Section 79(4) in Karnataka Panchayat Raj Act, 1993
(4)The Government may by general or special order provide for the following matters, namely:-(a)the procedure of the Joint Committee;(b)The total number of members of the Committee;(c)The number of members to be appointed or elected under sub sections (2) and (3);(d)The manner of election or appointment under sub-sections (2) and (3);(e)The term of Office;(f)The powers of the committee which shall not be in excess of the powers that can be exercised by the local authorities or statutory bodies concerned;(g)the provisions of funds to the Joint Committee and its administration;(h)the manner of selection of the chairperson of Joint Committee;
