Section 106(2) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(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.
