89. Relaxation and modification by the Government.
- The Authority may recommend to the Government for relaxation/modification of any of the clauses of these Bye laws in the general interest of the public pertaining to projects/schemes developed by the Government agencies and the decision of the Government in this regard shall be final.A Building Bye Laws Review Committee shall be constituted by the Urban Development and Housing Department for periodic review and reconsideration and necessary modification of these Bye Laws.Annexure-IQulification, Experience & Competence of Technical Person and Builder
