Section 102(6) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(6)Town Planner.-(a)The minimum qualification for a Town Planner shall be the graduate/postgraduate degree in Town Planning from recognized Institute or qualifications required for Associate Membership of the Institute of Town Planers, India.(b)The registered Town Planner shall be competent to carry out the work related to the development permit as given below:-(i)preparation of plans for land sub-division/ layout and related information connected with development permit for all areas.(ii)issuing of certificate of supervision for development of land of-all-areas. However, for land layouts for development permit above 5 hectares in area, and for land development infrastructural services for roads, water supplies, sewerage/ drainage, electrification, etc, the registered Engineers for utility services shall be associated.
