Section 116(2) in The Kerala Panchayat Buildings Rules, 2011
(2)The owner shall intimate the secretary, the details of the appointed supervising professional including his/her date of appointment, photo identity proof and proof of experience along with a copy of the acceptance of appointment duly signed by the supervising professional.The owner shall also intimate the secretary in writing about replacement, if any, of such supervising professional together with all details specified above without any delay:Provided that if the work is executed through any person(s) or agency/agencies like developer, the responsibility of appointment of supervising professional as stipulated in this rule shall be vested with such person(s) or agency/agencies.
