Section 106 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
106. Debarring/blacklisting the builder/technical person.
(1)Not withstanding any thing contained in these regulation the Authority reserves the right to debar/black list the builder/technical person who has divulged from the professional conduct or has made any fraudulent statement or has misrepresented/suppressed any material facts in his application/ plan or has involved in construction of the building deviating from the approved plan/norms of these Regulation.(2)Before taking any action under Clause (1) specified above the Vice-chairman of the Authority shall issue a notice specifying the reasons thereof asking for a show-cause within 15 days as to why such builder/technical person shall not be debarred/black listed. After receipt of the show cause, if any, the Vice-chairman shall place the matter before the Authority for a decision on debarring/black listing the technical person/builder. The decision of the Authority in this regard shall be published as referred to in Regulation-14.(3)An appeal against an order under Sub-clause (2) above shall lie under Section 103 of the Act.
