(1)The State Government may, if it considers necessary so to do, constitute a Joint Committee for more than one Municipality, or for one or more Municipalities with other local authority or local authorities for any purpose in which they are jointly interested or for delegating to it any power or function which calls for joint action.(2)The Joint Committee shall consist of the following members :(i)two nominees of each constituent Municipality or local authority,(ii)one nominee of each of the concerned departments of the State Government or of the concerned local authorities,(iii)such expert or experts as the State Government may nominate,(iv)Director of Local Bodies or his representative who shall also act as the convenor of the Committee.(3)The procedure of transaction of business by a Joint Committee shall be such as may be prescribed.[25A. Self-help group and Community Development Society. - (1) The Board of Councilors shall ensure constitution of Self-help Groups, and Community Development Society, consisting of the women members of the families, identified as the families below poverty line, residing within the municipal area.(2)The composition, manner of constitution and functions of Self-help Groups, and the Community Development Society under sub-section (1), shall be such as the State Government may, by order, determine.Explanation. - In this section "below poverty line" means the poverty line as may be determined by the Central Government.] [Inserted by section 7 of the W.B. Municipal (Amendment) Act, 2006, (W.B. act 22 of the 2006), w.e.f. 1.10.2006.]
