Section 29 in The Tamil Nadu State Agricultural Council Act, 2009
29. Right of person whose name is entered in the register.
- No person other than a person whose name is borne on the register shall practice as Agricultural consultant within the State of Tamil Nadu or render Agricultural services.Explanation. - "Agricultural service" means-(a)rendering agricultural services in crop husbandry, pre-harvest technology, seed technology, soil testing, water testing, prescription for fertilizer, plant growth regulators, weedicides and plant protection materials, post-harvest technology, seed production technology and agricultural bio-technology;(b)preparing agricultural projects for private or public sector enterprises and sign or authenticate agricultural projects and issue valuation certificate required by any law to be signed or authenticated by duly qualified agricultural practitioner;(c)organizing and running agricultural clinics and laboratories to help farmers, in assessing soil and water qualities, quantity of organic manorial substances and fertilizers, identifying pests and diseases of crops and prescribing remedial measures, formulating and helping implementation of cropping programs suited to different soil conditions and agro-climatic factors, adopting Hi-tech farming systems in kitchen gardening, floriculture and in development of perennial plantations.
