Section 19 in The Punjab Apartment Ownership Act, 1995
19. Powers and functions of an association.
- An association shall have the following powers and functions, namely:-(a)the right of access to apartments under section 5;(b)the responsibility for the administration and management of the property and maintenance and upkeep of the common areas and facilities and common services under section 17;(c)the power to repair, reconstruction or rebuilding of the property which is damaged or destroyed under section 21;(d)the power to take action relating to the common areas and facilities or on behalf of two or more apartment owners under section 22;(e)the responsibility for assessment of the share in the common expenses chargeable to each apartment under section 24;(f)the liability for any breach of law in respect of the common areas and facilities under section 28;(g)the power to recover amounts from apartment owners or other persons, and right to apply to the collector for recovery of unpaid amounts as an arrear of land revenue under section 29;(h)the duty to collect Government and municipal taxes from the apartment owners for remittance to Government or local authority under section 30;(i)the duty to arrange for insurance under section 31; and(j)such other powers and functions as may be prescribed.
