Section 52 in Kolkata Municipal Corporation Building Rules, 2009
52. Duties and Responsibilities of Structural Engineers.
(1)They shall be conversant with the provisions of the Act and all relevant rules and regulations made under the Act and shall prepare structural designs and structural details as per the provisions of these rules,(2)They shall prepare and submit all such structural plans together with all documents, calculations in proper forms and other details including structural design of foundations, prepared in consultation with the Geo- Technical Engineer, as are required to be submitted under these rules.(3)They shall comply with all requisitions received from the Municipal Commissioner in connection with the work under his charge promptly expeditiously and fully. When they do not agree with such requisition, they shall state their objections in writing within the stipulated time, in default of which the plans and the notice shall be rejected.(4)They shall immediately intimate to the applicant of the corrections or other changes, they make on the structural plans, documents and details as per requisition from the Municipal Commissioner.(5)They shall not accept any request or engagement for preparation and submission of structural plans, if the same are found to be in contravention of the provisions of the Act.(6)They shall be responsible for full quality control of materials and workmanship at site in connection with the structures and carry out necessary tests on materials used at site, conducted by recognized institutions/ organization. No completion certificate will be issued unless copies of such test reports are submitted by the Structural Engineer along with the structural stability certificate of the building/s.(7)They shall give all facilities to Municipal Commissioner to inspect the work in progress.(8)They shall not deviate or allow any deviation from the submitted structural plan in the execution of work at site.(9)They shall work in association with other technical personnel and shall be jointly and severally responsible for any work executed on site in contravention of the provisions of the Act, these rules or other relevant rules and regulations.(10)They shall submit a certificate that the structures have been constructed as per submitted structural plans and the building is safe for occupation along with the application for completion certificate after the completion of the building.(11)They shall be deemed to have continued their supervision unless they have given notice in writing to the Municipal Commissioner that they have ceased to serve as the Structural Engineer for the work and submit a status report of the work completed under their supervision. They shall be held responsible for the work executed up to the date of such intimation.(12)They shall inform the Municipal Commissioner as to the person who had engaged him under rule 48 forthwith.
