Section 79(1)(a) in The Chhattisgarh Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Chattisgarh - Subsection

Section 79(1)(a) in The Chhattisgarh Municipalities Act, 1961

(a)join with any other Council or with any local authority or with more than one such local authorities.-

(i)in appointing out of their respective bodies, a joint Committee for any purpose in which they are jointly interested, and in appointing a Chairman of the joint Committee;

(ii)in delegation to any such joint Committee power to frame terms binding on each such body as to the construction and future maintenance of any joint work and in delegating any power which might be exercised by either or any of such bodies; and

(iii)in framing and modifying bye-laws for regulating the proceedings of any such joint Committee relating to the purpose for which the joint Committee is appointed; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 79(1)(a) in The Chhattisgarh Municipalities Act, 1961