Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1)(b) in New Town Kolkata Planning Area (Building) Rules, 2014

(b)In case of death, resignation or removal of an Architect, a Structural Engineer, a Geo-Technical Engineer, a Civil Engineer or Structural Reviewer, as the case may be, as engaged under this rule, a fresh engagement shall be made forthwith and shall be notified to the Sanctioning Authority with reference to the notice given under Rule- 4. No work shall be carried out in the intervening period.