Section 6 in The Punjab Capital (Development and Regulation) Building Rules, 1952
6.
[(a) An architect registered with the Council of Architecture India shall be allowed to undertake the design of any building in Chandigarh.(b)A licenced supervisor enrolled as such by the Chief Administrator uptil the date of notification of these amended rules, shall be allowed to undertake only the supervision of construction of the buildings governed by the Frame Control. He shall not undertake the design of any building in Chandigarh. Further no person shall be enrolled as licenced supervisor registered Surveyor.](c)[ The licenced Engineers registered with Chandigarh Administration shall be allowed to continue their activities as structural engineers only.] [Added Chandigarh Administration Gazzette dated 22.1.1993.]
