Section 3 in The Tamil Nadu State Agricultural Council Act, 2009
3. Establishment and Composition of the Council.
(1)The Government may, by notification, establish a Council to be called the Tamil Nadu State Agricultural Council.(2)The Council shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, and to contract and shall by the said name, sue or be sued.(3)The Council shall consist of the following Members, namely:-(a)twenty members to be elected, from among themselves, by the persons whose name has been entered in the register;(b)"five senior faculty members one each representing the faculty of Agriculture, Horticulture, Forestry, Agricultural Engineering and Home Science to be nominated by the Tamil Nadu Agricultural University" established under the Tamil Nadu Agricultural University Act, 1971 (Tamil Nadu Act 7 of 1971);(c)two members of Agriculture Department of the Government having qualification in agriculture, to be nominated by the Government;(d)one member of Horticulture Department of the Government having qualification in horticulture, to be nominated by the Government;(e)one member of Agricultural Engineering Department of the Government having qualification in Agricultural Engineering to be nominated by the Government;(f)one leading Agricultural entrepreneur preferably with agricultural qualification to be nominated by the Government.(4)The President and the Vice-President of the Council shall be elected by the members of the Council from among themselves.(5)The names of persons nominated or elected as members of the Council including the President and the Vice-President shall be notified by the Government in the Tamil Nadu Government Gazette.(6)A person shall not be qualified for nomination or election to the Council unless he has registered.himself in the register.
