Section 34(1) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(1)the Competent Authority shall have the following powers and duties :-(a)to decide, under Section 7, dispute about the amount payable by an allottee to a promoter;(b)to decide, under Section 8, the action for recovery of sums as damages or injunctive relief or both;(c)to decide under sub-section (4) of Section 12 appeals against notice given by the lessee to apartment owner regarding a breach of the terms and conditions of the sub-lease or regarding the amount of the composition fees demanded in lieu thereof;(d)to permit, under the first proviso to sub-section (1) of Section 14, further time to the promoter to execute deeds of apartments;(e)to receive, under the proviso to Section 2, Section 9, sub-section (1) of Section 12, sub-section (3) of Section 14 and sub-section (4) of Section 17, the certified copies of declarations, instruments of undertaking, deeds of sub-lease, documents of transfer of management, deeds of apartments and endorsement thereon, and hire-purchase agreements;(f)to impose penalty for delay in or failure to execute instrument as specified in sub-section (1) of Section 15;(g)under sub-section (5) of Section 15, to issue certificate to Registration Officer;(h)under Section 16, to decide dispute as to succession to an apartment and to record succession, on the certified copy of the deed of apartment and to send true copy thereof of the concerned registrar for registration;(i)to register, under sub-section (2) of Section 18, the association of apartment owners either as a Co-operative society or as a limited company, after ascertaining the desire of the majority;(j)under sub-section (1) of Section 21, to approve and register the bye-laws of an association, any deviation from the model bye-laws and amendments to the bye-laws;(k)to allow, under Section 23, further time beyond sixty days to an association to repair, reconstruct or rebuild a property which is damaged or destroyed;(l)under Section 25, to give direction to an association, to supersede the board and to appoint an administrator;(m)to resolve disputes between an association and a member thereof;(n)to ensure the annual audit of the accounts of an association;(o)to receive audit reports on the accounts and the annual reports on the working of an association;(p)to ensure compliance by promotes, associations and apartment owners of the obligations under the Act, rules or bye-laws, by issue of suitable directions;(q)to issue directions to associations and apartment owners consistent with the Act, rules and bye-laws;(r)any other function which the Government may by notification entrust to the Competent Authority.
