Section 8(5) in Tamil Nadu Combined Development and Building Rules, 2019
(5)Apart from the owner, the professionals to be involved, for different types of developments, in the preparation of plans and designs, supervision, quality control and ensuring completion as per the approved plan, shall be as prescribed below:-(a)Non High Rise buildings with height up to 12m. Registered Architect (RA) or Registered Engineer (RE)(b)Non High Rise buildings with height more than 12.0m up to 18.30m Industrial Developments and Institutional Developments other than High Rise BuildingsRegistered Developer (RD),Registered Architect (RA) or Registered Engineer (RE),Registered Structural Engineer (RSE), andRegistered Construction Engineer (RCE),Registered Geo-technical Engineer(c)High Rise BuildingsRegistered Developer (RD),Registered Architect (RA) or Registered Engineer (RE),Registered Structural Engineer (RSE),Registered Geo-Technical Engineer (RGE),Registered Construction Engineer (RCE), andRegistered Quality Auditor (RQA)(d)Sub divisionsRegistered Architect (RA) or Registered Engineer (RE) orRegistered Town Planner (RTP)(e)Layout DevelopmentsRegistered Developers (RD), andRegistered Architect (RA) or Registered Engineer (RE) orRegistered Town Planner (RTP)
