Section 23 in Tamil Nadu Combined Development and Building Rules, 2019
23. Registration of Architects (RA), Engineers (RE), Structural Engineers (SE), Construction Engineers (CE), Quality Auditors (QA), Town Planners (TP) and Developers (D), and their Duties and Responsibilities.
- (1) Registration. - (a) The competent authority shall register Architects (RA), Engineers (RE), Structural Engineers (RSE), Construction Engineers (RCE), Quality Auditors (RQA), Town Planners (RTP) and Developers (RD). Application for registration shall be submitted by these professionals to the competent authority or Block Development Officer in case of Village Panchayat,(b)On receipt of such application, and after satisfying the educational qualifications and experience in the field, and the certificate of the screening committee to be constituted by the Chennai Corporation, Commissioner of Municipal Administration, Directorate of Rural Development as the case may be, the competent authority may register on payment of registration fee of five thousand rupees and subject to such other conditions as he may thinks fit.(c)Registration shall be valid for a period of five years and shall be renewable.(d)The competent authority shall cause to maintain a register of licensed professionals stated above. The list of names shall be updated every year and the updated list shall be placed before the council every year for information.(e)Where any registered professional makes any misrepresentation or commits any fraud in certifying the plan and other documents submitted under these rules, the competent authority may suspend or cancel the registration of such professional done under these rules and notify the same in their official website.Provided that no registration shall be cancelled unless the person concerned is given an opportunity to make a representation in writing.(f)On cancellation of such registration by the competent authority under sub-rule(e)above, the name of such registered professional shall be deleted from the register maintained by him and a report in this regard shall also be placed before the council for information.(g)The registration, qualification and duties of professionals shall confirm to the rules given in the Annexure - XIII.(2)Duties and Responsibilities - General duties and responsibilities applicable to all Professionals. - (a) They shall study and be conversant with the provisions of the Local Acts, Rules and Regulations and standing orders approved by the competent authority.(b)They shall inform the competent authority of their employment or assignment or resignation for any work within 7 days of such employment or assignment or resignation.(c)They shall prepare and submit all plans, documents and other details they are required to do so in a neat, clean and legible manner and the papers properly arranged.(d)They shall submit plans documents and details without any scratches or corrections. Site conditions shall be correctly shown.(e)They shall personally comply with all queries or requisitions received from the competent authority in connection with the work under their charge promptly, expeditiously and fully at one time. When they do not agree or cannot comply with the requisition or query, they shall state their objection in writing within the time as may be stipulated so that, the competent authority can decide on its merit in the matter.(f)Any corrections or changes made in the plan or additional documents and details by the professionals to the competent authority shall be in consultation with the owners or developer and shall be with their acceptance or agreement.(g)They shall clearly indicate on every plan, document or forms in which they sign the details of their designation such as Registered Architect. Registered Engineer, Registered Structural Engineer etc., with registration number and their, full name and address below the signature for identification.(h)They shall not accept the employment for preparation and submission of plans, documents and supervision of any work if the same is intended or being proposed to be executed or already executed in contravention of provisions of the Act or the Rules including these rules.(i)The registered person shall provide the information and undertaking for the work undertaken by him in the forms prescribed by the competent authority.(j)The Owner or Developer shall compulsorily appoint a Construction Engineer for over all constant supervision of construction work on site and such person appointed shall not be allowed to supervise more than one such site at a time.(k)The Registered Architect or Registered Engineer and the structural engineer shall be responsible for adhering to the provisions of the relevant and prevailing Indian Standard Specifications including the National Building Code. However they will not be held responsible for the severe damage or collapse that may occur under any natural force going beyond their design courses provided in the above said Standards or National Building Code.(l)The Registered Architect or Engineer is solely responsible for obtaining the certificate required under this rule from the registered professionals.(m)In the event of any deviations the Registered Architect or Engineer is the solely responsible to bring it to the notice of the competent authority.Note. - Specific additional Duties and Responsibilities of the professionals and the owner or developer are stated in the Annexure - XIII.
