Section 15(3) in West Bengal Municipal (Building) Rules, 2007
(3)The validity of any engagement made under this rule shall lapse, in the case of an Architect with lapse of validity or registration granted under the Architects Act, 1972, (2 of 1972), or in the case of a Structural Engineer and a Geo-technical Engineer, with the lapse of impanelment, or in the case of a Licensed Building Surveyor, with lapse of the validity of license.
