Section 14(2) in The Gujarat Professional Civil Engineers Act, 2006
(2)Notwithstanding anything contained in sub-section (1), a person, who, having possessed any of. the qualifications mentioned in clauses (a) to (d) of that sub-section, possesses at the commencement of this Act experience of working as a civil engineer for a period of not less than fifteen years, shall be entitled to have his name entered in the register during the period of two years from such commencement if the Council, on verification of his qualifications and experience in such manner as may be prescribed by regulations, is satisfied about the same.
