Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 4 in The Haryana New Mandi Townships Building Rules, 1967

4. Licensing of supervisor-cum-architects - [Section 4(2)(a)].

(1)A licence as A or B class supervisor-cum-architect may be granted by the Administrator to any person who in his opinion is properly qualified for the work.
(2)Licenced supervisor-cum-architects shall be classified into two classes, namely A and B according to estimated cost of a building up to which they shall be eligible to undertake the drawing up of plans and/or to supervise the construction of a building. The limit of the estimated cost of a building in each class shall be :
Class A ....No limit
Class B ....Rs. 40,000/-
(3)The minimum qualifications necessary for A and B class supervisor-cum-architects shall be as follows :
(i)Class A Supervisor-cum-architect
(a)qualifications recognised by the Institute of Engineers India for Associate Membership of the Institute; or
(b)qualifications recognised by the Institute of Architects or Associateship of the Institute; or
(c)qualifications recognised by the Institute of Town Planners India for Associateship of the Institute;
(ii)Class B Supervisor-cum-architect
(a)qualifications as a Civil Overseer required for recruitment to the Punjab Engineering Service; Class III : or
(b)qualifications as a Draftman from Punjab Engineering School or other equivalent Institution recognised by the Government.