Section 21(2) in The Andhra Pradesh State Agricultural Council Act, 2020
(2)The members so authorized shall not interfere with the conduct of any training or examination, but shall report to the Council on the adequacy of the standards of Agricultural/Horticultural education including staff, equipment, accommodation, training and other facilities as may be prescribed for giving Agricultural/Horticultural education or on the sufficiency of every examination which they attend.
