54. Penal Action against Builders/Technical Personnel.
- 54.1 Not withstanding anything contained in these regulations, the Authority reserves the right to debar/black list the builder/technical person who have deviated from the professional conduct or has made any fraudulent statement or has misrepresented/suppressed any material facts in his application/plan or is involved in construction of the building deviating from the approved plan/norms of these bye laws.54.2Before taking any action under clause specified above, the Authority shall issue a notice specifying the reasons thereof asking for a show-cause within 15 days as to why such builder/technical person shall not be debarred/blacklisted. After receipt of the show cause, if any, the same shall be placed before the Authority for a decision on debarring/black listing the technical person/builder. The decision of the Authority in this regard shall be published in the Notice Board of the Authority and the Government website.54.3An appeal against an order under sub-clause above shall lie under sections of the Municipal Act/other relevant Act.
