Section 4(2) in West Bengal Apartment Ownership Bye-laws, 1974
(2)The functions of an Association shall be--(i)to raise funds for the Association as provided for in the Act and these bye-laws;(ii)to provide for maintenance, repair and replacement of the common areas and facilities of the property and payments thereof;(iii)to provide for proper maintenance of accounts;(iv)to provide for and do any other thing for the administration of the property.
