Section 13(2) in Uttar Pradesh Ownership of Flats Act, 1975
(2)The bye-laws shall provide for the following amongst other matters; namely:-(a)the manner in which the Association of Owners of flats is to be formed, the election of a Board of Managers from amongst the owners of flats, the number of persons constituting the Board, the number of members of such Board to retire annually, the powers and duties of the Board, the method of removal from office of members of the Board, the powers of the Board to engage the services of a Secretary or Manager, the delegation of powers and duties to such Secretary or Manager;(b)the method of calling meetings of the owners of flats and the number to constitute a quorum;(c)the election of a President who shall preside over the meetings of the Board and of the Association of Owners of flats;(d)the maintenance, repair and replacement of the common areas and facilities and payments therefor;(e)the manner of collecting the share of the common expenses from the owners of flats;(f)any other matter considered to be necessary for the administration of the property.
