(4)Every registered Architect who is or was registered/empanelled with any of the Regional Development Authority on or before commencement of this Act shall be deemed to be registered Architects of a Municipality for a period of six months from commencement of this Act:Provided that every Architect whether or not registered/empanelled with any Regional Development Authority on or before commencement of this Act, shall make application to the Chief Municipal .Officer within six months, failing which he shall cease to be a registered/empanelled Architect:Provided further that six months after commencement of this Act, only such Architects shall be entitled to approve Building Construction Plan whose name is registered in the register of Architects of the Municipality.
