(1) The Ayog shall perform all or any of the following
functions, namely :—
(i) enquire into, suo motu or on complaint an alleged violation
of any provision of the Uttar Pradesh Prevention of Cow Slaughter
Act, 1955 and the laws governing the Goshalas, cattle pounds, cattle
fairs and cattle market by whatever name called and to submit its
report to the Government ;
(ii) work for the welfare of cow in the State ;
(iii) work for the scientific use of dung and urine of cow so as
to enhance their utility in the sphere of agriculture including soil
fertility and domestic use ;
(iv) work for promotion of and assistance to Goshalas ;
(v) activate defunct Goshalas ;
(vi) in addition to, and not in derogation of, the provisions of
the Uttar Pradesh Goshala Adhiniyam, 1964 ; assist in the working
and functioning of the Goshalas, established and run by the
voluntary organizations, for the purposes of providing financial
assistance, training in the field of scientific rearing of various breeds
of cow as also for the proper utilization of dung and urine of the cow
for agriculture and domestic use, including propagation and use of
bio-gas plant based on the dung of cow ;
(vii) exercise supervision over Goshalas to check malafied
diversions of fund provided by the Ayog or the Government and the
property belonging to the Goshalas and other voluntary organizations
and bring to the notice of the Government specific instances for
appropriate action ;
(viii) develop pastures and associate with other institutions
and bodies, whether private or public, for the said purposes ;
(ix) apply for and obtain tracts of land from the Government or
other persons by way of allotment, gift, lease or purchase for the
purposes of developing pastures or growing fodder, establishing
fodder banks, Goshalas and such other constructions thereon as may
be necessary for the purposes of this Adhyadesh ;
(x) educate, campaign and make people aware about the
economic benefits which can be derived out of cow ;
(xi) Procure fodder and make it available for the cow in the
areas affected by famine, drought or other natural calamities and set
up camps for the aforesaid purpose in such affected areas.
(xii) work in collaboration with Agricultural Universities or the
organizations of the Government engaged in the task of research in
the fields of breeding and rearing cow and the organic manure or
biogas and collaborate with research projects of Indian System of
Medicine conducted by various public or private organizations for
conducting research on the biogenic products of the cow for
Medicinal purposes ;
(xiii) assist Goshalas in their efforts in producing pedigreed
bulls of indigenous species of cow and for procuring fodder and assist
in relocation of existing Goshalas, at places where plenty of fodder
and water is easily available ;
(xvi) promote schemes to encourage use of organic manure
and recommend to the Government suitable measures including
incentive schemes for use of dung or urine of cow as organic manure
and pesticides by farmers to minimize the use of chemical fertilizers
and pesticides and encourage manufacturing and use of recently
developed bullock driven agricultural implements and carts ;
(xv) undertake fodder development schemes ;
(xvi) take into custody the abandoned, stray, rescued,
confiscated or seized cows from the concerned local bodies, other
competent authorities or courts after due authorization in accordance
with law for the time being in force and maintain them or get them
maintained properly ;
(xvii) formulate and submit schemes for consideration of the
Government for the establishment of cottage industries in the rural
areas, based on cow milk, cow dung, cow urine, energy generation by
drought power of bullocks and bio gas product of cow as also based
on hides or bones of the naturally dead cow for the purposes of
manufacturing various products ;
(xviii) organize demonstrations, meetings and seminars
pertaining to development of indigenous species of cow, organic
farming developed bullock-driven agricultural implements and carts
and arrange for publicity and extension programmes regarding
benefits from cow through Television, Radio, seminars, meetings and
demonstrations and publish and distribute their video-audio
cassettes and literature ;
(xix) make available training facilities regarding cattle rearing
and their management to the managers and staff of Goshalas or other
non-governmental organizations ; and
(xx) examine any other matter that may be referred to it by
the Government and submit its report thereon.
(2) In order to enable the Ayog to perform the functions under
this Adhiniyam, the Ayog —
(a) shall have the same powers which a court has under the
Code of Civil Procedure to compel any person to be present and give
statement on oath, to compel any person to produce records or books
of accounts, to issue commission to record statement of any person
and to inspect any records or books of account ;
(b) may constitute committees at different levels consisting of
official and non-official members and may issue directions from time
to time to them and supervise their work ;
(c) may, with the prior approval of the Government, issue
identity card to a person designating him as an Honorary Gorakshak
in such form and for such period and for the purposes of pursuing
such part-time activities relating to cow as may be prescribed ;
(d) shall review various Acts in force in the State pertaining to
cow and the rules made thereunder and may recommend
amendments therein.
(3) The Government may provide adequate force to the
Commission if so required by it for efficient discharge of its functions
under this Adhiniyam.