(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.
