(1)A [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may, and if so required by the State Government shall, join with one or more other local authority or authorities in constituting oui of their respective bodies a Joint Committee for any purpose in which they jointly interested or for any matter for which they are jointly responsible.(2)A Joint Committee may include persons who are not members of the local authorities concerned but who may in their opinion possess special qualifications or special interest for serving on such Committee:Provided that the number of such persons shall not exceed one-third of the total number of members of the Joint Committee.(3)The Constitution of a Joint Committee shall be by means of regulations which shall not, except in the cases referred to in Sub-sections (6) and (7) have effect unless assented to by each of the local authorities concerned.(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.(5)Regulations made under Sub-sections (3) and (4) may be varied or revoked; provided that all the local authorities concerned assent to such variation or revocation.(6)If the State Government take action under Sub-section (1) they may issue such directions as, they think necessary of desirable in respect of all or any of the matters, referred to in Sub-sections (3) and (4).(7)If any differences of opinion arises between the local authorities concerned under any of the foregoing provisions of this section it shall be referred to the State Government whose decision shall be final and shall not be questioned in any Court.
