Section 12(4) in Gauhati Municipal Corporation Act, 1971
(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;
