Section 22 in The Tamil Nadu State Agricultural Council Act, 2009
22. Preparation of the first register.
(1)For the purposes of preparing the first Tamil Nadu State Agricultural Practitioners Register, the Government shall, by notification, constitute a Registration Tribunal consisting of three persons holding agricultural qualifications and also appoint a Registrar holding agricultural qualifications who shall act as Secretary of the Tribunal.(2)The Government may also, by notification, appoint a date on or before which application for registration, shall be made in such form and in such manner as may be prescribed, to the Registration Tribunal. The application for registration shall be accompanied by such fee not exceeding one thousand rupees, is may be prescribed.(3)The Registration Tribunal shall examine every application received on or before the appointed date, and if it is satisfied that the applicant is qualified for registration, shall direct the entry of the name of the applicant in the register.(4)The register so prepared shall thereafter be published in such manner as may be prescribed. Any person aggrieved by any entry in the register as so published may, within sixty days; from the date of such publication, appeal to an authority appointed by the Government in this behalf by notification.(5)The Registrar shall amend the register in accordance with the ; decision of the authority appointed under sub-section (4) and shall thereupon issue to every person whose name is entered in the register, a certificate of registration in such form as may be prescribed.(6)Upon the establishment of the Council, the register shall be given into its custody and all the application fees collected for registration in the first register shall be paid to the credit of the Council.
