Section 19(3) in The Tamil Nadu State Agricultural Council Act, 2009
(3)The Government, on receipt of the explanation and after making such inquiry, if any, as it deems fit, may, by notification, direct that an entry shall be made in the Schedule against the said agricultural qualification granted by such agricultural institution declaring that it shall be recognized agricultural 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.
