The Architects Act, 1972.

2.Definitions.-

In this, Act, unless the context otherwise requires,-

(a) "architect" means a person whose name is for the time being entered in the register;

(b) "Council" means the Council of Architecture constituted under section 3:

(c) "Indian Institute of Architects" means the Indian Institute of Architects registered under the Societies Registration Act, 1860 (21 of 1860);

(d) "recognized qualification" means any qualification in architecture for the time being included in the Schedule or

notified under section 15;

(e) "register" means the register of architects maintained under section 23;

(f) "regulation" means a regulation made under this Act by the Council;

(g) "rule" means a rule made under this Act by the Central Government.