Section 115 in The Kerala Panchayat Buildings Rules, 2011
115. Structural design.
(1)Application for construction or reconstruction or addition or alteration of any high rise building shall be accompanied by one set of structural design including that regarding seismic forces as per the provisions contained in the National Building Code of India as amended from time to time and drawings and structural stability certificate prepared and issued by an engineer registered under these rules; having Post - Graduate Degree in Structural Engineering or Head of the Department concerned of any government or quasi government institutions offering post graduate degree in Structural Engineering.(2)After completion of the work of the building(s), the applicant and the engineer shall submit to the Secretary a certificate of structural safety/ stability of the building, issued by an engineer registered under these rules having Post - Graduate Degree in Structural Engineering or Head of the Department concerned of any government or quasi government institution offering post graduate degree in Structural Engineering; along with completion certificates as in Appendix E and Appendix F respectively.
