[24th
August 2023] In exercise of the powers
conferred by clause (a) of sub-section (2) of section 44 of the Architects Act,
1972, the Central Government hereby makes the following rules further to amend
the Council of Architecture Rules, 1973, namely:- (1)
These rules may be called the Council of
Architecture (Amendment) Rules, 2023. (2)
They shall come into force on the date of
their publication in the Official Gazette. "Chapter-IIIA ELIGIBILITY
CRITERIA FOR NOMINATION TO THE MEMBERS OF THE COUNCIL UNDER CLAUSE (F) OF
SUB-SECTION (3) OF SECTION 3 OF THE ACT. 22A.
Eligibility for Nomination. - (1)
An architect working in the State Government
or Union territory administration or a person employed in any Architectural
Institution or an architect in private practice, having valid registration with
the Council shall be eligible to file the nomination to contest the election in
respect of vacancy in the respective State or Union territory, where he or she
is working or practicing, as the case may be. (2)
The nominee shall have domicile in the State
or the Union territory from where he or she is being nominated. (3)
Architect shall have at least ten years
experience in employment or practice for being eligible to file nomination
under sub-rule (1). 22B.Process
of Nomination. (1)
Nominations shall be invited through open
invitation by the department handling Technical Education or the department
handling Higher Education of the concerned State or the Union territory, as the
case may be. (2)
The government of the State or the Union
territory shall consider candidature of all such applications on merit and
communication towards nominee of the concerned State or the Union territory on
the Council shall be sent to the Registrar, Council of Architecture. (3)
The process of nomination shall be completed
by the respective State or the Union territory at least one month prior to the
expiry of term of previous nominee."Council
Of Architecture (Amendment) Rules, 2023
In the Council of Architecture Rules, 1973, after Chapter III, the following
chapter shall be inserted, namely:-