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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in The Architects Act, 1972

(1)When upon report by the Executive Committee it appears to the Council-
(a)that the courses of study and examination to be undergone in, or the proficiency required from the candidates at any examination held by, any college or institution, or
(b)that the staff, equipment, accommodation, training and other facilities for staff and training provided in such college or institution, do not conform to the standards prescribed by regulations, the council shall make a representation to that effect to the appropriate Government.