Section 6 in Punjab Common Infrastructure (Regulation and Maintenance) Act, 2012
6. Powers to make Bye-laws.
(1)Subject to the provisions of this Act, the Special Purpose Vehicle may make Bye-laws to provide for all or any of the following matters, namely: -(a)the time and place of its meetings;(b)the manner in which notice of ordinary and special meeting and adjourned meetings of the Special Purpose Vehicle shall be given;(c)the quorum necessary for transaction of business at an ordinary meeting;(d)the conduct of proceedings at meetings and adjournment of meetings;(e)the custody of the common seal and the purposes for which it shall be used;(f)the persons by whom receipts shall be granted on behalf of the Executive Committee for money of the service charges received under this Act ;(g)the method and number of members of the Executive Committee from amongst the members of the Special Purpose Vehicle and the powers and functions of the Executive Committee;(h)the manner in which the President of the Executive Committee shall be elected and powers and functions of the President so elected. The manner in which other office bearers of the Executive Committee shall be appointed and for specifying their powers;(i)the fixation of rates of the service charges to be contributed by the Allottees based on the size of plot and other such specified parameters as may be approved by the Special Purpose Vehicle;(j)the maintenance and repairs of the common infrastructure and the manner for payment therefor ;(k)the engagement and removal of persons employed for the maintenance and repairs of the common infrastructure;(l)the manner for the collection of the service charges and mode of its deposit in the Banks;(m)the preventive measures for the safety of property of an Industrial Area and the common infrastructure and the measures to save it from encroachment; and(n)any other matter as may be required to be or may be provided.(2)The Bye-laws framed under sub-section (1) may also provide for,-(a)the mode of audit of the accounts of the Special Purpose Vehicle;(b)the time at which and the manner in which the annual report of the Special Purpose Vehicle shall be submitted to the Executive Committee;(c)the manner in which the income and expenditure of the Special Purpose Vehicle shall be accounted for;(d)the presentation of budget before the Special Purpose Vehicle indicating total contribution from the Allottees, requirement of the funds for maintenance of the common infrastructure and sources of meeting the gap ; and(e)the role of the Developer and the State Government in smooth functioning of the Special Purpose Vehicle.
