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State of Punjab - Section

Section 15 in The Punjab Apartment Ownership Rules, 1995

15. Officers of Association. (1) The principal officers of the Association shall be the President, the Secretary and the Treasurer, all of whom shall be elected by and from the members of the Board.

(2)Election of Officers. - The Principal Officers of the Association shall be elected annually by the Board at the annual meeting of the Board.
(3)President. - The President shall be the Chief Executive Officer of the Board and shall preside over the meetings of the Association and the Board and in his absence any member elected by the members present shall preside over the meetings.
(4)Secretary. - The Secretary shall keep the minutes of the meetings of the Board and of the Association and shall have charge of such books and papers and shall perform all duties incidental to the office of the Secretary as the Board may direct.
(5)Treasurer. - The Treasurer shall be responsible for proper custody and maintenance of the funds and Securities and shall also keep full and accurate accounts of all receipts and expenditures in the books of the Board. [Sections 20 and 38(2)(e).]