Section 17 in The Orissa Apartment Ownership Act, 1982
17. Functions of the Association to be discharged by the Competent Authority in certain circumstances.
(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(2)Every owner of an apartment of the property who has not suggested in writing as aforesaid shall, as soon as may be practicable, be intimated of the approval of the State Government by registered letter issued to the address of his apartment.
