Section 18 in The Andhra Pradesh State Agricultural Council Act, 2020
18. Recognition of agricultural/Horticultural qualifications when thereis scheme of reciprocity -
(1)The Agricultural/Horticultural qualification granted by Agricultural /Horticultural Institutions outside the State of Andhra Pradesh or outside India with which there is a scheme of reciprocity shall be recognized qualification for the purposes of this Act.(2)The Council may enter into negotiations with the authority in any State outside the State of Andhra Pradesh or in any Country which by the law of such State orCountry is entrusted with the maintenance of a register similar to the register referred to in section 24 and for the setting up of ascheme of reciprocity for the recognition of Agricultural/Horticultural qualification, and in pursuance of any such negotiation and on the recommendation of the Council, the Government may, by notification, declare that it shall be recognized only when granted after a specified date.(3)Where the Council has refused to recommend any Agricultural/Horticultural qualification which has been proposed for recognition by any authority referred to in sub-section (2) and such authority applies to the Government, the Government after considering such application and after obtaining from the Council a report, if any, as to the reasons for any such refusal may, by notification, declare that it shall be recognized only when granted after a specified date.
