Section 14(1) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
(1)The design and plans of the building shall be made and countersigned by a qualified civil or structural Engineer and an Architect who should possess the qualification referred to in the Architects Act, 1972 (Central Act 20 of 1972) so as to become a member of the profession of Architects under the provisions of the said Act.
