Co-Operative Societies Act 2008

20. By- housing society

For the purposes of section 204 of the Act, a housing society shall provide in its by-laws that-

a.      the society shall give a copy of the by-law and the occupancy agreement to each member;

b.     each member is entitled to have quiet enjoyment of his housing unit;

c.      either the society or the member is responsible for-

              i.         the maintenance of the housing unit in a safe, habitable and reasonable state of repair;

             ii.         the repair or replacement of fixtures; and

            iii.         any damage to the housing unit;

a.      

b.      

c.      

d.     the society and its agents, except in the case of an emergency are required to give reasonable notice to the member prior to entry into the member’s unit;

e.      the society shall give 3 months notice of any increase in housing charges except where-

              i.         the Registrar gives his written approval for a shorter notice; or

             ii.         the members have unanimously approved the increase at a general meeting;

a.       

b.       

c.       

d.       

e.       

f.      the society shall give a minimum of 30 days notice to a member of the termination of his membership except where a member contravenes any by-law after having received written notice of the contravention governing-

              i.         ordinary cleanliness of the housing unit;

             ii.         the use of the premises for prohibited purposes; or

            iii.         payment of housing charges; and

g.     there shall be no acceleration of housing charges.