435. Municipalities to maintain Register of Licensed Architects.
(1)Every municipally shall maintain a register of Licensed Architects, who shall be considered as authorized architects to approve a map of individual residential building plan on a plot upto 500 Sq.mtr for construction of buildings or for undertaking alterations, additions or modifications to the existing buildings.(2)Every Licensed Architect desirous of getting his name included in register of municipality shall make an application to the Municipal Commissioner or the Executive Officer along with a fee of five thousand rupees.(3)The municipality shall prescribe qualifications and other requirements to license an architect.(4)On such application being made, the Municipal Commissioner or the Executive Officer on being satisfied that the applicant is eligible to be licensed as architect, shall cause his name to be entered in the register of Licensed Architects of the municipality.(5)Every Licensed Architect who is or was registered/empanelled with any of the Development Authorities of the State on or before commencement of this Act shall be deemed to be Licensed Architect of a municipality for a period of six months from the commencement of this Act:Provided that every Architect whether or not registered/empanelled with any Development Authorities of the State on or before commencement of this Act, shall make application to the Municipal Commissioner or the Executive Officer within six months, failing which he shall cease to be a Licensed Architect. For providing license to the Architects, general notice shall be published in the daily newspaper and ULB notice board.Provided further that six months after commencement of this Act, only such Architects shall be entitled to approve building construction plan whose name is registered in the register of Licensed Architects of the municipality.(6)Validity period of license of Licensed Architects shall be two years which can be renewed on submission of license fee as per sub-clause (2) above.
