Section 102(1) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(1)Architect.-(a)The minimum qualifications for an architect shall be the qualifications as prescribed for in the Architects Act, 1972 for registration with the Council of Architects.(b)The registered Architect shall be competent to carry-out the work related to the building/ development permit as given below:-(i)all plans and information connected with building permit except engineering matters related to multistoried/ special buildings specified in these rules;(ii)issuing certificate of supervision and completion of all buildings pertaining to architectural aspects;(iii)preparation of sub-division/layout plans and related information connected with development permit of area upto 1 ha for metropolitan cities and 2 ha for other places;(iv)issuing certificate of supervision for development of land of area upto 1 hectare for metropolitan cities and 2 ha for other places.
