Section 14(3) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
(3)Any suggestions or alterations recommended by the panel shall be incorporated in the plans and shall be conformed to.Explanation. - The design and plan of all buildings shall be scrutinised and approved by the panel referred to in sub-rule (2) above. Where the height of any multi-storeyed building exceeds 30 metres in height, the special sanction of Government referred to in the proviso of rule 11 shall also be obtained by the Corporation Commissioner before according approval under rule 5(3).
