Section 269 in West Bengal Municipal Corporation Act, 2006
269. [ Engagement of Technical persons. [Substituted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]
(1)Every person, who intends to erect, add to, or alter, any building, shall, subject to the provisions of this Act, engage such technical person and in such manner as may be prescribed.(2)The categories, the qualifications, competence, duties and responsibilities and the manner of enrolment, of the technical persons shall be such as may be prescribed.(3)If, in any case, any loss of life of property is caused, or is likely to be caused, by reason of any misconduct on the part of a technical person engaged under sub-section (1), such technical person shall be subject to the provisions of section 295.Explanation. - For the purposes of this section, the expression "technical person" shall mean a technical consultant.]
