Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3) in The Tamil Nadu State Agricultural Council Act, 2009

(3)The Council shall consist of the following Members, namely:-
(a)twenty members to be elected, from among themselves, by the persons whose name has been entered in the register;
(b)"five senior faculty members one each representing the faculty of Agriculture, Horticulture, Forestry, Agricultural Engineering and Home Science to be nominated by the Tamil Nadu Agricultural University" established under the Tamil Nadu Agricultural University Act, 1971 (Tamil Nadu Act 7 of 1971);
(c)two members of Agriculture Department of the Government having qualification in agriculture, to be nominated by the Government;
(d)one member of Horticulture Department of the Government having qualification in horticulture, to be nominated by the Government;
(e)one member of Agricultural Engineering Department of the Government having qualification in Agricultural Engineering to be nominated by the Government;
(f)one leading Agricultural entrepreneur preferably with agricultural qualification to be nominated by the Government.