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The Architects Act, 1972. 29.Removal from register .- (1) The Council may, by order, removing from the register the name of any architect- (a) from whom a request has been received to that effect, or (b)who has died since the last publication of the register. (2) Subject to the provisions of this section, the Council may order that the name of any architect shall be removed from the register where it is satisfied, after giving him a reasonable opportunity of being heard and after such further inquiry, if any, as it may think fit to make,- (a) that his name has been entered in the register by error or on account of misrepresentation or suppression of a material fact; or (b) that he has been convicted of any offence which, in the opinion of the Council, involves moral turpitude; or (c) that he is an undischarged insolvent; or (d) that he has been adjudged by a competent court to be of unsound mind. (3) An order under sub-section (2) may direct that any architect whose name is ordered to be removed from a register shall be ineligible for registration under this Act for such period as may be specified. (4) An order under sub-section 92) shall not take effect until the expiry of three months from the date thereof.    |
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