Section 7 in Punjab Common Infrastructure (Regulation and Maintenance) Act, 2012
7. Affairs of Special Purpose Vehicle to be regulated by Bye-laws.
(1)The affairs of the Special Purpose Vehicle and the management and maintenance of property in an Industrial Area and the common infrastructure shall be governed by the provisions of the Bye-laws made by the Special Purpose Vehicle.(2)The Special Purpose Vehicle, at its first meeting, shall make its Bye-laws in accordance with the provisions of section 6 and no departure, variation, addition or omission therefrom shall be made except with the prior approval of the Competent Authority:Provided that no such approval shall be granted by the Competent Authority, if such departure, variation, addition or omission shall have the effect of altering the basic structure of the provisions contained in section 6.(3)No Bye-laws or amendment thereof shall be valid unless approved by the Competent Authority.
