Section 14(6) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(6)The Government may by notification in the gazette frame model bye-laws in accordance with which property referred to in sub section (1) shall be administered by the Association of Apartment Owners and the Association shall, at its first meeting, make its bye-laws in accordance with the model bye-laws so framed, and in making its bye-laws the Association of Apartment Owners shall not make any departure from, variation of, addition to, or omission from, the model bye-laws aforesaid except with the prior approval of the competent authority.
