Section 75(1) in Karnataka Municipal Corporations Act, 1976
(1)The corporation may and if so required by the Government shall, join with a local authority or with a combination of local authorities,-(a)in appointing a joint committee out of their respective bodies for any purposes in which they are jointly interested and in appointing a chairman of such committee;(b)in delegating to any such committee powers to frame terms binding on each such body as to the construction and future maintenance of any joint work and any power which might be exercised by any of such bodies: and(c)in framing and modifying rules for regulating proceedings of any such committees in respect of the purpose for which the committee is appointed.
