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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Assam - Subsection

Section 102(9) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(9)Engineers for Utility Services.-For such special type of works connected with the buildings as described in these rules and also specified below, the work of such nature in connection with a building, shall be executed under the planning, design and supervision of competent personnel like registered Mechanical Engineer (including HVAC), Electrical Engineer and Plumbing Engineers for carrying out the work of Air-conditioning, Heating and Mechanical Ventilation, Electrical Installations, Lifts and Escalators and Water Supply, Drainage, Sanitation and Gas Supply installations, or as may be decided by the Authority taking into account the practices of the national professional bodies dealing with such specialised engineering services.