Section 265(1) in The Gujarat Panchayats Act, 1993
(1)A panchayat may, from time to time, concur with any other panchayat or with any local body or with more than one such local body-(a)in appointing out of their respective bodies a joint committee for any purpose in which they are jointly interested and in appointing a chairman of such committee;(b)in delegating to any such committee power 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 either or any of such bodies; and(c)in framing and modifying rules for regulating the proceedings of any such committee and the conduct of correspondence, relating to the purpose for which the committee is appointed.
