Section 17(3) in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
(3)For the purpose of clause (d) of section 34 of the Act, the Authority shall ensure that the following information shall be made available on its website in respect of each real estate agent registered with it or whose application for registration has been rejected or revoked:-(a)For real estate agents registered with the Authority:(i)registration number and the period of validity of the registration of the real estate agent with the Authority;(ii)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, societies, partnership, companies, etc.);(iii)particulars of registration including the bye-laws, memorandum of association, articles of association, etc., as the case may be;(iv)photograph of the real estate agent if it is an individual and the photograph of the partners, directors etc. in case of other persons;(v)authenticated copy of the address proof of the place of business and the contact address, contact numbers and email-id of the real estate agent.(b)In case of applicants whose application for registration as a real estate agent have been rejected or real estate agents whose registration has been revoked by the Authority:(i)registration number and the period of validity of the registration of the real estate agent with the Authority;(ii)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, societies, partnership, companies, etc.);(iii)photograph of the real estate agent if it is an individual and the photograph of the partners, directors, etc., in case of other persons.(c)Such other documents or information as may be specified by the Act or the rules and regulations made thereunder.
