Unregistered individuals can practice architecture but can’t designate themselves as “architects”
Supreme Court: The bench of Dr. DY Chandrachud and Ajay Rastogi, JJ Section 37 of the Architects Act 1972 does not prohibit
Architects Act
Council of Architecture to enroll applicants holding bachelors, masters & doctorate degrees from recognised Universities in United Kingdom
Delhi High Court: A Single Judge Bench comprising of Vibhu Bakhru, J. directed the Council of Architecture to register a petitioner holding