Section 15 in The Tamil Nadu State Agricultural Council Act, 2009
15. Recognition of agricultural qualifications when there is scheme of reciprocity.
(1)The agricultural qualifications granted by agricultural institutions outside the State of Tamil Nadu or outside India with which there is a scheme of reciprocity shall be recognized qualifications for the purposes of this Act.(2)The Council may enter into negotiations with the authority in any State outside the State of Tamil Nadu or in any Country outside India which by the law of such State Or Country is entrusted with the maintenance of a register similar to the register referred to in Section 21 and for the setting up of a scheme of reciprocity for the recognition of agricultural qualifications, and in pursuance of any such negotiation and on the recommendation of the Council the Government may, by notification, declare that it shall be recognized only when granted after a specified date.(3)Where the Council has refused to recommend any agricultural qualification which has been proposed for recognition by any authority referred to in sub-section (2) and such authority applies to the Government, the Government after considering such application and after obtaining from the Council a report, if any, as to the reasons for any such refusal may, by notification, declare that it shall be recognized only when granted after a specified date.
