Section 16(2) in The Karnataka Apartment Ownership Act, 1972.
(2)The bye-laws shall provide for the following matters, namely:-(a)The election from among the apartment owners, of a Board of Managers, the number of persons constituting the same, and that the terms of at least one-third of the members of such Board shall expire annually: the powers and duties of the Board; the compensation, if any, of the members of the Board; the method of removal from office ofmembers of the Board; and whether or not the Board may engage the services of a Secretary, a Manager or Managing Agent, and specifying which of the powers and duties granted to the Board by this Act or otherwise may be delegated by the Board to either or both of them;(b)method of calling meetings of the apartment owners; what percentage, if other than a majority of Apartment Owners, shall constitute a quorum;(c)election of a President from among members of the Board of managers who shall preside over the meetings of such Board and of the Association of Apartment Owners;(d)election of a Secretary who shall keep a minute book wherein resolutions shall be recorded;(e)election of a Treasurer who shall keep the financial records and books ofaccounts;(f)maintenance, repairs and replacement of the common areas and facilities and payments therefor;(g)manner of collecting from the apartment owners their share of the common expenses;(h)designation and removal of persons employed for the maintenance, repair and replacement of the common areas and facilities;(i)the method of adopting and of amending administrative rules and regulations governing the details of the operation and use of the common areas and facilities;(j)such restrictions on the requirements respecting the use and maintenance of the apartments and the use of the common areas and facilities not set forth in the Declaration, as are designed to prevent unreasonable interference with the use of their respective apartments and of the common areas and facilities by the several apartment owners; and(k)the percentage of the votes required to amend the bye-laws.
