Section 11(1) in West Bengal Apartment Ownership Bye-laws, 1974
(1)Election of officers. (a) In addition to the President, the principal officers of an Association shall, in addition to the Secretary, elect a Treasurer and such other officers as may be necessary all of whom including the Secretary shall be elected by and from the Board, and hold office during the pleasure of the Board. The election of these officers shall be held annually at the first meeting of each Board after the annual retirement [* * * *] [Omitted by Notification No. 111-HIV/R 25/89, dated 23.02.2010 w.e.f. 25.02.2010.] of the Managers and the election of new Managers in their places. A Manager shall, however, be eligible for being re-elected as President, Secretary or any other officer.(b)The President shall after each election forward the names of the elected officers of the Association with their respective designation in Form No. 5 to the Competent Authority who shall cause the said names to be recorded in the relevant register to-be maintained for the purpose.(c)The Managers of a Board including its President, Secretary and Treasurer may be paid honorarium for attending the meetings of the Board or any other business in connection with the affairs of the Association at such rates and under conditions as it may determine from time to time subject to the approval of the Association.
