Section 38 in The Himachal Pradesh Municipal Corporation Act, 1994
38. Joint committees.
- A municipality may concur with any other municipality or with any Zila Parishad, or with any Panchayat Samiti, or with any cantonment authority, or with more than one such municipality, Zila Parishad, Panchayat Samiti or authority in appointing out of their respective bodies a joint committee for any purpose in which they are jointly interested and in delegating to any such joint committee any power which might be exercised by either or any of the municipalities, Zila Parishads, Panchayat Samities or authorities concerned, and in framing or modifying regulations as to the proceedings of any such joint committee, and as to the conduct of correspondence relating thereto.
