Section 23 in The Tamil Nadu State Agricultural Council Act, 2009
23. Registration in the register and issue of Certificate.
(1)After the establishment of the Council, the Secretary of the Council may, on an Application made in such form and in such manner, as may be prescribed, by any such person, if satisfied that the person concerned possesses agricultural qualification, enter his name in the register.(2)Any person whose name has been entered in the register shall on an Application made in this behalf in such form and in such manner and on payment of such fee not exceeding one thousand rupees as may be prescribed be entitled to a certificate of registration and the Council shall grant to the applicant a certificate of registration in such form as may be prescribed:Provided that on the removal of his name from the register, such certificate shall cease to be valid.(3)Any person who acquired agricultural qualification from outside the State of Tamil Nadu and migrated into the State of Tamil Nadu shall also register with the Council within a period of ninety days of his entry in the State of Tamil Nadu.(4)Where it is shown to the satisfaction of the Secretary that a Certificate of registration has been lost or destroyed, the Secretary may, on payment of such fee not exceeding one thousand rupees as may be prescribed issue a duplicate Certificate in such form as may be prescribed.
