Section 3 in West Bengal Apartment Ownership Bye-laws, 1974
3. Formation of the Association.
(1)(a) There shall be, in respect of each property, an Association, and each apartment owner of such property shall be a member of such Association;(b)where an apartment owner transfers his apartment by sale or leases out the same he shall cease to be a member of the Association concerned from the date of the sale or lease, as the case may be, and the purchaser, or lessee, on his notifying the purchase or lease to the Board concerned becomes immediately a member of the said Association in place of the transferor;(c)where more persons than one jointly own an apartment, such persons shall nominate one of themselves to be a member of the Association concerned, and immediately send intimation in respect thereof to the Board concerned.(2)Within forty-five days from the appointed day or from the date of submission of the property concerned to the provisions of the Act, whichever is later, or within such further period as the Competent Authority may, on application made to it or of its own motion, allow, the apartment owners of each property, owned by four or more apartment owners, shall in a general meeting to be held on such date and at such time and place as may be convenient to all such owners and to be presided over by an apartment owner chosen by the apartment owners present in such meeting, form an Association under some specific name and style, and the apartment owner presiding over such meeting shall immediately communicate the formation of such an Association along with the names of the members thereof, in Form No. 1 to the Competent Authority which shall register the Association under a serial number, and cause the means of the members thereof to be entered in the book kept in its office for the purpose.Explanation. For the purpose of this clause, a person owning more than one apartment, shall be deemed to be one Apartment Owner,
