Section 116(1) in The Kerala Panchayat Buildings Rules, 2011
(1)The owner shall appoint a person, registered or deemed to have been registered under the provisions of Chapter XXIII, competent to supervise such works as per Appendix L of these rules, as full time supervising professional at the site, from the commencement to completion of the work. Such person shall have a minimum of 3 years experience in supervising works of similar nature:Provided that, no activities shall be undertaken at the site in the absence of such site supervising professional.
