(1) The Council may by regulations prescribe standards of professional conduct and etiquette and a code of ethics for architects. (2) Regulations made by the Council under sub-section (1) may specify which violations thereof shall constitute infamous conduct in any professional respect, that is to say, professional misconduct, and such provision shall have effect notwithstanding anything contained in any law for the time being in force.Open in Lexace · Ask the AI about this section
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