Section 16(2) in The Haryana Apartment Ownership Act, 1983
(2)The bye-laws shall provide for the following matters, namely :-(a)the election from among the apartment owners of a Board of Managers, the number of persons constituting the same, the tenure of such Board and that the term of at least one-third of the members of such Board shall expire annually; the powers and duties of the board, the method of appointment and removal from office of Secretary, 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 any or all of them :(b)the method of calling meeting of the Board of Managers or of the apartment owners including the procedure of voting and quorum;(c)the election of a President from among the members of the Board of Managers to preside over the meetings of such Board and of the Association of Apartment Owners;(d)election of a Secretary, who shall keep a minute book wherein resolution shall be recorded;(e)the election of a Treasurer who shall keep the financial records and books of accounts;(f)the maintenance, repair and replacement of the common areas and facilities and payments therefor;(g)the manner of collecting from the apartment owners their share of the common expenses;(h)the designation and removal of persons employed for the maintenance, repair and replacement of the common areas and facilities;(i)the method of adopting and of amending the regulations governing details of the operation and use of the common areas and facilities;(j)such restrictions on the requirements respecting the use and maintenance of the apartments and the use of the common areas and facilities not set forth in the declaration, as are designed to prevent unreasonable interference with the use of their respective apartments and of the common areas and facilities by the apartment owners;(k)the percentage of the votes required to amend the bye-laws and the procedure for such amendments.
