Section 25 in The Himachal Pradesh Panchayati Raj Act, 1994
25. Work to be entrusted to Joint Committee or Panchayat Samiti.
(1)If two or more Gram Sabhas are jointly interested in transacting any business, they may delegate to the joint committee, formed in accordance with the provisions of section 24 or to the Panchayat Samiti, power, with such conditions as they may think proper to impose, to frame any scheme binding on each Gram Sabha as to the construction and maintenance of any joint work and as to the power which may be exercised by any such Sabha in relation to such scheme:Provided that the Gram Sabha shall pay the cost of the transaction of the busing or the execution of the scheme as to the construction and maintenance of any joint work in such proportion as may be agreed upon in the written instrument.(2)If any difference of opinion arises between the Gram Sabha acting under this section it shall be referred to the prescribed authority whose decision shall be final.
