(9)A licensed Architect/Structural Engineer/Engineer/Supervisor/Town Planner shall be competent to perform the duties indicated under each:-(A)Architect. - Competence. - The licensed Architect shall be competent to carryout the work related to the permission for building and shall be entitled to submit :(a)[ all plans and information connected with permission for all buildings irrespective of size and height;] [Substituted by Notification No. F. 23(107)-95-XXXII-(1), dated 31-8-1998.](b)structural details and calculations for residential buildings on plot up to 500 square metres and up to three storeys or 11 metres in height;(c)certificate of supervision and completion of all buildings:(d)all plans and related information connected with permission for development of area up to 1 hectare; and(e)certificate of supervision for development of land area up to 1 hectare.(B)Structural Engineer. - Competence. - The licensed Structural Engineer shall be competent to carry out the work relating to permission of building etc. and shall be entitled to submit :(a)[ all plans and information connection with permission for residential buildings on plot upto 500 sqm. and upto three storeys or 11 m in height;] [Substituted by Notification No. F. 23(107)-95-XXXII-(1), dated 31-8-1998.](b)the structural details and calculation for all buildings;(c)certificate of supervision and completion of all buildings;(d)all plans and related information connected with permission for development of area up to one hectare;(e)certificates of supervision for development of land are up to one hectare.(C)Engineer. - Competence. - The licensed engineer shall be competent to carry out the work related to the permission for building as given below and shall be entitled to submit :(a)[ all plans and information connected with residential buildings on plot upto 300 sqm. and upto two storeys or 7.5 m in height;] [Substituted by Notification No. F. 23(107)-95-XXXII-(1), dated 31-8-1998.](b)structural details and calculation for all buildings up to 500 square metres and four storeys (15m);(c)certificate of supervision and completion for all buildings;(d)all plans and related information connected with permission for development of area up to 1 hectare; and(e)certificate of supervision for development of land of area up to 1 hectare.(D)Supervisor-Competence. - The licensed Supervisor shall be entitled to submit :(a)all plans and related information connected with the permission for residential buildings up to 200 square metres and up to two storeys or 7.5 metres height;(b)certificate of supervision for buildings in (a).(E)Town Planner-Competence. - The licensed Town Planner shall be entitled to submit :(a)all plans and related information connected with permission for development of all areas;(b)certificate of supervision for development of land of all areas.(F)Group or Agency. - When an agency or a group of qualified architects, engineers, town planners is practising, then the qualification and competence of work shall be the combination of the individual qualifications and competence.
