Section 30 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
30. Debarring or black-listing professionals indulged in professional misconduct.
(1)The Authority reserves the right to take action and to debar / black list the, Architect, Engineer, Supervisor or Plumber, if found to have deviated from professional conduct or to have made any misstatement or on account of misrepresentation of any material fact or default either in authentication of a plan or in supervision of the construction against the building rules and the sanctioned building plans.(2)If the sanctioning Authority finds at any time any violation of the building rules or misrepresentation of fact, or construction at variance with the sanction or building rules, inclusive of the prescribed documents, the Authority shall be entitled to revoke the sanction and take appropriate action against such professional and such professional shall not be authorized to submit fresh plans till finalization of the case. Before debarring or blacklisting such professional if found to be indulging in professional misconduct or where she / he has misrepresented any material fact the Authority shall give him a show cause notice with a personal hearing and shall pass a speaking order to debar her / him for submission and supervision of the construction with full justification for the same. An appeal against this speaking order shall lie with the Authority with whom she / he is registered.
