Section 20(4) in The Punjab Apartment Ownership Act, 1995
(4)The model bye-laws made under this section shall provide for the following among other matters, namely,-(a)the manner in which the association is to be formed;(b)the composition of a Board;(c)the election of the members of the Board, with provision that one-third of members of the Board shall retire annually;(d)the powers and duties of the Board;(e)the honorarium, if any, of the members of the Board;(f)the method of removal from office of the members of the Board;(g)the method of calling meetings of the association and of the Board and the number of members of the association or the Board who shall constitute a quorum for such meetings;(h)the election of President of the association, who shall preside over the meetings of the association and of the Board;(i)the election of a Secretary of the association, who shall keep two separate minutes books, one for the association and the other for the Board, and shall record in the respective minutes books the resolutions adopted by the association or the Board, as the case may be;(j)the election of a treasurer, who shall keep the financial records and books of accounts of the association;(k)the maintenance, repair and replacement of the common areas and facilities and payment therefor;(l)the manner of collecting from the apartment owners or any other occupants of apartments, their share of the common expenses;(m)the engagement and removal of persons employed for the administration management, maintenance, repair and replacement of the property and the common areas and facilities;(n)the regulations with regard to the use and maintenance of the apartments and the common areas and facilities, with such restrictions thereon as may be necessary to prevent unreasonable interference in the use thereof by other apartment owners;(o)the regulation of transfer or partition of an apartment and the percentage of undivided interest in the common areas and facilities appurtenant to such apartment, subject to the provisions of this Act and such terms and conditions as may be specified in the bye-laws;(p)the name of the person to receive service of process in any action against the association or the Board or more than one apartment owners, together with the residence or place of business of such person;(q)the manner in which the bye-laws may be amended;(r)any matter which may be required by the State Government to be provided for in the model bye-laws for the proper or better administration of the property ; and(s)any other matter as may or required to be, or may be, provided for in the model bye-laws.
