Section 12 in Gauhati Municipal Corporation Act, 1971
12. Appointment of Joint Committee.
(1)The Corporation may, and if so required by Government shall join with a local authority or authorities in appointing a Joint Committee for any purpose in which they are jointly interested or for any matter for which they are jointly responsible.(2)A Joint Committee may include persons who are not members of the Local Authorities concerned but who may in their opinion possess special qualifications for serving on such Committees;Provided that the number of such persons shall not exceed one third of the total number of members of the Joint Committee.(3)The constitution of a Joint Committee shall be by means of regulations which shall not, except in the cases referred to in sub-sections (6) (7) have effect unless assented to by each of the Local Authorities concerned.(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 he shall be elected or appointed;(d)The person who shall be the Chairman of the Joint Committee or the manner in which he shall be elected or appointed;(e)The terms 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;(5)Regulations made under sub-section (3) and (4) may be varied or revoked, provided that all the Local Authorities concerned assent to such variation or revocation;(6)If the Government take action under sub-section (1), they may issue such directions as they think necessary or desirable in respect of all or any of the matters referred to in sub-sections (3) and (4);(7)If any difference of opinion arises between Local Authorities under any of the foregoing provisions of this section, it shall be referred to the Government whose decision shall be final.Provided that, if the Local Authority concerned is a Cantonment Authority any such decision shall not be binding unless it is confirmed by the Central Government.
