(4)The regulations shall determine -(a)the total number of members of the Joint Committee;(b)the number who shall be Councillors of the local authorities concerned and the number who may be outsiders;(c)the persons who shall be members of the Joint Committee or the manner in which they shall be elected or appointed;(d)the person who shall be President of the Joint Committee or the manner in which he shall be elected or appointed.(e)the term of office of Members and President;(f)the powers, being powers exercisably by one or more of the local authorities concerned, which may be exercised by the Joint Committee; and(g)the procedure of the Joint Committee.
