Section 22(1) in The Andhra Pradesh State Agricultural Council Act, 2020
(1)When upon report by the members so authorized, 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/Horticultural Institution in order to obtain the Agricultural/Horticultural 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/Horticultural Institution do not confirm to the standards as may be prescribed, the Council shall send a statement to that effect to the Government.
