Section 22(1) in The States Reorganisation Act, 1956
(1)Where it is represented to the Zonal Council for any zone that a matter in which a State included in that zone and one or more States included in any other zone or zones have a common interest should be discussed at a joint meeting, it shall be lawful for the Zonal Councils concerned--(a)to meet at such time and place as the Chairman thereof may, in consultation with each other, appoint in this behalf; and(b)to discuss the said matter at such joint meeting and make recommendations to the Governments concerned as to the action to be taken on that matter.
