Section 19 in The Tamil Nadu State Agricultural Council Act, 2009
19. Withdrawal of recognition.
(1)When upon report by the members so authorised, it appears to the Council-(a)that the courses of study and examinations to be undergone or the proficiency required from candidates at any examination held by any agricultural institution in order to obtain the agricultural qualification are not in conformity with the regulation made under this Act or fall short of the standards required thereby, or(b)that the staff, equipment, accommodation, training and other facilities for instruction and training provided in such agricultural institution do not conform to the standards as may be provided in the regulation the Council shall send a statement to that effect to the Government.(2)After considering such a statement, the Government shall forward it along with such remarks as it may choose to make to the agricultural institution, with an intimation of the period within which that institution may submit its explanation to the Government.(3)The Government, on receipt of the explanation and after making such inquiry, if any, as it deems fit, may, by notification, direct that an entry shall be made in the Schedule against the said agricultural qualification granted by such agricultural institution declaring that it shall be recognized agricultural qualification only when granted before a specified date or after a specified date:Provided that before issuing such notification, the Government may consult the Indian Council of Agricultural Research.
