Section 15(2) in The Tamil Nadu State Agricultural Council Act, 2009
(2)The Council may enter into negotiations with the authority in any State outside the State of Tamil Nadu or in any Country outside India which by the law of such State Or Country is entrusted with the maintenance of a register similar to the register referred to in Section 21 and for the setting up of a scheme of reciprocity for the recognition of agricultural qualifications, 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.
