Section 53 in Kolkata Municipal Corporation Building Rules, 2009
53. Duties and Responsibilities of Geo- Technical Engineers.
(1)They 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 the rules.(2)They shall prepare and submit all such reports, calculation in proper forms recommending the size, shape and type of foundation conforming to all relevant I.S. Codes and National Building Code of India.(3)They shall be deemed to have continued their supervision unless they have given notice in writing to the Municipal Commissioner that they have ceased to serve as the Geo Technical Engineer for the work and submit a status report of the work completed under their supervision. They shall be held responsible for the work executed upto the date of intimation.(4)They shall inform the Municipal Commissioner as to the person who had engaged them under rule 48 forthwith.(5)They shall comply with all requisitions received from the Municipal Commissioner in connection with the work under their charge promptly, expeditiously and fully. When they do not agree with such requisition, they shall state their objections in writing within the stipulated time, in default of which the plans and the notice shall be rejected.
