(1)Any Municipal Board may join with any other Local Authority or with any cantonment authority, or with more than one such local authority or cantonment authority, in constituting out of their respective bodies a joint committee, consisting of not more than two Commissioners/members from each of such bodies, for any purpose in which they are jointly interested, and in delegating to any such joint committee any power which might be exercised and which can be lawfully delegated by either or any of the local authority or cantonment authorities concerned.(2)Such joint committee may from time to time make rules as to the proceedings of any such joint committee and as to the conduct of correspondence relating to the purpose for which such joint committee is constituted.Establishment
