Section 10 in Punjab Common Infrastructure (Regulation and Maintenance) Act, 2012
10. Powers and duties of Competent Authority.
- The Competent Authority shall have the following powers and duties;(a)to facilitate formation of the Special Purpose Vehicle(b)to facilitate the Special Purpose Vehicle in discharge of its functions;(c)to resolve any dispute between the Special Purpose Vehicle and the Allottees on the question of the service charges, kind and quality of maintenance required or any other matters;(d)to periodically inspect the accounts and other records of the Special Purpose Vehicle to ensure that if it is working in accordance with law ;(e)to supervise the election of the office-bearers of the Executive Committee ; and(f)to supervise the levy and collection of the service charges in case the Special Purpose Vehicle fails to do so and also to specify and levy other charges required to facilitate the smooth maintenance and repairs.Chapter-IV Exemption, Liabilities and Service Charges
