Section 102(3) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(3)Electrical Engineer .-(a)The minimum qualification for an Electrical Engineer shall be Graduate in electrical engineering or electrical and electronics engineering or electrical and communication engineering from recognized Indian or foreign or membership of Institute of Electrical Engineering Division of the Institution of Engineers (India) or of statutory body governing such profession.(b)The registered Engineers shall be competent to carryout the work related to the building/ development permit as given below:-(i)all electrical and Telecom plan connected with the building permit;(ii)calculation of requirement of electrical energy power of the building and the sources from which the same shall be met (say ASEB supplies, solar power, wind power etc.)(iii)issuing certificate of supervision and completion of the electrical and Telecom plan of the building.