab Dairy Development Board
Act, 2000.
(2) It shall come into force at once.
2. In this Act, unless the context otherwise requires:-
(a) ‘Board’ means the Punjab Dairy Development Board
established under section3;
2[(aa) “dairy marketer” means any person, group of persons, firm
or a company engaged in the purchase or sale of milk or
other dairy products including the import or export of
processed milk and milk products:]
1 Substituted by Punjab Act No. 13 of 2004, Section 2
2 Inserted by Punjab Act No. 13 of 2004, Section 3
Definitions.
Short title and
commencement
.
(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.
3. (1) That State Government may, by notification in the Official
Gazette, establish for the purpose of carrying out the provisions of this
Act, a Board to be called the Punjab Dairy Development Board.
1[(2) The Board established under sub -section (I), shall consist of
the following, namely: -
(i) Chief Minister, Punjab; : Chairman
(ii) Minister-in-charge of Animal Husbandry &
Fisheries & Dairy Development;
: Deputy Chairman
(iii) Secretary to Government of Punjab, Department of
Finance;
: Ex-officio Director
(iv) Secretary to Government of Punjab, Department of
Dairy Development;
: Ex-officio Member-
Secretary
(v) Vice-Chancellor, Punjab Agricultural University,
Ludhiana;
: Ex-officio Director
(vi) One representative of private milk plants and one
representative of Co-operative milk plants located in
the State of Punjab, to be nominated by the State
Government;
: Director
(vii) Two representatives from the milk producers, to be
nominated by the State Government;
: Director
(viii) One representative from the Punjab Dhojhi Union to
be nominated by the State Government; and
: Director
(ix) One representative of Consumers Associations, to
be nominated by the State Government.
: Director]
1Substituted by Punjab Act No. 13 of 2004, Section 4
Establishment
of the Board.
(3) The Board constituted in terms of sub -section (2), shall be a body
corporate having perpetual succession and a common seal with powers, subject
to the provisions of this Act, to acquire and dispose of properties both movable
and immovable and shall, by the said name, sue and be sued.
(4) The State Government shall exercise superintendence and control
over the Board and its employees and may call for such information as i t may
deem fit.
(5) Subject to the rules made under this Act, the Board may frame
regulations for transacting business at its meetings and for such other matters as
may be prescribed.
(6) Subject to the rules made under this Act, an estimate of annual
income and expenditure of the Board for the ensuing year shall be prepared and
passed by the Board.
(7) The Board shall within a period of six mo nths after expiry of each
financial year, submit to the State Government, a report in the prescribed
manner giving true and full account of the previous financial year.
4. The Board shall have its headquarters at Chandigarh or at
suchother place, as may be notified by the State Governmen t in the
Official Gazette.
5. (1) The State Government may, by notification in the Official
Gazette establish for monitoring and ensuring speedy implementation of the
decision of the Board, a Committee to be called the 1[Executive Committee.]
(2) The 4[Executive Committee] established under sub -section
(1) shall consist of the following, namely: -
(i) Secretary to Government of Punjab,
Department of Animal Husbandry &
Fisheries & Dairy Development;
: Chairman
(ii) Vice-Chancellor, Punjab Agricultural
University, Ludhiana;
: Member
(iii) Director, Animal Husbandry, Punjab; : Member
(iv) Director, Dairy Development, Punjab; : Member
(v) Managing Director, Milkfed, Punjab; and : Member
(vi) Two non-Ex-officio Members of the
Board to be nominated by the Board.
: Members
(3) The 1[Executive Committee] shall meet as often as required
and shall devise its own procedure to conduct its business.
1 Substituted for words “Steering Committee” by Punjab Act No. 13 of 2004, Section 5
Headquarters
Establishment
of Executive
Committee
and its
constitution.
6. (1) The term of office of members other than the Ex -officio
Members, shall be 2[one year.]
(2) Notwithstanding anything contained in sub -section (1), a
member whose term of 6[one year ]has expired shall, unless the State
Government otherwise directs, continue to hold office till his successor is
nominated.
7. Any member, other than the Ex -officio Member, may resign his
office at any time by tendering his resignation in writing to the State
Government, and such member shall be deemed to have vacated his office on
the acceptance of the resignation by the State Government.
8. The State Government may, in the case of a member, other than an
Ex-officio member, by an order in writing, by recording reasons thereof,
remove any member from his office on the grounds that he. —
(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:
Provided that before issuing an order of removal, the State
Government shall give such a member, a reasonable opportunity of being heard.
3[9. The Board shall be an apex body for planning, organis ing and
implementing the programmes of dairy development so as to promote dairy
sector on modern, scientific and commercially viable lines to enhance the
quality of milk and dairy products, make dairying a viable alternative vocation
in the process of diversification of agriculture and source for the transformation
of farmers’ economy by providing milk producers with the opportunities of
getting a fair return for their labour and investment and to improve the
profitability of dairy industry.]
1Substituted for words “Steering Committee” by Punjab Act No. 13 of 2004, Section 5
2Substituted for words “three years” by Punjab Act No. 13 of 2004, Section 6
3Substituted by Punjab Act No. 13 of 2004, Section 7
Resignation.
Removal
of a
member.
Objectives
of the
Board.
Term of
office.
1[10. Subject to the provisions of this Act and the rules made there under,
the Board shall exercise the following powers and perform the following
functions, namely: --
(i) to function as an apex body for laying down policies ,
implementing programmes, making recommendations to the
State Government and i ssuing directions to any organis ation or
agency of the State engaged in the dairy sector to achieve the
objectives of the Board;
(ii) to undertake, finance or par ticipate in any project aimed at in
making research in dairy and to develop dairy sector including
introduction of and nurturing the latest technology in the field
of dairy development;
(iii) to undertake, finance or participate in any project aimed at in
making improvement in quality of milk and milk products with
an objective to make them qualitatively globally competitive;
(iv) to plan and formulate policies for quick genetic up gradation and
development of milch animals by arranging technology from
abroad with the prior approval of the Government of India
wherever necessary;
(v) to make investigations into any matter relating to the
production, processing or marketing of any dairy product
including the cost of producing, processing or marketing that
product and determine the purchase and sale price of milk and
milk products;
(vi) to enter into agreement with any State organization, National
Dairy Development Board or any such International
organization for the marketing of milk and other dairy products
within or outsi de the country to provide for the coordinated
marketing thereof and act as a nodal agency to facilitate export
of milk and dairy products from the State of Punjab;
(vii) to undertake and assist in the promotion of the use of milk and
milk products, the improveme nt of their quality and variety and
publication of information for wider publicity in relation to
those products;
(viii) to developmodern dairy farming technologies and systems for
meeting the local demand of high-quality milk and promotion of
the dairy industry for socio -economic upliftment of milk
producers;
(ix) to arrange and import new varieties of fodder seeds to enhance
the availability of fodder crops and also equipment or
machinery for their harvesting and conservation;
(x) to plan and execute programmes within or outside the country
of high-level education, research and training in dairy
1Substituted by Punjab Act No. 13 of 2004, Section 8
Powers
and
functions
of the
Board.
technology and animal husbandry including interactive training
and exchange programmes;
(xi) to formulate and implement Policies or programmes aimed at
specifying the areas for the collection of milk for each milk
plant;
(xii) to promote registration of milch animals and Breed
Associations;
(xiii) to assist the farmers to establish dairy units within or outside the
country depending upon the viable opportunities;
(xiv) to promote village level ohilling -cum-marketing and
development centers to maintain quality of milk;
(xv) to secure funds from the Central Government, State
Government or other agencies;
(xvi) to secure donations; and
(xvii) to exercise the necessary authority in respect of all matters,
which are incidental and ancillary to the aforesaid for achieving
the objectives of the Board.]
1[11. (1) The Chairman of the Executive Committee,establishedunder
sub-section (2) of section 5, shall be the Chief Executive of the Board and he
shall hold office so long as he continues to be the Ex -officio Member-Secretary
of the Board.
(2) For carrying out its functions, the Board shall appoint
persons, who are professionally qualified, either by taking them on deputation
from the State Government, Public Sector Undertaking s or Organisations or
engage them on contract basis.]
2[12. ****]
3[13. (1) There shall be constituted a Fund to be called the
‘PunjabDairy Development Fund’, which shall vest in the Board. The
Fund shall have the following contributions, namely: -
(i) a sum of money provided by the State Legislature by law out
of the Consolidated Fund of the State constituting such
proportion of the purchase tax on milk, as the State
Legislature may think appropriate for being utilized for the
purposes of this Act;
(ii) all sums of money that may be provided by the Central
Government, State Government or Local Authorities;
(iii) all sums of money received by way of grants, donations,
benefactions, bequests and transfers; and
1Substituted by Punjab Act No. 13 of 2004, Section 9
2Omitted by Punjab Act No. 13 of 2004, Section 10
3Substituted by Punjab Act No. 13 of 2004, Section 11
Officers and
employees
of the
Board.
Constitution
of the Fund.
(iv) all such sums of money as may be received by the Board in
any other manner and from any other source.
(2) The Fund shall be applied for achieving the objectives of the Board
and meeting the expenditure to be incurred in relation thereto.
(3) The accounts of the Board shall be audited by an Auditor, duly
qualified to act and to be appointed as an Auditor of Companies under the
Companies Act, 1956 (Central Act 1 of 1956). The appointment of an Auditor
and remuneration payable to him, shall be decided by the Board or the authority
authorized by the Board in this behalf, on yearly basis. The Auditor so
appointed, shall have at reasonable times an access to books, accounts and other
documents of the Board.]
14. If the Board is of the opinion that it is expedient to do so, it may
delegate its powers and functions assigned to it under this Act to any of its
functionaries.
15. The State Government may, from time to time, issue to the
Board such directions , as in its opinion, are necessary or expedient for
carrying out the purposes of th is Act and the rules made there under and the
Board shall make compliance.
16. No suit, prosecution or other legal proceeding s shall lie against the State
Government or any officer or employee of the State Government or the Board
in respect of anything, which is in good faith done or intended to be done in
pursuance of the provisions of this Act, rules or regulations made or any
directions issued thereunder.
17. (1) The State Government may, by notification in the Official
Gazette, make rules, carrying out the purposes of this Act.
(2) Without prejudice to the generality of the foregoing power,
such rules may provide for. —
(a) the submission of report under sub-section (7) of section 3;
1[(b) ***]
(c) any other matter which is to be or may be prescribed.
(3) Every rule made under this section, shall be laid as soon as
may be after it is made, before the House of the State Legislature while it is in
session for a total period of ten days, which may be comprised in one session or
in two or more successive sessio ns and if, before the expiry of the session in
which it is so laid or the successive session aforesaid, the House agrees in
1Omitted by Punjab Act No. 13 of 2004, Section 12
Delegation.
Powers of
State
Government
to issue
directions to
the Board.
Protection
of action
taken in
good faith.
Power to
make
rules.
making any modification in the rule or the House agrees that the rule should not
be made, the rule shall thereafter have effect only in such modified form or be
of no effect, as the case may be, so however, that any such modification or
annulment shall be without prejudice to the validity of anything previously done
or omitted to be done under that rule.
18. (1) The Board may, from time to time, with the previous
approval of the State Government, make regulations not inconsistent with the
provisions of this Act and the rules framed there under, for the purposes of
giving effect to the provisions of this Act.
(2) In particular and wi thout prejudice to the generality of the
foregoing power, such regulations may provide for. —
(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.
19. (1) If any difficulty arises in giving effect to the provisions of
this Act or by reasons of anything contained in this Act or in any other
enactment for the time being in force, the State Government may, as occasion
arises, by order, direct that this Act shall during such period as may be specified
in the order, but n ot extending beyon d the expiry of two years from the date of
commencement of this, Act, have effect subject to such adoption whether by
way of modification, addition or omission, as it may deem to be necessary and
expedient.
(2) Every order made under sub -section ( 1), sha ll, as soon as
may be, after it is made, be laid before the State Legislature.
20. (1) The Punjab Dairy Development Board Ordinance,2000 (Punjab
Ordinance no.8 of 2000) is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken
to in sub-section (1), shall be deemed to have been done or taken under this Act.
Power to
remove
difficulties.
Repeal
and
saving.
Power to
make
regulation
s.