Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ARCHITECTS (EXPERT COMMITTEE) RULES, 1972 CONTENTS 1. Short title and commencement 2. Definitions 3. Term of office of members 4. Headquarters 5. Functions 6. Powers 7. Conduct of business 8. Notice of meetings and list of business 9. Travelling and daily allowances ARCHITECTS (EXPERT COMMITTEE) RULES, 1972 11. Published in the Gazette of India, 1972 Pt II, Scc.3 (ii) p. 2840, d at ed 30th September, 1972. G.S.R. 1208, dated the 8th September, 1972, - In exercise of the powers conferred by Cl. (b) of sub-section (2) of Sec. 44 of the Architects Act, 1972 (20 of 1972), the Central Government hereby makes the following rules in respect of the expert committee, namely:- 1. Short title and commencement :- (1) These rules may be called the Architects (Expert Committee) Rules, 1972 . (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules unless the context otherwise requires,- (a) 'Act' means the Architects Act, 1972 ; (b) 'Chairman' means the Chairman of the expert committee; (c) 'committee' means the expert committee; (d) 'member' means a member of the expert committee. 3. Term of office of members :- (1) A member of the expert committee shall hold office during the pleasure of the Central Government. (2) If a member proposes to proceed out of India, he shall before doing so, intimate to Central Government the anticipated date of his departure from and of his return to India. 4. Headquarters :- The headquarters of the expert committee shall be at Delhi. 5. Functions :- The committee shall advise the Central Government upon- (a) which of the architectural qualifications granted by an authority in India and not already included in the Schedule to the Act shall be included in that Schedule; and (b) which of the architectural qualification granted by any university or other institution in any country outside India in respect of which a scheme reciprocity for the recognition of architectural qualification is not in force shall be a recognised qualification for the purposes of this Act, or shall be only when granted after a specified date or before a specified date. 6. Powers :- The committee may call for such information as it considers necessary from institutions within India and outside regarding the architectural qualifications granted by those institutions or authorities or any other mailer connected therewith. 7. Conduct of business :- (1) The Chairman of the Committee shall be nominated by the Central Government from among the members. (2) Every matter referred to the Committee for consultation shall be considered either at a meeting of the committee or if the Central Government so directs, by circulation of the necessary papers for opinion to every member who is present in India at the time. (3) The Committee shall meet at such places and times as may be appointed by the Chairman. (4) The Chairman shall preside over every meeting of the committee. (5) No business shall be transacted at a meeting of the committee unless all the three members are present: Provided that if at any meeting less than three persons are present, the Chairman may adjourn the meeting to a date not less than ten days later, informing the members present and giving notice to other members of the date of the adjourned meeting. (6) Every matter at a meeting of the committee shall be decided by a majority of votes. 8. Notice of meetings and list of business :- Notice Shall be given to every member of the time and place fixed for each meeting at least fifteen days before the date of such meeting and each member shall be furnished with the list of business to be disposed of at the meeting: Provided that when an emergent meeting is called by the Chairman, it shall not be necessary to give more than five days' notice. 9. Travelling and daily allowances :- Every member attending a meeting of the committee shall be entitled to travelling and daily allowances at such rates and subject to such terms and conditions as may be specified by the Central Government from time to time for payment to non-official members of the committees under the Ministry of Finance OM. No. 6(26) E IV/59 dated 5th September, 1960 as amended from time to time.