(1)The Municipalities in the State may combine to form as association to be balled the State Municipal Council's Union ;Provided that no such association shall be formed unless more than half the number of Municipalities in the State severally pass a resolution signifying their intention to become members.(2)The functions of the Union formed under Sub-section (1) shall be to examine problems of common interest to the Municipalities to advise the Municipalities on the improvement of Municipal administration and to perform such other functions as the State Government may, from time to time, prescribed.(3)The following matters shall be regulated by rules made by the State Government, namely :(a)the constitution and aims an objects of the Union;(b)the amount and the method of contribution by the Municipalities to the Union;(c)the management and control of finances of the Union; [and] [Added vide Orissa Act No. 61 of 1968 w.e.f. 1.8.1968.](d)[***] [Omitted vide Orissa Act No. 61 of 1968 w.e.f. 1.8.1968.](e)generally such other incidental matters as may be necessary for the purpose of this Section.[Chapter - VI-A] [Inserted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] District Planning Committee
