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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1) in New Town Kolkata Planning Area (Building) Rules, 2014

(1)
(a)Every person who intends to undertake building operation shall have to engage technical persons as follows:-
Activity Plot size Technical Persons
Sanction of building plan Plot size above one hectare and height below 15meters (i) Architect(ii) Civil Engineer
Plot size exceeding 1500 Sq.M. and up to 2(two)hectares and/or buildings of height of 15 meters and above (i) Architect(ii) StructuralEngineer(iii) Geo-technicalEngineer(iv) Structural Reviewer
Plot size above 2 (two) hectares (i) Architect(ii) Town Planner orUrban Designer(iii) StructuralEngineer(iv) Geo-technicalEngineer(v) Structural Reviewer
Erection of Building Plot size above one hectare and height below 15meters (i) Architect(ii) Civil Engineer(iii) ElectricalSupervisor(iv) Plumber
Plot size exceeding 1500 Sq.M. and up to 2 (Two)hectares and/or buildings of height of 15 meters and above (i) Architect(ii) StructuralEngineer(iii) StructuralReviewer(iv) Geo-technicalEngineer(v) Public HealthEngineer(vi) Electrical Engineer (only for buildingshaving height above 18 meters)
Plot size above 2 (Two) hectares (i) Architect(ii) Town Planner orUrban Designer(iii) StructuralEngineer(iv) StructuralReviewer(v) Geo-technicalEngineer(vi) Public HealthEngineer(vii) Electrical Engineer
Provided that such Civil Engineer, Architect, Structural Engineer, Geo- Technical Engineer and Structural Reviewer will work in association with one another and will be jointly and/or severally responsible for all acts and/or omission in connection with their duties and responsibilities for ensuring the safety of structure and other obligations herein contained.
(b)In case of death, resignation or removal of an Architect, a Structural Engineer, a Geo-Technical Engineer, a Civil Engineer or Structural Reviewer, as the case may be, as engaged under this rule, a fresh engagement shall be made forthwith and shall be notified to the Sanctioning Authority with reference to the notice given under Rule- 4. No work shall be carried out in the intervening period.
(c)The validity of any engagement made under this rule shall lapse in the case of an Architect, with the lapse of validity of registration granted under the Architects Act, 1972 or in the case of a Civil Engineer, Structural Engineer, Structural Reviewer and a Geo-Technical Engineer with the lapse of his impanelment with the Sanctioning/New Town Kolkata Development Authority as the case may be.
(d)A Civil Engineer, Structural Engineer, Structural Reviewer or a Geo-Technical Engineer shall be empanelled in the manner as may be specified by the Sanctioning/New Town Kolkata Development Authority and validity of their engagement shall similarly lapse with the lapse of their impanelment.
Note : Technical person engaged for a particular project may be changed by the owner with prior intimation to the Sanctioning Authority.