Section 106(5) in The Delhi Co-operative Societies Rules, 2007
(5)(a)Various items of the repairs, and maintenance which are to be carried out by the Co-operative housing societies from its funds are mainly as under:(i)Internal roads;(ii)Compound wall;(iii)External water pipe lines;(iv)Water pumps;(v)Water storage tanks;(vi)Drainage lines;(vii)Septic tank (where in use);(viii)Staircases;(ix)Fire fighting system;(x)Structural repairs of roofs of all flats;(xi)Outside walls/exterior of the building(s);(xii)All leakages of water including leakage due to rain water and leakages due to external common pipe line and drainage line;(xiii)Electric lines upto main switches in the flats and lightning of common areas;(xiv)Lifts;(xv)Damaged ceiling and plaster thereon in the top floors, on account of the leakage of the rain water through the terrace;(xvi)Maintenance of parks and mandatory green areas;(xvii)Facilities for household garbage collection in segregated form;(xviii)Telephone exchange and telephone wires upto flats;(xix)Security guard room;(xx)Common Parking and garages;(xxi)Power back up or Genset; and(xxii)Any other common property/space/facility/service as prescribed by the General Body;(b)The committee and its officers shall carry out regular inspection of the items mentioned in clause (a) and shall take immediate action for their repair and maintenance.(c)Any complaint of a member or occupant in respect of items given in clause 4 shall be considered by the committee within a period of fifteen days and shall take suitable action as deem fit by it.(d)The committee shall adhere to following principle for repair, maintenance and cleaning of items mentioned in clause 5(i)Energy conservation, water conservation and water harvesting;(ii)Protection of green areas;(iii)To protect environment and health;(iv)Scheduled routine maintenance ;(v)To develop procedure to avoid accidents;(vi)Minimize human exposure to harmful contaminates and cleaning residues;(vii)Ensure building occupants and workers safety at all times;(viii)Ensure waste management in environmentally safe ways;(ix)Beauty and aesthetic sense of the complex; and(x)Prevention of pollution in the building and complex;Note: In case any unauthorized work is carried out by a member or an occupant, the committee shall, if comes to the conclusion that the problem is due to the action of the member or occupant after informing this to the such a member or occupant, as the case may be carry out the repair work at his cost.
