Section 24 in The Andhra Pradesh State Agricultural Council Act, 2020
24. Andhra Pradesh State Agricultural/Horticultural Practitioners Register –
(1)The Council shall cause to be maintained in the prescribed manner a Register to be known as the Andhra Pradesh State Agricultural/Horticultural Practitioners Register which shall contain the names of all persons who possess the Agricultural/Horticultural qualification and registered his/her name in the said register.(2)Upon registration, the member will be recognized as “Plant Doctor”.(3)It shall be the duty of the Secretary of the Council,-(a)to keep the Register in accordance with the provisions of this Act;(b)to keep any orders made by the Council;(c)to revise the Register from time to time; and(d)to publish the Register in the Andhra Pradesh Gazette in such manner as may be prescribed.(4)Such Register shall be deemed to be a public document within the meaning of section 74 of the Indian Evidence Act, 1872 (Central Act No.1 of).
