Section 19(1) in The Tamil Nadu State Agricultural Council Act, 2009
(1)When upon report by the members so authorised, it appears to the Council-(a)that the courses of study and examinations to be undergone or the proficiency required from candidates at any examination held by any agricultural institution in order to obtain the agricultural qualification are not in conformity with the regulation made under this Act or fall short of the standards required thereby, or(b)that the staff, equipment, accommodation, training and other facilities for instruction and training provided in such agricultural institution do not conform to the standards as may be provided in the regulation the Council shall send a statement to that effect to the Government.
