112. Joint works or undertakings.- (1) Subject to such restrictions as may be prescribed a Gram Panchayat may unite with any other body or bodies being a Gram Panchayat, local authority, institution or branch of an institution established for the development of Panchayats and recognised by Government:-
(a)in works or undertakings which benefit the Gram Panchayat area and the areas under the jurisdiction of such other body or bodies;(b)in appointing from among its members and the members of such other body or bodies a joint committee for any purpose of common interest and in delegating to such committee any of its powers and in framing regulations for the proceedings of the committee.(c)contribute funds to any work or institution from which the area under the Gram Panchayat benefits, although such work or institution is undertaken or maintained outside that area.(2)Any dispute arising between such bodies shall be referred for decision to Government or such officer as it may appoint in this behalf and such decision shall be final and shall not be questioned in any court of law.
