(1)Compliance with the previous provisions of these rules is adequate for normal buildings. But for major public building complexes or buildings coming up in an important area or monumental buildings in cities, the aesthetics of the whole scheme may also have to be examined, vis-a-vis existing structures. In addition, any development which may mar the general characteristics and environment of historical, architectural or other monuments should also be subject to the provisions of this rule.Note. - This clause is intended to very few structures to come up in the vicinity of historically important structures or monuments recognised or declared under any law for the time being in force and the scrutiny shall be limited to the external architectural features only so as to ensure an aesthetic continuance of the existing structures with the new.(2)The Authority may, with the approval of the Government, appoint an Art Commission for examining schemes of such buildings. This Commission may consist of elite of city, such as an architect, engineer, sculptor, painter, writer, landscape specialist and well known representatives of the town, city or area concerned.(3)The Commission may select only the important, buildings as in sub-rule (1) and examine the same. The Licensed Architect, Structural Engineer, Engineer, Supervisor, or Town Planner as the case may be, who has signed the plan may be examined either alone or with the owner. A study of the plans, elevations, models, etc. shall be made. The architect shall explain in general terms the purposes which the building is to serve and the main conditions which have influenced him in preparing the design. The Commission after full discussion, may communicate their decision in writing to the parties concerned. The Commission may recommend a change in the whole scheme or suggest modifications in the existing scheme.(4)The Art Commission may also advise the Government, on schemes which will beautify the city and add to its cultural vitality.
