Section 79 in The Chhattisgarh Municipalities Act, 1961
79. Joint Committees.
(1)A Council may, from time to time-(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(b)enter, subject to the sanction of the State Government, into any agreement with any other local authority, regarding the levy of octroi duty, terminal tax and tax on vehicles entering the limits of such bodies, whereby such duties and taxes leviable by the bodies so contracting may be levied together instead of separately, within the limits of the area comprising the areas subject to the authority of such bodies, and regarding the apportionment of the proceeds of such duties or taxes.(2)Any dispute which arises between local authorities acting under subsection (1) shall be referred to the State Government whose decision thereon shall be final:Provided that, where one of the local authorities is a cantonment authority, the decision of the State Government shall be subject to the concurrence of the Central Government.
