Section 18 in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
18. Bye-Laws.
(1)The administration of every property shall be governed by bye-laws as amended from time to time and a true copy of the bye-laws and the amendments thereto, if any shall, as soon as they are made be filed with the competent authority and be annexed to the Declaration, provided that no such bye-laws or amendments thereto shall take effect until copies thereof duly filed with the competent authority.(2)The bye-laws shall provide for the following matters, namely:-(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 mouthed of removal from the office of members of the Board. The powers of a Board to engage the services of Manager and delegation of powers and duties to such managers.(b)Method of calling meetings of the apartment owners and the quorum for such meetings;(c)Election of a President and who shall preside over the meetings of the Board and of the association or apartment owners ;(d)Election of a Secretary who shall keep a minutes book wherein resolution shall be recorded;(e)Election of a Treasurer who shall keep the financial records and books of accounts;(f)Manner of collecting from the apartment owners their share of the common expenses;(g)Maintenance, repair and replacements of the common areas and facilities and payment therefore;(h)Any other matter considered to be necessary for the administration of the property.
