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State of Haryana - Section

Section 21 in Haryana Apartment Ownership Rules, 1987.

21. Other Duties. - In addition to duties imposed by these by-laws or by resolution of the Association, the Board shall be responsible for the following that is to say -

(a)Care, upkeep and surveillance of the.......Condominium and the common areas and facilities and the restricted common areas and facilities;
(b)collection of monthly assessment from the owners;
(c)designation, employment, remuneration and dismissal of the personal necessary for the maintenance and operation of the......Condominium, the common areas and facilities and the restricted common areas and facilities;
(d)to provide for the manner in which the audit and accounts of the Association, shall be carried out;
(e)to inspect the accounts kept by the Secretary and/or the treasurer and examine the registers and account books and to take steps for the recovery of all sums due to the Association;
(f)to sanction working expenses, count cash balance and deal with other miscellaneous business;
(g)to see the cash book is written up promptly and is signed daily by one of the members of the Board authorised in this behalf;
(h)to hear and deal with complaints.