Section 14(4) in West Bengal Municipal (Building) Rules, 2007
(4)In case of building plans or site plans submitted by the Central Government or the State Government or by organization controlled by the Central or the State Government, if the plans are prepared and submitted under the signature of the Government engineer or Architect, who are employees of the applicant organization, sub-rule (1) of this rule shall not be applicableProvided that the minimum qualification of the Government Engineer or Government Architect will be same as in the case of Architect or Licensed Building Surveyor, Empanelled Structural Engineer or Geo-technical Engineer.
