Section 21(1) in The Andhra Pradesh State Agricultural Council Act, 2020
(1)The Council may, subject to regulations, if any, made by it, authorize such number of members as it may deem requisite to inspect any Agricultural/Horticultural Institution where Agricultural/Horticultural education is imparted or to attend any examination held by any Agricultural/Horticultural Institution for the purpose of recommending to the Government for recognition of Agricultural/Horticultural qualification granted by such Agricultural/Horticultural Institution.
