Section 50 in The Maharashtra Village Panchayats Act, 1959
50. Joint Committees of two or more local bodies.
(1)A panchayat may, from time to time, concur with any other panchayat or with any Municipal Corporation Municiplity, [Zilla Parishad, Panchayat Samiti] [These words were substituted for the words 'district local board' by Maharashtra 5 of 1965, section 286 tenth schedule .] cantonment authority or committee appointed for a notified area or with more than one such Panchayat Samiti, Municipal Corporation, Municipality, [Zilla Parishad, Panchayat Samiti] [These words were substituted for the words 'district local board' by Maharashtra 5 of 1965, section 286 tenth schedule .] authority or committee,-(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 maintenances 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.(2)A panchayat may, subject to the sanction of the State Government, from time to time, enter into an agreement with any other panchayat, or with any Municipal Corporation, Municipality [* * *] [The words 'district local board' were deleted by Maharashtra 5 of 1965] cantonment authority or committee appointed for a notified area, or with a combination of any such bodies, for the levy of octroi duty whereby the octroi duties, respectively, leviable by the bodies so contracting may be levied together instead of separately within the limits of the area subject to the control of the said bodies.(3)Where a panchayat has requested the concurrence of any other local authority under the provisions of sub-section (1) or (2) in respect of any matter and such other local authority has refused to concur, the Commissioner may pass such orders as he may deem fit requiring the concurrence of such other local authority (not being a cantonment authority) in the matter aforesaid, and such other local authority shall comply with such orders.(4)If any difference of opinion arises between local bodies acting under this section, the decision thereon of the State Government, or of such officer as it appoints in this behalf, shall be final:Provided that, where one of the local bodies is a cantonment authority, the decision of the State Government or of the officer, shall be subject to the concurrence of the Central Government.
