Section 24 in The Tamil Nadu State Agricultural Council Act, 2009
24. Registration of additional qualification.
- If any person whose name is entered in the register obtains any post-graduate degree or diploma in addition to his agricultural qualification, he shall, on an Application made in this behalf in such form and in such manner and on payment of such fee, not exceeding one thousand rupees as may be provided in the regulation, be entitled to have an entry stating such degree or diploma made against his name in the register in addition to any entry previously made.
