Section 16(1) in The Tamil Nadu State Agricultural Council Act, 2009
(1)The Government after consultation with the Council may, by notification, direct that the agricultural qualifications granted by agricultural institution in any State outside the State of Tamil Nadu or in any Country outside India in respect of which a scheme of reciprocity for the recognition of agricultural qualifications is not in force, shall be recognized agricultural qualifications for the purposes specified in sub-section (2) and shall be so only when granted after a specified date or before a specified date.
