Section 22(3) in The Andhra Pradesh State Agricultural Council Act, 2020
(3)The Government, on receipt of the explanation and after making such inquiry, if any, as it deems fit, may, by notification, withdraw recognition and direct that an entry shall be made in the Schedule against the said Agricultural/Horticultural qualification granted by such Agricultural/Horticultural Institution declaring that it shall be recognized Agricultural/Horticultural qualification only when granted before a specified date or after a specified date:Provided that before issuing such notification, the Government may consult the Indian Council of Agricultural Research.
