Section 47 in Kolkata Municipal Corporation Building Rules, 2009
47. Engagement of Technical Personnel.
(1)Every person who intends to erect, re-erect, add to or alter any building shall, subject to the provisions of this Act and the rules, engage.(a)for all residential buildings upto 10.0 m. in height and not involving deep foundation, at least one person not below the rank of Licensed Building Surveyor for planning, design and construction of the building including the foundation;(b)for all buildings above 10.0 m. and up to 15.50 m. in height and/or erection involving piling works, deep foundation works or construction of basement or any other underground structure thereto, a Licensed Building Surveyor and/or an Architect and a Structural Engineer for planning, design and construction of the building including the foundation;(c)for all other buildings, an Architect, a Structural Engineer, Geo Technical Engineer and Structural Reviewer for planning, designing and construction of the building including the foundation.Provided that such Licensed Building Surveyor, Architect, Structural Engineer, Geo- Technical Engineer and Structural Engineer, will work in association with one another and will be jointly and/or severally responsible for all acts and/or omission in connection with their duties and responsibilities for ensuring the safety of structure and other obligations herein contains.(2)In case of death, resignation or removal of an Architect, a Structural Engineer, a Geo- Technical Engineer, a Licensed Building Surveyor or Structural Reviewer, as the case may be, as engaged under this rule, a fresh engagement shall be made forthwith and shall be notified to the Municipal Commissioner with reference to the notice given under section 393 or section 394. No work shall be carried out in the intervening period.(3)The validity of any engagement made under this rule shall lapse in the case of an Architect, with the lapse of validity of registration granted under the Architects Act, 1972 or in the case of a Structural Engineer and a Geo-Technical Engineer with the lapse of his empanelment with the Corporation or, in the case of a Licensed Building Surveyor with the lapse of the validity of license given under the provisions of the Act and these rules, as the case may be.(4)A Structural Engineer and a Geo- Technical Engineer, Structural Reviewer shall be empanelled in the manner as may be specified by the Municipal Commissioner and validity of their engagement shall similarly lapse with the lapse of their empanelment.
