Section 62 in Haryana Municipal Building Bye-laws 1982
62. Registration of Architect.
- An Architect who is holding any of the qualifications laid down in Schedule I, and desirous of registration with the committee, shall make an application [-] [The word 'to the Chief Executive Officer' omitted by Haryana Notification No. GSR 543/HA24/73 Sections 201, 202 & 214/90 dated 29.6.1990.] on the prescribed form R-1, along with such fee as shown in Schedule VI.[Provided that no fee shall be charged with the application from the Architects who are already registered with the Council of Architecture.] [Proviso added by Haryana Government Notification No. GSR 59/HA24/73/Sections 201, 202 and 214/88 dated 9.8.1988.][62A. Empanelment of architects. - Any architect registered with Council of Architecture who wants to empanel himself for self-certification of the building plans, shall get himself empanelled with concerned municipality by deposing Rs. 10,000/- in municipal council, Rs. 5,000/- in municipal committee and annual empanelment renewal fee of Rs. 2,000/- in municipal council, Rs. 1,000/- in municipal committee respectively.] [Added by Haryana Notification No. S.O. 95/H.A. 24/1973/Sections 200 and 214/2007. dated 16.11.2007.]
