Section 414 in Kolkata Municipal Corporation Act, 1980
414. [ Engagement of technical person.- (1) Every person, who intends to erect, add to, or alter, any building, shall, subject to the provisions of this Act, engage such technical person and in such manner as may be prescribed.
(2)The categories, and the qualifications, competence, duties and responsibilities, of the technical persons shall be such as may be prescribed.(3)The Municipal Commissioner may by notification specify the manner or enrolment of, or grant of licence to, the technical persons.(4)The Municipal Commissioner may by order cancel the enrolment of, or revoke the licence granted to, a technical person on the ground of dereliction of any duty or responsibility prescribed under sub-section (2), or professional misconduct or moral turpitude, on his part after giving him a reasonable opportunity of being heard.(5)If, in any case, any loss of life of property is caused, or is likely to be caused, by reason of any misconduct on the part of a technical person engaged under sub-section (1), such technical person shall be subject to the provisions of section 401A.Explanation.For the purposes of this section, the expression "technical person" shall mean a technical consultant.] [Substituted by section 19 of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.e.f. 11.4.1996.]D. Municipal Building Tribunal
