Section 100(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The Corporation, may from time to time, join with a local authority or with a combination of local authorities, authorities,-(a)in appointing a joint committee out of their respective bodies 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 constitution and future maintenance of joint work and any power which might be exercised by any such bodies; and(c)in framing and modifying bye-laws for regulating the proceedings of any such committee in respect of the purpose for which the Committee is appointed.
