79. [ Appointment of Joint Committees. [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.]
(1)Two or more Grama Panchayats within a Taluk, or within two or more Taluks in a district, or a Grama Panchayat and one or more other local authority or statutory body, for any specific purpose common to all of them, or for any purpose in which they are jointly interested or for which they are jointly responsible, may by like resolution passed by each of them, appoint a Joint Committee for such purpose.(2)A Committee constituted under sub-section (1), shall be competent to co-opt in such manner as may be prescribed, the residents of the Panchayat areas concerned.(3)The Joint Committee may, include persons who are not members of the local authorities or statutory bodies 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.(4)The Government may by general or special order provide for the following matters, namely:-(a)the procedure of the Joint Committee;(b)The total number of members of the Committee;(c)The number of members to be appointed or elected under sub sections (2) and (3);(d)The manner of election or appointment under sub-sections (2) and (3);(e)The term of Office;(f)The powers of the committee which shall not be in excess of the powers that can be exercised by the local authorities or statutory bodies concerned;(g)the provisions of funds to the Joint Committee and its administration;(h)the manner of selection of the chairperson of Joint Committee;(5)The Joint Committee may be dissolved after serving the purpose for which it was constituted.(6)The Government may issue such direction as it thinks necessary in regard to the distribution of its assets and liabilities when the Joint committee is dissolved].
