Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Haryana - Section

Section 36 in The Haryana Municipal Act, 1973

36. Joint committees.

- A committee may concur with any other committee, or with any Zila Parishad, or with any Panchayat Samiti, or with any Cantonment authority, or with more than one such committee, Zila Parishad, Panchayat Samiti or authority in appointing out of their respective bodies a joint committee for any purpose in which they are jointly interested, and in delegating to any such joint committee any power which might be exercised by either or any of the committees, Zila Parishads, Panchayat Samitis or authorities concerned, and in framing or modifying regulations as to the proceeding of any such joint committee, and as to the conduct of correspondence relating thereto.Defects in constitution and irregularities