Section 23 in The Punjab Apartment Ownership Act, 1995
23. Control and supersession.
(1)If an association is not performing its functions, the competent authority may give it suitable directions for discharging its functions under this Act.(2)If the competent authority is of the opinion that the functioning of the Board is detrimental to the interests of the association or of the apartment owners or against public interest, the competent authority may give the Board a notice to show cause why it should not be superseded.(3)If the reply of the Board furnished in terms of the provisions of sub- section (2) is not considered satisfactory, the competent authority may supersede the Board and appoint an administrator to perform the functions of the Board and the association for a period not exceeding six months and if the affairs of the association need further time for improvement, the period of the administrator so appointed may be extended from time to time but not more than three years in all.Chapter - VCommon Profits, Common Expenses and other Matters
