Section 84 in Kerala District Administration Act, 1979
84. Appointment of joint Committee.
(1)A district council may, and if so required by the Government shall, join with one or more than one other district council or other local government in constituting a joint committee for any purpose for which they are jointly responsible.(2)The constitution, powers and procedure of a joint committee and the method of settling differences of opinion arising in the committee shall be such as may be prescribed.
