(3)The Constitution and proceedings of a Joint Committee shall be governed by such regulations as may be made by [the Local Self Government institutions concerned with their mutual agreement] [Substituted by Act 14 of 1999, w.c.f. 24-3-1999.], which shall include provisions for all or any of the following matters namely:-(a)the total number of members of a Joint Committee;(b)the number of Councillors and other persons who shall be members of the Joint Committee;(c)quorum of the Joint Committee;(d)the appointment of the Chairman of the Joint Committee and the manner of appointment;(e)the term of office of the members and the Chairman;(f)the powers [of the Local Self Government Institution concerned] [Substituted by Act 14 of 1999, w.c.f. 24-3-1999.] which may be exercised by the Joint Committee; and(g)the procedure to be followed by the Joint Committee.
