Section 8(3) in The Orissa Apartment Ownership Rules, 1992
(3)On receipt of the application under Section 17, the competent authority shall make such enquiry as he may think fit and after satisfying himself that discharging the functionings of the Association of apartment owners will be in the interest of all the apartment owners of a property, he may discharge the functions of the Association of the apartment owners with the prior approval of the Stale Government and for such period as may be directed by the State Government.Form A[See Sub-rule (1) of Rule 3]Instrument executed by the apartment Owner(s) under Sub-clause (ii) of Clause (b) of Sub-section (3) of Section 5 of the Orissa Apartment Ownership Act, 1982.I/We...................................................................aged............years, son of/wife of..........................resident of...........................hereby declare that I/we, am/are the present owner of apartment No.......................... on the..................floor of the apartment building No.......situated at in the city/town/village of...............within the Police station of in the district of................(Commonly known as....................Apartment Scheme) which forms part of a property already submitted to the provisions of the Orissa Apartment Ownership, Act, 1982, under a declaration executed in conformity with the provisions of the said Act and registered in the Office of the Registrar/Sub-registrar...............in Book No..............................Voucher No.............................................Pages...................to......................bearing No...................of the year....................
