Section 27A(4) in Chennai City Municipal Corporation Act, 1919
(4)The regulations shall determine-(a)the total number of members of the joint committee;(b)the number who shall be members of the local authorities concerned and the number who may be outsiders;(c)the persons who shall be members of the joint committee or the manner in which they shall be elected or appointed;(d)the person who shall be chairman of the joint committee or the manner in which he shall be elected or appointed;(e)the term of office of members and chairman;(f)the powers, being powers exercisable by one or more of the local authorities concerned, which may be exercised by the joint committee; and(g)the procedure of the joint committee.
