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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

NCT Delhi - Subsection

Section 105(2)(a) in The Delhi Co-operative Societies Rules, 2007

(a)The committee shall initiate action for selecting an architect after following necessary formalities. The appointment of an architect shall be done in the meeting of the general body on such terms and conditions as it deems fit which may conform to the guidelines of Council of Architects. Thereafter, the committee shall enter into agreement with the architect on the basis of the terms and conditions approved in the General body meeting in that behalf. The appointment of Architect and contractor prior to allotment of land and possession of by co-operative society shall be void.