Section 372 in The Gujarat Provincial Municipal Corporations Act, 1949
372. Grant of licenses to Architects or Engineers, Structural Designers, Plumbers and Clerks of Works.
(1)The Commissioner may grant to any person he thinks fit a renewable licence for a period of one year to act as (i) Surveyor, (ii) an Architect or Engineer, (iii) Structural Designer, (iv) Clerk of Works, or (v) a plumber for the purposes of this Act.(2)No licence shall be granted under sub-section (1) unless the person has the qualifications or experience, or both, as may be prescribed by bye-laws.(3)No application for a licence shall be refused if the applicant has the qualifications and experience prescribed by bye-laws except upon the ground that the applicant is unfit, through incompetency, misconduct or other grave reason, to hold such licence.(4)If the Commissioner refuses any application for a licence under sub-section (3), he shall, at the request of the applicant, furnish such applicant with his reasons for such refusal in writing under his signature without charge.
