In this, Act, unless the context otherwise requires,-(a)"architect" means a person whose name is for the time being entered in the register;(b)"Council" means the Council of Architecture constituted under section 3;(c)"Indian Institute of Architects" means the Indian Institute of Architects registered under the Societies Registration Act, 1860 (21 of 1860);(d)"recognized qualification" means any qualification in architecture for the time being included in the Schedule or notified under section 15;(e)"register" means the register of architects maintained under section 23;(f)"regulation" means a regulation made under this Act by the Council;(g)"rule" means a rule made under this Act by the Central Government.
