Section 53 in Faridabad Complex (Regulation and Development) Act, 1971
53. Registration and licensing of Architects, Engineers and Plumbers etc.
- No architect or engineer who does not possess the qualifications, as detailed in the Schedule III appended to this Act, shall be considered as duly qualified; and no person other than a duly qualified architect or engineer or any plumber shall be competent to certify any plan or completion of a building, or engage in any plumbing work, as the case may be, unless registered and licensed by the Chief Administrator.
