Section 19 in The Andhra Pradesh State Agricultural Council Act, 2020
19. Recognition of agricultural/Horticultural qualifications when there is no scheme of reciprocity –
(1)The Government after consultation with the Council may, by notification, direct that the Agricultural/Horticultural qualification granted by Agricultural/Horticultural Institution in any other State or in any Country in respect of which a scheme of reciprocity for the recognition of Agricultural/Horticultural qualifications is not in force, shall be recognized Agricultural/Horticultural qualification for the purposes specified in the sub-section (2) and shall be so only when granted after a specified date or before a specified date.(2)The Agricultural/Horticultural practice by person possessing such qualification:-(a)shall be permitted only if such persons are enrolled as Agricultural /Horticultural practitioner in accordance with the law regulating the registration of such persons for the time being in force in that State or Country;(b)shall be limited to the institution to which they are attached for the time being for the purpose of teaching and research work; and(c)shall be limited to the period specified in this behalf by the Government by general or special order.
