Section 24 in The Punjab Apartment Ownership Rules, 1995
24. Funds. - Funds may be raised by the Association in all or any of the following ways, namely :-
(a)by floating shares;(b)by contributions and donations by the apartment owners;(c)from common profits which shall form the nucleous of the reserve fund of the Association;(d)by raising loans, if necessary, subject to such terms and conditions as the Association may determine in this behalf. [Sections 20 and 38(2)(e).]
