(1)A Panchayat may, and if so required by the Zilla Panchayat shall, join with one or more than one other local authority or statutory body for any purpose in which they are jointly interested or for any matter for which they are jointly responsible and may or shall constitute, as the case may be a joint committee to be in charge of the work.(2)The joint committee, may include persons who are not members of the local authorities or statutory bodies 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 on the Committee shall not exceed one third of the total number of members of the joint committee;(3)The constitution of a joint committee and its proceedings shall be governed by regulations made by the Zilla Panchayat.(4)Without prejudice to the generality of the power to make regulations under subsection (3) such regulations may provide for the following matters, namely:-(a)the total number of members on the Committee;(b)the number of members to be appointed under sub-section (2), if any;(c)the manner of election or appointment;(d)the term of office;(e)the power of the Committee which shall not be in excess of the powers which can be exercised by the local authorities or statutory bodies concerned;(f)the provision of funds to and the administration of funds by the joint committee;(g)the procedure of the joint committee.(5)The joint committee may be dissolved after serving the purpose for which it was constituted.(6)The Zilla Panchayat may issue such direction as it thinks necessary in regard to the distribution of its assets and liabilities when the Committee is dissolved.
