Section 14(2) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
(2)[ The design and plan shall be scrutinised and approved by a panel comprising of the following members :-(i)Chief Engineer, Corporation of [Chennai];(ii)Joint Director of Town and Country Planning, Government of Tamil Nadu;(iii)Senior Town Planner of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Development Authority;(iv)The Chief Architect of the State Government;(v)Director of Fire Services;(vi)Deputy Commissioner of Police (Traffic);(vii)Chief Engineer (Metro Board);(viii)Chief Engineer (Distribution), Tamil Nadu Electricity Board, the Chief Engineer, Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], shall be the Chairman and Convenor of the Panel.]
