Section 18 in The Tamil Nadu State Agricultural Council Act, 2009
18. Inspection of agricultural institutions and examinations.
(1)The Council may, subject to regulations, if any, made by it, authorise such number of members as it may deem requisite to inspect any agricultural institution where agricultural education is given or to attend any examination held by any agricultural institution for the purpose of recommending to the Government for recognition of agricultural qualification granted by such agricultural institution.(2)The members so authorized shall not interfere with the conduct of any training or examination, but shall report to the Council on the adequacy of the standards of agricultural education including staff, equipment, accommodation, training and other facilities provided in the regulation for giving agricultural education or on the sufficiency of every examination which they attend.(3)The Council shall forward a copy of any such report to the agricultural institution concerned and shall also forward a copy with remarks, if any, of the said institution thereon, to the Government.
