Section 9 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
9. Signing plans.
(1)All the plans shall be prepared and duly signed by a technical personnel (viz. Architect, Engineer, Structural Engineer, Town Planner, Supervisor, a Group Agency) and Builder who shall indicate his name, address, registration or licence number on the body of the plan and in all other relevant documents. The plans shall also be signed by the concerned owner of the land.(2)The technical personnel and builder as specified in Sub-clause (1) above shall have to be registered with the Authority. Their qualifications and competence shall be as per Schedule-1.(3)When it comes to the notice of the Planning Member, Engineering Member, any Member of the Authority, or any other person that a plan signed by technical personnel or builder referred to under sub-clause (1), is in violation of the norms of this regulation he shall bring this to the notice of the Authority.(4)The Vice Chairman of the Authority shall issue a notice asking for a show cause within fifteen days as to why such technical personnel or builder shall not be disqualified/ black listed. After receipt of the show cause, if any, the Vice Chairman shall place the matter before the Authority for a decision on such disqualification/ black listing. The decision of the Authority on disqualification/ black listing shall be published under Regulation 14.(5)An appeal against an order under Sub-clause (4) above shall lie under Section 103 of the Act.
