Section 4(4) in West Bengal Apartment Ownership Bye-laws, 1974
(4)The business of the annual general meeting of an Association shall be(a)to consider the annual report of the Board;(b)to consider the audit report and the audited annual financial statement of accounts;(c)to consider and approve the annual budget for the next financial year, including(i)determination and assessment of monthly contribution to be made in the next financial year by each apartment owner towards common expenses; and(ii)retention or letting out of the common areas and facilities, as described, for shopping, commercial or other purposes in the Declaration made and submitted under section 2, read with section 10;(d)to elect Managers of the Board from among the apartment owners to fill up vacancies; and(e)to transact any other business that may be laid before the meeting by the Board or be considered by the annual general meeting, to be necessary for the administration of the property.
