Section 58 in Jammu and Kashmir Panchayati Raj Rules, 1996
58. Joint Committee.
- Whenever a Halqa Panchayat on its own motion or on the motion of its voters or inhabitants visualize the necessity of transacting any business with the joint help of any other or more Halqa Panchayats in which they are jointly interested it shall seek assistance of Block Development Council for arranging the meeting of two or more adjacent Panchayats.
