Section 21 in The Tamil Nadu State Agricultural Council Act, 2009
21. Tamil Nadu State Agricultural Practitioners Register.
(1)The Council shall cause to be maintained in the prescribed manner a register to be known as the "Tamil Nadu State Agricultural Practitioners Register" which shall contain the names of all persons who possess the agricultural qualification and who are for any time being registered his name in the said register.(2)It shall be the duty of the Secretary of the Council,-(a)to keep the register in accordance with the provisions of this Act;(b)to keep any orders made by the Council;(c)to revise the register from time to time; and(d)to publish the register in the Tamil Nadu Government Gazette in such manner as may be provided in the regulation.(3)Such register shall be deemed to be a public document with in the meaning of the Indian Evidence Act, 1872 (Central Act 1 of 1872), and may be proved by a copy published in the Tamil Nadu Government Gazette.
