Section 18 in West Bengal Municipal (Building) Rules, 2007
18. Duties and Responsibilities of Geo-technical Engineers.
Duties and responsibilities of Geo-technical Engineers shall be as follows :(a)he shall be conversant with the provisions of the Act and all relevant rules and regulations made under the Act and shall conduct soil investigation and submit report as per provisions of these rules,(b)he shall prepare and submit all such reports, calculation in proper forms recommending the size, shape and type of foundation confirming all relevant B.I.S. Codes and National Building Code of India,(c)he shall be responsible for the execution of the type of foundation as recommended by him and other relevant rules and regulations relating to the safety of the foundation of the structure,(d)he shall submit a certificate that the type of foundation of the structure has been constructed as per the recommendations made by him in the report and the building is safe in respect to its foundation along with the notice of completion of work up to plinth level,(e)the Licensed Building Surveyor, the Architect, the Structural Engineer and the Geo-Technical Engineer shall work in association with one another and they shall be individually or collectively responsible for ensuring the safety of the building structure and its foundation,(f)he shall be deemed to have continued his supervision unless he has given notice in writing to the Municipal Authority that he has ceased to serve as the Geo technical engineer for the work and submits a status report of the work completed under his supervision. He shall be held responsible for the work executed up to the date of intimation,(g)he shall forthwith inform the Municipal Authority as to the person who has engaged him under the rule 15 of these rules,(h)he shall comply with all requisitions received from the Municipal Authority in connection with the work under his charge promptly, expeditiously and fully. When he does not agree with such requisition, he shall state his objections in writing within stipulated time given by the Board of Councillors, in default of which the plans and the notice shall be rejected.
