Section 21 in The Andhra Pradesh State Agricultural Council Act, 2020
21. Inspection of agricultural institutions and examinations –
(1)The Council may, subject to regulations, if any, made by it, authorize such number of members as it may deem requisite to inspect any Agricultural/Horticultural Institution where Agricultural/Horticultural education is imparted or to attend any examination held by any Agricultural/Horticultural Institution for the purpose of recommending to the Government for recognition of Agricultural/Horticultural qualification granted by such Agricultural/Horticultural Institution.(2)The members so authorized shall not interfere with the conduct of any training or examination, but shall report to the Council on the adequacy of the standards of Agricultural/Horticultural education including staff, equipment, accommodation, training and other facilities as may be prescribed for giving Agricultural/Horticultural education or on the sufficiency of every examination which they attend.(3)The Council shall forward a copy of any such report to the Agricultural/Horticultural Institution concerned and shall also forward a copy with remarks, if any, of the said institution thereon, to the Government.
