The Architects Act, 1972.

4.President and Vice-President of Council.-

(1) The President and the Vice-President of the Council shall be elected by the members of the Council from

among themselves :

Provided that on the first constitution of the Council and until the President is elected, a member of the Council nominated by the Central Government in this behalf shall discharge the functions of the President.

(2) An elected President or Vice-President of the Council shall hold officer for a term of three years or till he ceases to be a member of the Council, whichever is earlier, but subject to his being a member of the Council, he shall be eligible for re-election :

Provided that-

(a) the President or the Vice-President may, by writing under his hand addressed to the Vice-president or the President, as the case may be resign his office;

(b) the President or the Vice-President shall, notwithstanding the expiry of this term of three years, continue to hold officer until his successor enters upon office.

(3) The President and the Vice-president of the Council shall exercise such powers and discharge such duties as may be prescribed by regulations.