Section 18(2)(a) in Telangana Apartments (Promotion of Construction and Ownership) Act, 1987
(a)The manner in which the association of apartment owners is to be formed, the election of a board of managers from among the apartment owners, the number of persons constituting the board, the number of members of such board to retire annually, the powers and duties of the board; the honorarium, if any of members of the board; the method of removal from the office of members of the board; the powers of board to engage the services of a manager and delegation of powers and duties to such manager;