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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(a) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016

(a)details of the promoter including the following, namely:-
(i)promoter or group profile,-
(A)a brief detail of his enterprise including its name, registered address, type of enterprise (proprietorship, limited liability partnership, society, partnership, company, competent authority) and the particulars of registration as such enterprise and in case of a newly incorporated or registered entity, brief details of the parent entity including its name, registered address, type of enterprise (whether as proprietorship, societies, limited liability partnership, partnership, company, competent authority);
(B)background of promoter:- work experience of the promoter and in case of a newly incorporated or registered entity work experience of the chairman, directors, partners, as the case may be and that of the authorized persons of the parent entity;
(C)name, address, contact details and photograph of the promoter in case of an individual and the name, address, contact details and photograph of the chairman, directors, partners, as the case may be and that of the authorized persons.
(ii)track record of the promoter,-
(A)number of years of experience of the promoter or parent entity, as the case may be, in real estate development in the National Capital Territory of Delhi;
(B)number of years of experience of the promoter or parent entity, as the case may be, in real estate development in other States or Union territories;
(C)number of completed projects and area constructed till date in the past five years including the status of the projects, delay in its completion, details of type of land and payments pending;
(D)number of ongoing projects and proposed area to be constructed launched in the past five years including the status of the said projects, delay in its completion, details of type of land and payments pending;
(E)details and profile of ongoing and completed projects for the last five years as provided under clause (b) of sub-section (2) of section 4.
(iii)litigations. - Details of litigation, if any, which have been disposed of by the concerned court in the past five years in relation to the real estate projects developed or being developed by the promoter;
(iv)website,-
(A)web link of the promoter or parent entity, as the case may be;
(B)web link of the project;