(5)Every Licensed Architect who is or was registered/empanelled with any of the Development Authorities of the State on or before commencement of this Act shall be deemed to be Licensed Architect of a municipality for a period of six months from the commencement of this Act:Provided that every Architect whether or not registered/empanelled with any Development Authorities of the State on or before commencement of this Act, shall make application to the Municipal Commissioner or the Executive Officer within six months, failing which he shall cease to be a Licensed Architect. For providing license to the Architects, general notice shall be published in the daily newspaper and ULB notice board.Provided further that six months after commencement of this Act, only such Architects shall be entitled to approve building construction plan whose name is registered in the register of Licensed Architects of the municipality.
