The Architects Act, 1972.

No.20 OF 1972

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Council Of Architecture
3	Constitution of Council of Architecture
4	President and Vice-President of Council
5	Mode of elections
6	Terms of office and casual vacancies
7	Validity of act or proceeding of Council, Executive Committee or other committees not to be invalidated by reason of vacancy, etc
8	Disabilities
9	Meetings of Council
10	Executive Committee and other committees
11	Fees and allowances to President, Vice President and members
12	Officers and other employees
13	Finances of Council
14	Recognition qualifications granted by authorities in India
15	Recognition of architectural qualifications granted by authorities in foreign countries
16	Power of Central Government to amend Schedule
17	Effect of recognition
18	Power require information as to courses of study and examinations
19	Inspections of examinations
20	Withdrawal of recognition
21	Minimum standard of architectural education
22	Professional conduct
Chapter III	Registration Of Architects
23	Preparation and maintenance of register
24	First preparation of register
25	Qualification for entry in register
26	Procedure for subsequent registration
27	Renewal fees
28	Entry of additional qualification
29	Removal from register
30	Procedure in inquiries relating to misconduct
31	Surrender of certificates
32	Restoration to register
33	Issue of duplicate certificates
34	Printing of register
35	Effect of registration
Chapter IV	Miscellaneous
36	Penalty for falsely claiming to be registered
37	Prohibition against use of title
38	Failure to surrender certificate of registration
39	Cognizance of offences
40	Information to furnished by Council and publication thereof
41	Protection of action taken in good faith
42	Members of Council and officers and employees to be public servants
43	Power to remove difficulties
44	Power of Central Government to make rules
45	Power of Council to make regulations
	The Schedule

[ 31st May, 1972 ]

An Act to provide for the registration of architects and for matters connected therewith.

BE it enacted by Parliament in the Twenty-third Year of the Republic of India as follows :-