37. Constitution and proceedings of a Joint Committee.
(1)The Council of a Municipality may, [if the Local Self Government Institutions so decide or if so required by the Government, join with any other Local Self Government Institutions] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.] to constitute a Joint Committee for any purpose in which they are jointly interested or for any matter for which they arejointly responsible.(2)[ The Joint Committee shall not include any person as member who is not a Councillor or a member of a Panchayat, but any person who in the opinion of the Committee, possesses special qualifications for serving in that Committee, may be allowed to participate as special invitees in the meetings of the committee.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.](3)The Constitution and proceedings of a Joint Committee shall be governed by such regulations as may be made by [the Local Self Government institutions concerned with their mutual agreement] [Substituted by Act 14 of 1999, w.c.f. 24-3-1999.], which shall include provisions for all or any of the following matters namely:-(a)the total number of members of a Joint Committee;(b)the number of Councillors and other persons who shall be members of the Joint Committee;(c)quorum of the Joint Committee;(d)the appointment of the Chairman of the Joint Committee and the manner of appointment;(e)the term of office of the members and the Chairman;(f)the powers [of the Local Self Government Institution concerned] [Substituted by Act 14 of 1999, w.c.f. 24-3-1999.] which may be exercised by the Joint Committee; and(g)the procedure to be followed by the Joint Committee.(4)[The Local Self Government Institutions concerned may, with their mutual agreement] [Substituted by Act 14 of 1999, w.c.f. 24-3-1999.], vary or revoke regulations made under sub-section(3).(5)Notwithstanding anything contained in sub-section(3), Government may issue such directions as they think necessary or desirable in respect of all or any of the matters referred to therein and the Joint Committee shall be bound to comply with such directions.(6)Where any dispute or difference of opinion arises between [the Local Self Government Institutions] [Substituted 'the Municipalities' by Act 14 of 1999, w.e.f. 24-3-1999.] in respect of the constitution or functioning of a Joint Committee under this section it shall be referred to the Government, whose decision thereon shall be final.
