Section 9 in West Bengal Apartment Ownership Bye-laws, 1974
9. Disqualifications for being Managers.
(1) Any apartment owner, who fails to pay by the 31st January in any financial year any instalment of his contribution towards the common expenses which may have been assessed by the concerned Association in that financial year, shall not be entitled(a)to vote at any election of the Managers of the Board concerned, and(b)to seek election for the office of the Managers of the Board concerned, till all his arrears are cleared.(2)An apartment owner who has not attained the age of 21 years shall not be qualified for election as a Manager.(3)[ * * *] [Omitted by Notification No. 111-HIV/R 25/89, dated 23.02.2010 w.e.f. 25.02.2010.]
