The Architects Act, 1972.

45.Power of Council to make regulations.-

(1) The Council may, with the approval of the Central Government, make regulations no t inconsistent with the provisions of this Act, or the rules made thereunder to carry out the purpose of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-

(a) the management of the property of the Council;

(b) the power and duties of the President and the Vice-President of the Council;

(c) the summoning and holding of meetings of the Council and the Executive Committee or any other committee constituted under section 10, the time and places at which such meetings shall be held, the conduct of business thereat and the number of person necessary to constitute a quorum;

(d) the functions of the Executive Committee or of any other committee constituted under section 10;

(e) the courses and periods of study and of practical training, if any, to be undertaken, the subjects of examinations and standards of proficiency therein to be obtained in any college or institution for grant of recognized qualifications;

(f) the appointment, powers and duties of inspector;

(g) the standards of staff, equipment, accommodation, training and other facilities for architectural education;

(h) the conduct of professional examinations, qualifications of examiners and the conditions of admission to such examinations;

(i) the standards of professional conduct and etiquette and code of ethics to be observed by architects;

(i) any other mater which is to be or may be provided by regulations under this Act and in respect of which no rules have been made.

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