LexSection 37 — Officers and authorities to function subject to Government control.
The Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009
All officers and authorities under this Act shall exercise their powers and discharge their duties conferred or imposed on them by or under this Act, in accordance with such orders, not inconsistent with the provisions of this Act, as the Central Government or the State Government may, from time to time, make.Open in Lexace · Ask the AI about this section