(3)The Council shall consist of the following members, namely :-(a)five architects possessing recognized qualifications elected by the Indian Institute of Architects from among its members :(b)two persons nominated by the All India Council for Technical Education established by the Resolution of the Government of India in the late Ministry of Education No.F.16-10/44-E.III, dated the 30th November, 1945;(c)five person selected from among themselves by heads of architectural institutions in India imparting full-time instruction for recognized qualifications;(d)the Chief Architects in the Ministries of the Central Government to which the Government business relating to defense and railways has been allotted and the head of the Architectural Organization in the Central Public Works Department, ex officio;(e)one person nominated by the Central Government;(f)an architect from each State nominated by the Government of that State(g)two person nominated by the Institution of Engineers (India) from among its members; and(h)one person nominated by the Institution of Surveyors of India from among its members.Explanation.- For the purposes of this sub-section,-(a)" Institution of Engineers (India)" means the Institution of Engineers (India first registered in 1920 under the India Companies Act, 1913 (7 of 1913) and subsequently incorporated by a Royal Charter in 1935.(b)"Institution of Surveyors of India" means the Institution of Surveyors registered under the Societies Registration Act, 1860 (21 of 1860).
