Section 161 in West Bengal Municipal (Building) Rules, 2007
161. Engagement of technical personnel.
(1) Every person who intends to erect, re-erect, add to, or alter, any building shall, subject to the provisions of the Act and these rules, engage,(a)for all building up to 6.50 metres in height, a technical personnel not below the rank of a licensed building surveyor for planning, designing and construction of the building foundation and superstructure, and for all buildings above 6.50 metres but below 13.50 metres in height and/or for erection involving piling works, deep foundation or construction of basement or any other underground structure thereto, a licensed building surveyor and/or an architect and a structural engineer and a geo-technical engineer for conducting soil test and other tests as required under rule 157(f), planning, designing and construction of the building foundation and superstructure;(b)a licensed building surveyor who shall have(i)a minimum Bachelor degree in Civil Engineering, Construction Engineering or Architecture from a recognised university or its equivalent qualification recognised by the Government and shall not have less than two years experience.in planning, designing and execution of building works including sanitary and plumbing works related to building under geo-technical condition similar to that of hill areas, or(ii)a minimum diploma in Civil Engineering or Architecture from a recognised university or its equivalent qualification recognised by the Government and shall not have less than five years experience in planning: designing and execution of building works including sanitary and plumbing works related to buildings under similar geo-technical condition similar to that of hill areas;(c)a Structural Engineer who must have a minimum Bachelor degree in civil engineering or construction engineering from a recognized university or its equivalent with at least five years experience (including two years in hill areas) in structural design;(d)a Geo-technical Engineer who must have a minimum bachelor degree in civil engineering or construction engineering from a recognised university or its equivalent with at least two years experience in soil engineering and foundation engineering under identical soil/ slope/geo-technical conditions.(2)The licensed building surveyor, the architect, the structural engineer and the Geo-technical engineer will work in association with one another and will be individually and/or collectively responsible for ensuring the safety of the building structure and its foundation.(3)The licensed building surveyor, structural engineer or a Geo-technical engineer is also required to be empanelled with the Municipality. Duties and Responsibilities of Licensed Building Surveyor, Architect, Structural Engineer, Geo-technical Engineers will be governed by rules 16, 17, 18 of these rules.(4)In case of death resignation or removal of Licensed building Surveyor, Architect, Structural Engineer or Geo-technical Engineer, as the case may be, a fresh engagement shall be made forthwith and shall be notified to the Chairman of the Municipality. No work shall be carried out till such engagement is made.(5)The validity of any engagement made under this rule shall lapse, in the case of an architect with lapse of validity of registration granted under the Architect's Act, 1972 (20 of 1972), or in case of a structural engineer and a geo-technical engineer with the lapse of impanelment, or in the case of a licensed building surveyor, with lapse of the validity of license.
