Section 44(1) in Telangana District Boards Act, 1955
(1)A Board may, with the sanction of the Government, from time to time, concur with any other Board or with any Municipality, Local Authority or Cantonment or with more than one such Board, Municipality, Cantonment or 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;(b)in delegating to any such Committee power to frame terms binding on each such body as to 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 rules for regulating the proceedings of any such Committee and the conduct of correspondence relating to the purposes for which it was appointed:Provided that the rules framed under this clause shall not be enforced unless they have been confirmed by the Government.
