Section 282 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
282. Joint meeting of two or more local authorities.
(1)It shall be competent for a Zilla Parishad, a municipal corporation, a municipality, a cantonment authority or notified area committee, notwithstanding anything contained in any law for the time being in force constituting or establishing such Zilla Parishad, municipal corporation, municipality, cantonment authority or notified area committee, to propose to anyone or more than one such other local authority or authorities that a joint meeting of one or more of such local authority or authorities be held for discussing matters in relation to-(a)co-ordination of works and development schemes of any two or more such local authorities, or(b)work or measures to be undertaken on the basis of joint responsibility of any two or more such local authorities.(2)Where any local authority has made a proposal for a joint meeting under sub-section (1) and the other local authority or authorities has or have not accepted the proposal, the Commissioner may pass such orders as he may deem fit requiring the concurrence of such other authority or authorities, not being the cantonment authority in the matter aforesaid, and such local authority or authorities shall comply with such orders.(3)If the proposal made by a local authority under sub-section (1) has been accepted by the other local authority or authorities a joint meeting thereof shall be held in such manner as may be prescribed by the State Government.(4)The procedure at the joint meeting shall be such as may be prescribed by the State Government.(5)The expenses connected with the joint meeting shall be borne in such proportion as may be agreed upon by the local authorities concerned and in the absence of the agreement as may be directed by the commissioner.(6)If any difference of opinion arises between local authorities (other than cantonment authority) acting under this section, the decision thereupon of the Commissioner shall be final.(7)If any difference of opinion arises between any local authority and a cantonment authority acting under this section, the question shall be decided by the State Government with the concurrence of the Central Government.
