Section 7(3) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
(3)The licensee including Architects, Building Designers, Engineers, Town Planners, Supervisors etc. registered under Chapter XXIII of the Building Rules, who violates the functions and responsibilities entrusted on him/her shall also be liable to action as prescribed in sub-rules(7) and (8) of rule 144 of the Building Rules, and the Licensees/Structural Engineers who certify the plan with wrong information shall be blacklisted all over Kerala. If convinced that the Licensee has violated any rule or furnish false information, his registration will be suspended or canceled or he may be disqualified from future registration based on the gravity of the violation on a case to case basis. In the case of Architects, action shall be recommended against the Architect to the Council of Architecture in accordance to the Architects (Professional Conduct) Regulations, 1989. The details of such licensee including photograph shall be published in the website of the concerned Grama Panchayat, Department of Town and Country Planning and Local Self Government Department.
