Section 23(3) in The Punjab Apartment Ownership Act, 1995
(3)If the reply of the Board furnished in terms of the provisions of sub- section (2) is not considered satisfactory, the competent authority may supersede the Board and appoint an administrator to perform the functions of the Board and the association for a period not exceeding six months and if the affairs of the association need further time for improvement, the period of the administrator so appointed may be extended from time to time but not more than three years in all.Chapter - VCommon Profits, Common Expenses and other Matters
