Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com COUNCIL OF ARCHITECTURE (MINIMUM STANDARDS OF ARCHITECTURE EDUCATION) REGULATION, 1983 CONTENTS 1. Short title and commencement 2. Definitions 3. Duration and Stages of the course 4. Admission to the architecture course 5. Intake and migration 6. Courses and Periods of Studies 7. Professional examination, Standards of proficiency and conditions of admissions, qualifications of examiners 8 . Standards of staff equipment, accommodation, training and other facilities for technical education COUNCIL OF ARCHITECTURE (MINIMUM STANDARDS OF ARCHITECTURE EDUCATION) REGULATION, 1983 11. Published in the Gazette of India, 1983, Pt. III, Sec. 4, dated 27t h August, 1983, pp. 2832-36. F.No. CA/95/83, dated 3rd February, 1983.- In exercise of the powers conferred by Cl.s. (e), (g), (h), and (j) of Sub-section (2) of Sec. 45 read with Sec. 21 of the Architects Act, 1972 (20 of 1972), the Council of Architecture, with the previous approval of the Central Government, hereby makes the following regulations, namely:- 1. Short title and commencement :- (1) These regulations may be called the Council of Architecture ( Minimum Standards of Architectural Education) Regulations, 1983. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these regulations, unless the context otherwise requires.- (a) 'Act' means the Architects Act, 1972 (20 of 1972); (b) "Council" means the Council of Architecture constituted under Section 3 ; (c) "Executive Committee" means the Executive Committee constituted under Section 10 ; (d) "Faculty" means the full-time teaching staff members in the service of the institution; (e) "Institutions" means the colleges/departments/schools of architecture in India imparting instructions for recognized qualifications; (f) "recognised qualifications" means any qualification in architecture for the time being included in the Schedule or notified under Section 15 of the Act; 3. Duration and Stages of the course :- (1) The architecture course shall be of minimum duration of 5 academic years or 10 semesters of approximately 16 working weeks each inclusive of six months/one semester of approximately 16 working weeks of practical training after the first stage in a professional office. (2) The architecture course may be conducted in two stages. (3) The first 3 academic years/6 semesters of approximately 16 working weeks each of the course shall be a basic standard course and shall be the first stage. Provided that candidates admitted to the course shall complete the first stage within 5 years of admission to the course. (4) The second stage of the course shall be of 2 academic years/4 semesters of approximately 16 working weeks each. (5) The completion of first stage shall not qualify candidates for registration under the Architects Act, 1972. 4. Admission to the architecture course :- (1) No candidate, with less than 50 per cent marks in aggregate, shall be admitted to the architecture course unless he has passed an examination at the end of the new 10+2 scheme of Senior School Certificate Examination or equivalent with Mathematics and English as subjects of examinations at the 10+2 level. (2) Where 10+2 scheme is not introduced, candidates must have passed after 11 years schooling the Higher Secondary/pre- university/pre-engineering or equivalent examinations in the Science group of any recognized University or Board with English, Physics, Chemistry and Mathematics as compulsory subjects. (3) The institutions may subject the candidates, seeking admission to the architecture course, to aptitude tests specially designed to assess the candidates' aptitude: Provided that no separate aptitude tests may be conducted where admissions are made through competitive examinations. (4) The institutions shall not give weightage of more than 50 per cent marks for aptitude tests in the matter of admissions. 5. Intake and migration :- (1) The sanctioned intake of candidates at the first year level shall not exceed a minimum of 40 in a class. If more than 40 candidates are admitted, separate classes shall be organised. (2) The institutions may permit, at their discretion, migration of students from one institution to another subject to the maximum number of students not exceeding the permitted maximum intake in a class. 6. Courses and Periods of Studies :- (1) The institutions imparting instructions in architecture required for granting recognized qualifications may follow the courses and periods of studies as prescribed in Appendix-A. (2) The institution shall, as an integral part of architectural education curriculum and as a part of teaching programme, arrange for study tours, visits to places of architectural interest. 7. Professional examination, Standards of proficiency and conditions of admissions, qualifications of examiners :- (1) The University or an independent examining body shall conduct the examinations at the end of each stage. (2) The sessional work shall, as far as possible, be assessed by a jury of internal and external examiners. (3) The weightage of marks for subjects having both class work marks as well as examinations marks may not exceed the ratio of 50:50. (4) The pass percentage shall not be less than 45 per cent in each subject and shall not be less than 50 per cent in the aggregate. (5) Candidates who have passed in the internal assessment shall only be permitted to appear in an examination. (6) An examiner for any of the subjects of examination shall have a minimum of 3 years teaching/professional experience in his/her field of study. 8. Standards of staff equipment, accommodation, training and other facilities for technical education :- (1) The institutions shall maintain a teacher/student ratio of 1:8. (2) The institutions shall have a minimum number of 12 faculty members for a student strength of 100. (3) The institution with the maximum intake of 40 in a class may have the faculty pattern as prescribed in Appendix-B. (4) The institutions shall encourage the faculty members to involve in professional practice including research. (5) The institutions shall provide facilities as indicated in Appendix- C. (6) The institutions shall encourage exchange of faculty members for academic programmes. Notwithstanding anything contained in these regulations, the institutions may prescribe minimum standards of Architectural Education provided such standards does n ot , in the opinion of the Council, fall below the minimum standards prescribed from time to time by the Council to meet the requirements of the profession and education thereof.