Section 19(2) in The Andhra Pradesh State Agricultural Council Act, 2020
(2)The Agricultural/Horticultural practice by person possessing such qualification:-(a)shall be permitted only if such persons are enrolled as Agricultural /Horticultural practitioner in accordance with the law regulating the registration of such persons for the time being in force in that State or Country;(b)shall be limited to the institution to which they are attached for the time being for the purpose of teaching and research work; and(c)shall be limited to the period specified in this behalf by the Government by general or special order.
