Section 64(1) in The Gujarat Municipalities Act, 1963
(1)A municipality may from time to time-(a)join with any other municipality, cantonment authority, panchayat or committee appointed for a notified area or with any combination of such municipalities, authorities, panchayats or committees.(i)in appointing out of their respective bodies a joint committee for any purpose in which they are jointly interested, and in appointing a chairman of such committee; and(ii)in delegating to any such committee power to frame terms binding on each such body as to the construction and future maintenance of any joint work, and any power which might be exercised by any of such bodies, and(iii)in framing and modifying rules for regulating the proceedings of any such committee in respect of the purpose for which the committee is appointed, and(b)enter, subject to the sanction of the State Government, into an agreement with a municipality, cantonment authority, panchayat or committee or combination as aforesaid [for the levy of tolls whereby tolls] [These words were substituted by Gujarat 14 of 2001, section 3(1).] leviable by the bodies so contracting may be levied together instead of separately within the limits to the area subject to the control of the said bodies.(c)in order to obtain services of a technical nature join with any other neighbouring municipality or municipalities in appointing the same person in common posts respectively under each of the municipalities on such conditions (including conditions as to the service of the persons) as may be agreed upon between the municipalities.
