Section 8(2) in The Orissa Apartment Ownership Rules, 1992
(2)Before any application is made to the competent authority to discharge the functions of the Association of apartment owners, a resolution shall be passed at a meeting of the Association attended to, by more than two-thirds of the members of the Association agreeing to make such an application to the competent authority. The said resolution shall have force only when it is signed by more than two-thirds of the members of the Association attending its meeting.
