Section 20A(4) in Andhra Pradesh Urban Areas (Development) Act, 1975
(4)The bye-laws shall conform to the directions given by the Authority from time to time and may provide for the following matters, namely :-(a)the manner in which the association of the owners of vacant land is to be formed, the election of a Board of Managers from among the 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, honorarium, if any, of the members of the board, the method of removal from the office of members of the board, the powers of the board to engage the services of a manager and delegation of powers and duties to such manager.(b)manner of calling meetings of the owners of vacant lands and the quorum for such meetings.(c)election of a President and for presiding over the meetings of the Board and of the association in the absence of the President ;(d)elections of a Secretary who shall keep minutes book wherein resolutions shall be recorded ;(e)election of a treasurer who shall keep the financial records and books of accounts ;(f)maintenance, repair and replacement of the common areas and facilities and payment thereof;(g)manner of collecting from the owners their share of the common expenses and(h)any other matter considered to be necessary for the administration of the property.]
