(1)Subject to such rules as may be prescribed, two or more [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] may combine by means of a written instrument to appoint a joint committee consisting of other representatives, for the purpose of transacting any business in which they are jointly interested and may -(a)delegate to such Committee power, with such conditions as they may think proper to impose, to frame any scheme binding on each [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] as to the construction and maintenance of any joint work and as to the power which may be exercised by any such [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] in relation to such scheme; and(b)frame or modify rules regarding the continuation of such committee and the term of office of members thereof and the method of conducting proceedings and correspondence.(2)If any difference of opinion arises between the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] acting under this section, it shall be referred to the prescribed authority whose decision thereon shall be final.(3)Where the Prescribed Authority so directs, two or more [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] shall appoint a joint committee under this section for the joint discharge of any of the functions specified in Sections 15 and 16.
