Section 6(2) in Punjab Common Infrastructure (Regulation and Maintenance) Act, 2012
(2)The Bye-laws framed under sub-section (1) may also provide for,-(a)the mode of audit of the accounts of the Special Purpose Vehicle;(b)the time at which and the manner in which the annual report of the Special Purpose Vehicle shall be submitted to the Executive Committee;(c)the manner in which the income and expenditure of the Special Purpose Vehicle shall be accounted for;(d)the presentation of budget before the Special Purpose Vehicle indicating total contribution from the Allottees, requirement of the funds for maintenance of the common infrastructure and sources of meeting the gap ; and(e)the role of the Developer and the State Government in smooth functioning of the Special Purpose Vehicle.
