Section 16 in Faridabad Complex Administration Building Rules, 1989
16. Submission of plans by Government Departments. Sections 43(2), 57(2)(m).
- Regarding submission of plans by Government Departments, the procedure shall be as follows :-(a)All buildings whether designed by Government or private Architects shall in all respects conform to the building rules.(b)The Central or State Government shall designate an authority within its own department to issue a certificate specifying that the building rules have been followed in all aspects. The plans shall, however, then be submitted to the Faridabad Complex Administration, for information and record only before the commencement of the erection or re-erection.(c)The certificate should preferably be given by a person not directly connected with the preparation of plans and specifications.(d)In the case of construction in urban areas for defence department, layout plans should be submitted and general indication given whether they are residential or not, so that the Faridabad Complex Administration can estimate the requirements of water, electricity and sewerage disposal.
