Section 27A in Chennai City Municipal Corporation Act, 1919
27A. [ Appointment of joint committee. [Inserted by section II of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
(1)The council may, and if so required by the [State Government] shall, join with one, or more than one, other local authority in constituting a joint committee for any purpose in which they are jointly interested or for any matter for which they are jointly responsible.(2)A joint committee may include persons who are not members of the local authorities concerned but who may in their opinion possess special qualifications or special interest for serving on such committee:Provided that the number of such persons shall not exceed one-third of the total number of members of the joint Committee.(3)The constitution of a joint committee shall be by means of regulations which shall not, except in the cases referred to in sub-sections (6) and (7), have effect unless assented to by each of the local authorities concerned.(4)The regulations shall determine-(a)the total number of members of the joint committee;(b)the number who shall be members of the local authorities concerned and the number who may be outsiders;(c)the persons who shall be members of the joint committee or the manner in which they shall be elected or appointed;(d)the person who shall be chairman of the joint committee or the manner in which he shall be elected or appointed;(e)the term of office of members and chairman;(f)the powers, being powers exercisable by one or more of the local authorities concerned, which may be exercised by the joint committee; and(g)the procedure of the joint committee.(5)Regulations made under sub-sections (3) and (4) may be varied or revoked provided that all the local authorities concerned assent to such variation or revocation.(6)If the [State Government] [Substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] takes action under sub-section (1), they may issue such directions as they think necessary or desirable in respect of all or any of the matters referred to in sub-sections (3) and (4).(7)If any difference of opinion arises between local authorities under any of the foregoing provisions of this section, it shall be referred to the [State Government] [Substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] whose decision shall be final.(8)[ The powers of the [State Government] [Inserted by the Adaptation Order of 1937.] under the section shall, where one of the local authorities concerned is a cantonment authority or the port authority of a major port, only be exercisable with the concurrence of the Central Government.]
