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

17. Appointment of Competent Officers. –

The State Government may, for the proper implementation of the provisions of this Act, by notification, authorise any person to exercise any power or discharge any duty as a Competent Officer, under this Act, who shall exercise such powers and such duties within the local limits of his jurisdiction as may be specified in the notification.