Section 85(d) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
(d)That in case of any complaint from the plot holder to the Authority/Sanctioning Authority against the conduct of the Architect with respect to Sanctioning of Plans and the supervision of Building the Architect shall be liable to give explanation to the Authority and the opinion arrived at by the Sanctioning authority/Chief Administrator, HUDA shall be conveyed to the Council of Architects alongwith full facts as a complaint "professional, misconduct" by the Architect.]
