Section 5(2) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(2)there may be reserved by the Board in every colony not exceeding two percent of the existing tenements therein,(a)for locating such amenities provided in the colony as the Authority may by general or special order specify in this behalf; and(b)for the staff appointed for the administration and maintenance of the colony on such terms and conditions and in such manner as the Board may, subject to any general directions of the Authority, think fit;
