Section 161 in Uttarakhand Panchayati Raj Act, 2016
161. Joint Committee.
(1)Subject to such rules as may be prescribed, two or more Gram Panchayats may combine by means of a written instrument to appoint a joint committee consisting of their representatives, for the purpose of transacting any business in which they are jointly interested and may-(a)delegate to such powers to the committee powers, with such conditions as they may think proper to impose, to frame any scheme binding on each such Gram Panchayat as to the construction and maintenance of any joint work and as to the powers which may be exercised by any such Gram Panchayat in relation to such scheme;(b)frame or modify rules regarding the continuation of such committee and the term of office, members thereof and the method of conducting proceedings and correspondence.(2)If any difference of opinion arises, between the Gram Panchayats acting under this section, it shall be referred to the prescribed authority whose decision thereon shall be final.(3)Where the prescribed authority so directs, two or more Gram Panchayats shall appoint a Joint Committee under this section for the joint discharge of any of the functions specified in Sub-section (1).(4)Where the prescribed authority so directs, two or more Gram Panchayats shall appoint a Joint Committee under this section for the joint discharge of any of the functions specified in Sub-section (3).
