Section 32 in Maharashtra Apartment Ownership Rules, 1972
32. Designation. - The principal officers of the Association shall be a President, a Vice-President, a Secretary, and a Treasurer, all of whom shall be elected by and from the [Board] [Substituted by G.N. of 14.3.1974.]. The Board may appoint an Assistant Treasurer, and an Assistant Secretary, and such other officers as in their judgement may be necessary. (In the case of an Association of one hundred owners or less, the offices of Treasurer and Secretary may be filled by the same person).
