Section 3(3) in The Gujarat Regularisation of Unauthorised Development Act, 2001
(3)(a)Subject to the provisions of clause (b), upon the compliance of requisitions made under section 4 and specified in the notice, to the satisfaction of the designated authority and on the payment of fees under sub-section (2), such development shall cease to be unauthorised and a certificate to that effect shall be issued to the person by the designated authority in such form as may be prescribed.(b)(i)The designated authority shall, before receiving the fees and issuing of the certificate under clause (a), consult a committee of experts consisting of three persons, who have knowledge of and experience in structural engineering, fire fighting and town planning respectively, constituted by the designated authority, on the question as to whether the person has, while complying the requisitions complied with the fire safety measures and structural stability requirements as per the National Building Code and the Indian Standard Specifications for the time being in force and it shall be the duty of the committee to advise the designated authority on the question so referred.[Provided that the provision of this sub-clause shall not apply to the building having ground plus one floor constructed as load-bearing structure.] [Proviso inserted by Gujarat 12 of 2003, dated 31s' March 2003 (w.e.f. 12-05-2003).](ii)The Committee shall follow such procedure for disposal of its business as may be determined by the designated authority.
