Section 13 in The Punjab Apartment Ownership Rules, 1995
13. Powers and duties of the Board. - The Board shall exercise all the powers and discharge all the duties of the Association except those reserved for the General Body subject to any regulations or restrictions duly laid down by the Association in Annual General meeting or in the Bye-laws and in particular, the Board shall have the following powers and duties, namely.
(i)observe in all their transactions, the provision of the Act, Rules and the Bye-laws made thereunder;(ii)maintain true and accurate accounts of all money received and expended and of all stocks bought and sold;(iii)keep true account of the assets and liabilities of the Association;(iv)keep a register of members corrected up-to-date;(v)consider inspection notes of the Competent Authority and his staff and the audit notes of the auditors and to take necessary action;(vi)give directions to the Secretary to summon general meetings in accordance with these Bye-laws;(vii)assist in the inspection of the books by the persons authorised to inspect them;(viii)the Board may engage either on full time or part time or on contract basis such number of persons as it determines for the administration, management, maintenance, repair and replacement of the property and the common areas and the facilities on such terms and conditions as it may decide and the Board may also recruit such persons on such conditions as it may decide;(ix)appoint, suspend, dismiss or punish employees subject to any conditions laid down by the Association from time to time and to take proper securities from them;(x)through any member, or officer, or employee of the Association or the Board or any other person, specially authorised to institute, conduct, defend, compromise, refer to arbitration or abandon legal proceedings by or against the Association or the Board or officer or employee concerning the affairs of Association;(xi)arrange for the safe custody of books and appoint one of its members or one of the officers of the Association to take charge of all the registers and papers prescribed in these Bye-laws and to send the original charge report on his behalf to the office of the Competent Authority;(xii)accept or reject the resignation from the membership of the Board;(xiii)generally to carry on the business of the Associations; and(xiv)any other power assigned by the Association from time to time.
