Section 85(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)A Council may, from time to time, concur with any other local authority, -(a)in appointing out of their respective bodies, a joint committee for any purpose in which they are jointly interested and in appointing a Chairman of such Committee; and(b)in delegating to any such Committee power to frame terms binding on each such body as the construction and future maintenance of any joint work and any power which might be exercised by either or any of such bodies; and(c)in framing and modifying regulations for regulating the proceedings of any such Committee and the conduct of correspondence relating to the purpose for which the Committee is appointed.
