Section 30 in The Bihar and Orissa Local Self-Government Act, 1885
30. Joint Committees.
- A District Board may join with any other District Board or with any [Municipal] [As to municipal authorities vide the Bihar and Orissa Municipal Act, 1922 (B. and O. Act 7 of 1922).] or [Cantonment] [As to cantonment authorities Wdethe Cantonment Act, 1924 (2 of 1924) (Central Act).] authority, or with more than one such Board, or Municipal or Cantonment authority in constituting out of their respective bodies a Joint Committee for any purpose in which they are jointly interested, and in delegating to any such Joint Committee any power which might be exercised by either or any of the Boards or authorities concerned, and may from time to time frame Rules as to the proceeding of any such Joint Committee, and as to the conduct of correspondence relating to the purpose for which the [Joint Committee is constituted.] [For similar provision applying to local authorities generally see the B. and O. Municipal Act, 1922 (B. and 0. Act 7 of 1922), Section 5].]Conduct of Business
