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State of Andhra Pradesh - Section

Section 24 in Andhra Pradesh Building Rules - 2012

24. High Rise Building Committee.

- The following committees shall be constituted for scrutiny of High Rise Building applications.
(a)Greater Hyderabad Municipal Corporation (GHMC)/Greater Visakhapatnam Municipal Corporation (GVMC)/Vijayawada Municipal Corporation (VMC).
1. Chief City Planner / Town Planning Section Head : Member Convener
2. Engineering Section Head : Member
3. Director of Town & Country Planning (DT&CP) or hisnominee : Member
4. Town Planning Section Head of Urban Development Authority(UDA) or his nominee : Member
The Committee shall give the recommendations to the Commissioner.
(b)Hyderabad Metropolitan Development Authority (HMDA)/All Urban Development Authorities (UDA) (Other than the area covered in "a" above.)
1.Head of the Town Planning wing of concerned UDA - Member Convener
2.Town Planning Section Head or his nominee of concerned ULB - Member
3.Engineering Section Head of concerned UDA / ULB - Member
4.Director of Town & Country Planning or his nominee. - Member
The Committee shall give the recommendations to the Metropolitan Commissioner / Vice Chairman.
(c)Other Municipal Corporations / Municipalities / Nagar Panchayats. (Other than the area covered in (a) & (b) above i.e. DT&CP Jurisdiction)
1. Commissioner of concerned ULB - Member
2. Regional Deputy Director of Town Planning - Member
3. Superintendent Engineer Public Health - Member
4. Town Planning Section Head of concerned ULB - Member Convener
5. Senior Practising Architect / Plannernominated by DT&CP - Member
The Committee shall give the recommendations to the Director of Town & Country Planning.
(d)Gram Panchayats covered in Sanctioned Master Plan Area. (Other than the area covered in (a), (b) & (c) above i.e. DT&CP Jurisdiction)
1. Regional Deputy Director of Town Planning(RDDTP) - Member Convener
2. Superintendent Engineer Public Health - Member
3. Senior Practising Architect / Plannernominated by DT&CP - Member
The Panchayat Secretary shall submit the proposal through the concerned Regional Deputy Director of Town Planning (RDDTP) to place before the committee and the committee shall give the recommendations to the Director of Town & Country Planning.The guidelines for Nomination of Senior Practising Architect / Planner shall be followed as mentioned in Annexure - XII.