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[Section 26]
[Entire Act]
State of Madhya Pradesh - Subsection
Section 26(2) in The M.P. Bhumi Vikas Rules, 1984
| Designation | Minimum Qualification | |
| 1. | Architect | Architects registered under the Architects Act, 1972. |
| 2. | Structural Engineer | Graduate in Civil Engineering of recognised Indian or ForeignUniversity and Chartered Engineer or Associate Member in CivilEngineering Division of Institution of Engineers (India) orequivalent Overseas Institution with three years experience instructural engineering practice with designing and field work: |
| Provided that the three years experience shall be relaxed to- | ||
| (a) two years in case of postgraduate degree of recognisedIndian or Foreign University with branch of StructuralEngineering; | ||
| (b) one year in case of Doctorate in Structural Engineering. | ||
| 3. | Engineer | The Corporate Membership (Civil) of the Institution ofEngineers (India) or such Degree or Diploma in Civil, Municipalor Structural Engineering which makes him eligible for suchmembership. |
| 4. | Supervisor | The qualification in Architecture or Engineering equivalentto the minimum qualification prescribed for direct recruitmentto non-gazetted service as Architectural assistant or subengineer by the Government of India or the State Government with5 years experience in building design, construction andsupervision. |
| OR | ||
| 3 years Diploma in Engineering (Civil) or in Architecturefrom recognised Board with 5 years experience in buildingdesign, construction and supervision. | ||
| 5. | Town Planner | Associate Membership of the Institute of Town Planner orPost-Graduate Degree or Diploma in Town and Country Planningwhich makes him eligible for such membership or recognised bythe State Government for the post of Assistant Director TownPlanning holding a degree in Architecture or Civil Engineeringor equivalent thereto: |
| Provided that no person who immediately before the cominginto force of these rules, in any area, was holding a licencefrom any municipal corporation/municipal council for carryingout any work which is now in this rule included within thecompetence of a supervisor shall be refused a licence to work assupervisor merely on the ground of qualification prescribed inthe rule. |