Section 47(2) in Kolkata Municipal Corporation Building Rules, 2009
(2)In case of death, resignation or removal of an Architect, a Structural Engineer, a Geo- Technical Engineer, a Licensed Building Surveyor or Structural Reviewer, as the case may be, as engaged under this rule, a fresh engagement shall be made forthwith and shall be notified to the Municipal Commissioner with reference to the notice given under section 393 or section 394. No work shall be carried out in the intervening period.
