Section 102(2) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(2)Civil Engineer. -(a)The minimum qualification for an Engineer shall be graduate in civil engineering/ architectural engineering of recognized Indian or foreign university, or the Membership of the Institute of Civil Engineering Division/ Architectural Engineering Division of the Institution of Engineers (India) or of the statutory body governing such profession, as and when established.(b)The registered Engineers shall be competent to carry out the work related to the building/ development permit as given below:-(i)all plans and information connected with building permit;(ii)structural detail and calculations of buildings on plot upto 500 m2 and upto 5 stories or 16 m in height;(iii)issuing certificate of supervision and completion for all buildings;(iv)preparation of all service plans and related information connected with development permit; and(v)issuing certificate of supervision of land for all area.
