(3)The Commission may select only the important, buildings as in sub-rule (1) and examine the same. The Licensed Architect, Structural Engineer, Engineer, Supervisor, or Town Planner as the case may be, who has signed the plan may be examined either alone or with the owner. A study of the plans, elevations, models, etc. shall be made. The architect shall explain in general terms the purposes which the building is to serve and the main conditions which have influenced him in preparing the design. The Commission after full discussion, may communicate their decision in writing to the parties concerned. The Commission may recommend a change in the whole scheme or suggest modifications in the existing scheme.
