Section 102 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
102. Requirements for registration and competence of professionals.
(1)Architect.-(a)The minimum qualifications for an architect shall be the qualifications as prescribed for in the Architects Act, 1972 for registration with the Council of Architects.(b)The registered Architect shall be competent to carry-out the work related to the building/ development permit as given below:-(i)all plans and information connected with building permit except engineering matters related to multistoried/ special buildings specified in these rules;(ii)issuing certificate of supervision and completion of all buildings pertaining to architectural aspects;(iii)preparation of sub-division/layout plans and related information connected with development permit of area upto 1 ha for metropolitan cities and 2 ha for other places;(iv)issuing certificate of supervision for development of land of area upto 1 hectare for metropolitan cities and 2 ha for other places.(2)Civil Engineer. -(a)The minimum qualification for an Engineer shall be graduate in civil engineering/ architectural engineering of recognized Indian or foreign university, or the Membership of the Institute of Civil Engineering Division/ Architectural Engineering Division of the Institution of Engineers (India) or of the statutory body governing such profession, as and when established.(b)The registered Engineers shall be competent to carry out the work related to the building/ development permit as given below:-(i)all plans and information connected with building permit;(ii)structural detail and calculations of buildings on plot upto 500 m2 and upto 5 stories or 16 m in height;(iii)issuing certificate of supervision and completion for all buildings;(iv)preparation of all service plans and related information connected with development permit; and(v)issuing certificate of supervision of land for all area.(3)Electrical Engineer .-(a)The minimum qualification for an Electrical Engineer shall be Graduate in electrical engineering or electrical and electronics engineering or electrical and communication engineering from recognized Indian or foreign or membership of Institute of Electrical Engineering Division of the Institution of Engineers (India) or of statutory body governing such profession.(b)The registered Engineers shall be competent to carryout the work related to the building/ development permit as given below:-(i)all electrical and Telecom plan connected with the building permit;(ii)calculation of requirement of electrical energy power of the building and the sources from which the same shall be met (say ASEB supplies, solar power, wind power etc.)(iii)issuing certificate of supervision and completion of the electrical and Telecom plan of the building.(4)Structural Engineer.-(a)The minimum qualification of Structural Engineer shall be graduate in civil engineering of recognized Indian or foreign university, or Corporate Member of Civil Engineering Division of Institution of Engineers (India), with minimum 3 years experience in the practice of structural engineering with designing and field work.Note:- The 3 years experience shall be relaxed to 1 year in the case of postgraduate degree holder of recognized Indian or foreign university in the branch of structural engineering.(b)The registered Structural Engineers shall be competent to prepare the structural design, calculations and details for all buildings and supervision.(c)In case of buildings having special structural features, as decided by the Authority, which are within the horizontal areas and vertical limits specified in these rules, shall be designed by the Structural Engineers only.(5)Supervisor.-(a)The minimum qualifications for a supervisor shall be a Diploma in Civil Engineering or in Architecture with minimum 5 years experience in building designing, construction and supervision.(b)The registered Supervisor shall be competent to carryout the work related to the building permit as given below:-(i)all plans and related information connected with building permit for residential buildings on plot upto 100sq.m and upto two stories or 7.5 m in height; and(ii)issuing certificate of supervision for buildings as specified in these rules.(6)Town Planner.-(a)The minimum qualification for a Town Planner shall be the graduate/postgraduate degree in Town Planning from recognized Institute or qualifications required for Associate Membership of the Institute of Town Planers, India.(b)The registered Town Planner shall be competent to carry out the work related to the development permit as given below:-(i)preparation of plans for land sub-division/ layout and related information connected with development permit for all areas.(ii)issuing of certificate of supervision for development of land of-all-areas. However, for land layouts for development permit above 5 hectares in area, and for land development infrastructural services for roads, water supplies, sewerage/ drainage, electrification, etc, the registered Engineers for utility services shall be associated.(7)Landscape Architect.-(a)The minimum qualification for a landscape architect shall be the Bachelor or Master Degree in landscape Architecture or equivalent from recognised Indian or foreign university.(b)The registered landscape Architect shall be competent to carry out the work related to landscape design for building/ development permit for land upto 5 ha and above. For smaller areas below the limits indicated above, Association of landscape Architects may also be considered from the point of view of desired landscape development.(8)Urban Designer.-(a)The minimum qualification for an Urban Designer shall be the Master Degree in urban design or equivalent from recognized Indian or foreign university.(b)The registered urban Designer shall be competent to carry out the work related to the building permit for urban design of land areas more than 5 hectares and campus area of more than 2 hectares. He/She shall also be competent to carry out the work of urban renewal for all areas. For smaller areas below the limits indicated above, Association of Urban Designer may be considered from the point of view of desired urban designing.(9)Engineers for Utility Services.-For such special type of works connected with the buildings as described in these rules and also specified below, the work of such nature in connection with a building, shall be executed under the planning, design and supervision of competent personnel like registered Mechanical Engineer (including HVAC), Electrical Engineer and Plumbing Engineers for carrying out the work of Air-conditioning, Heating and Mechanical Ventilation, Electrical Installations, Lifts and Escalators and Water Supply, Drainage, Sanitation and Gas Supply installations, or as may be decided by the Authority taking into account the practices of the national professional bodies dealing with such specialised engineering services.(10)Geo-technical Engineers.-(a)shall mean a Civil Engineer having at least 2 (two) years experience in soil and foundation engineering under similar soil/ geo-technical / soil condition.(b)To do all geo-technical investigation related to building construction.
