Section 16 in The Tamil Nadu State Agricultural Council Act, 2009
16. Recognition of agricultural qualifications when there is no scheme of reciprocity.
(1)The Government after consultation with the Council may, by notification, direct that the agricultural qualifications granted by agricultural institution in any State outside the State of Tamil Nadu or in any Country outside India in respect of which a scheme of reciprocity for the recognition of agricultural qualifications is not in force, shall be recognized agricultural qualifications for the purposes specified in sub-section (2) and shall be so only when granted after a specified date or before a specified date.(2)The agricultural practice by persons possessing such qualifications,-(a)shall be permitted only if such persons are enrolled as agricultural practitioner in accordance with the law regulating the-registration of such persons for the time being in force in that State or Country;(b)shall be limited to the institutions to which they are attached for the time being for the purpose of teaching and research work; and(c)shall be limited to the period specified in this behalf by the Government by general or special order.
