Section 106(5)(a) in The Delhi Co-operative Societies Rules, 2007

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NCT Delhi - Subsection

Section 106(5)(a) in The Delhi Co-operative Societies Rules, 2007

(a)Various items of the repairs, and maintenance which are to be carried out by the Co-operative housing societies from its funds are mainly as under:

(i)Internal roads;

(ii)Compound wall;

(iii)External water pipe lines;

(iv)Water pumps;

(v)Water storage tanks;

(vi)Drainage lines;

(vii)Septic tank (where in use);

(viii)Staircases;

(ix)Fire fighting system;

(x)Structural repairs of roofs of all flats;

(xi)Outside walls/exterior of the building(s);

(xii)All leakages of water including leakage due to rain water and leakages due to external common pipe line and drainage line;

(xiii)Electric lines upto main switches in the flats and lightning of common areas;

(xiv)Lifts;

(xv)Damaged ceiling and plaster thereon in the top floors, on account of the leakage of the rain water through the terrace;

(xvi)Maintenance of parks and mandatory green areas;

(xvii)Facilities for household garbage collection in segregated form;

(xviii)Telephone exchange and telephone wires upto flats;

(xix)Security guard room;

(xx)Common Parking and garages;

(xxi)Power back up or Genset; and

(xxii)Any other common property/space/facility/service as prescribed by the General Body;

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NCT Delhi - Subsection

Section 106(5)(a) in The Delhi Co-operative Societies Rules, 2007