Section 22 in The Punjab Apartment Ownership Rules, 1995
22. Amendment of Bye-laws. - Subject to the provisions of the Act, no amendment of these bye-laws shall be carried out save in accordance with a resolution passed by General Body of Association in a meeting of which due notice of the intention to discuss the amendment has been given;
Provided that amendment proposed on the basis of directions issued by the Competent Authority may be adopted by simple majority of the members present at a General Body meeting. [Sections 20 and 38(2)(c).]
