Section 17(1) in The Orissa Apartment Ownership Act, 1982
(1)Where more than two-third of the owners of apartments of a property suggest in writing in the prescribed manner that the Competent Authority may discharge the functions of the Association of Apartment Owners as laid down in the Act and the bye-laws framed thereunder, the Competent authority with the prior approval of the State Government may discharge the functions of the Association of Apartment Owners for such period as may be directed by the State Government
