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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2)(a) in The Karnataka Apartment Ownership Act, 1972.

(a)The election from among the apartment owners, of a Board of Managers, the number of persons constituting the same, and that the terms of at least one-third of the members of such Board shall expire annually: the powers and duties of the Board; the compensation, if any, of the members of the Board; the method of removal from office ofmembers of the Board; and whether or not the Board may engage the services of a Secretary, a Manager or Managing Agent, and specifying which of the powers and duties granted to the Board by this Act or otherwise may be delegated by the Board to either or both of them;