In section 126 of the principal Act,-(a)in sub- section (1),-(i) in clause (c),-(A)for the words'' degree from any University'', the words'' degree in science, engineering or technology from any University established under law for the time being in force'' shall be substituted;(B)in sub- clause (ii), the word'' or'' shall be inserted at the end;(ii)after sub- clause (ii), the following sub- clause shall be inserted, namely:-(iii)has, for a total period of not less than ten years, functioned either as an examiner or discharged the functions of the Controller under section 73 or both, but ceased to hold any such capacity at the time of making the application for registratio;'';(b)for sub- section (2), the following sub- section shall be substituted, namely:-(2)Notwithstanding anything contained in sub- section (1), a person who has been registered as a patent agent before the commencement of the Patents (Amendment) Act, 2002 shall be entitled to continue to be, or when required to be re- registered, as a p tent agent, on payment of the fees as may be prescribed.''.
