Section 38(2) in The Punjab Apartment Ownership Act, 1995
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the manner in which the percentage of undivided interest of each apartment in a building, parts of which are put to non-residential use, should be determined, under the proviso to sub-section (2) of section 4;(b)the form and manner in which an instrument referred to in clause (b) of section 9 shall be executed and registered;(c)the scales of composition fee which may be paid under sub- section (3) of section 12 for the breach of the terms and conditions of any lease or sub-lease;(d)the form in which the register of deeds of apartments and the index relating thereto shall be kept and the particulars which such register shall contain as required by sub-section (3) of section 16;(e)the model bye-laws of the association of apartment owners under sub-section (1) of section 20;(f)powers of a civil court which may be conferred on the competent authority under sub-section (2) of section 32;(g)the form and manner in which an appeal against an order of the competent authority has to be preferred to an appellate authority, under sub- section (2) of section 33 ; and(h)any other matter which is required to be or may be prescribed.
