Section 15(3) in The Tamil Nadu State Agricultural Council Act, 2009
(3)Where the Council has refused to recommend any agricultural qualification which has been proposed for recognition by any authority referred to in sub-section (2) and such authority applies to the Government, the Government after considering such application and after obtaining from the Council a report, if any, as to the reasons for any such refusal may, by notification, declare that it shall be recognized only when granted after a specified date.
