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The Architects Act, 1972. 20.Withdrawal of recognition.- (1) When upon report by the Executive Committee it appears to the Council- (a) that the courses of study and examination to be undergone in, or the proficiency required from the candidates at any examination held by, any college or institution, or (b) that the staff, equipment, accommodation, training and other facilities for staff and training provided in such college or institution, do not conform to the standards prescribed by regulations, the council shall make a representation to that effect to the appropriate Government. (2) After considering such representation the appropriate Government shall forward it along with such remarks as it may choose to make to the college or institution concerned, with an intimation of the period within which the college or institution, as the case may be, may submit its explanation to the appropriate Government. (3) On receipt of the explanation or where no explanation is submitted within the period fixed, then on the expiry of that period, the State Government, in respect of the college or institution referred to in clause (b) of sub-section (5), shall make its recommendations to the Central Government. (4) The Central Government- (a) after making such further enquiry, if any, as it may think fit, in respect of the college or institution referred to in sub-section (3), or (b) on receipt of the explanation from a college or institution referred to in clause (a) of sub-section (5), or where no explanation is submitted within the period fixed, then on the expiry of that period, may, by notification in the Official Gazette, direct that an entry shall be made in the Schedule against the architectural qualification awarded by such college or institution, as the case may be, l declaring that it shall be a recognized qualification only when granted before a specified date and the Schedule shall be deemed to be amended accordingly. (5) For the purposes of this section, "appropriate government" means- (a) in relation to any college or institution established by an Act of Parliament or managed , controlled or financed by the Central Government, the Central Government, and (b) in any other case the State Government.    |
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