Section 24 in Tamil Nadu Combined Development and Building Rules, 2019
24. Appointment of Professionals.
(1)The owner or registered developer shall appoint Registered Architect (AR), Registered Engineer (ER), Registered Structural Engineer (SER), Registered Geo Technical Engineer on record (GER), Registered Construction Engineer (CER), Registered Town Planner (TPR) and Registered Quality Auditor (QAR) as required. A proper written agreement(s), in a standard format(s), should be entered upon with such professional(s) engaged by the owner or developer.(2)The owner or registered developer shall submit a list of the appointed registered professionals with the application for Planning Permission or Building Permit to the competent authorities. Consent or undertaking from these professionals is needed in the required format at the time of seeking Planning Permission or Building Permit or change in professionals.(3)The owner or registered developer shall not appoint the same professional as Registered Engineer or Registered Structural Engineer or Registered Construction Engineer as Quality Auditor.
