Section 29 in The Gujarat Professional Civil Engineers Act, 2006
29. Authority not to permit construction unless engineering design is certified by professional civil engineer.
- Notwithstanding anything contained in any law for the time being in force, after the expiry of two years from the commencement of this Act, the State Government or any of its officers or a Local Authority' or any of its officers or an Area Development Authority or Urban Area Development Authority constituted under the Gujarat Town Planning and Urban Development Act, 1976 (President's Rule 27 of 1976) or any of its officers shall not permit construction of a building falling under any of the clauses (a) to (d) of sub-section (1) of section 26 unless the engineering design of the building is certified by a professional civil engineer.
