Section 24(1) in Tamil Nadu Combined Development and Building Rules, 2019
(1)The owner or registered developer shall appoint Registered Architect (AR), Registered Engineer (ER), Registered Structural Engineer (SER), Registered Geo Technical Engineer on record (GER), Registered Construction Engineer (CER), Registered Town Planner (TPR) and Registered Quality Auditor (QAR) as required. A proper written agreement(s), in a standard format(s), should be entered upon with such professional(s) engaged by the owner or developer.
