Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES FOR CONSTITUTION AND APPOINTMENT OF JOINT COMMITTEE OF GRAM PANCHAYAT AND MANDAL PARISHAD POWERS AND PROCEDURE RULES CONTENTS 1. . 2. . 3. . 4. . 5. . RULES FOR CONSTITUTION AND APPOINTMENT OF JOINT COMMITTEE OF GRAM PANCHAYAT AND MANDAL PARISHAD POWERS AND PROCEDURE RULES In exercise of the powers conferred by sub section (1) and (3) of Section 268 read with Sections 42, 175 and 176 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act No. 13 of 1994), the Governor of Andhra Pradesh hereby makes the following rules in respect of constitution or appointment, powers and functions for the Joint Committees under the said Act, namely 1. . :- A Joint Committee of a Gram Panchayat Mandal Parishad with one, or more than one, other local authority may include persons, who are not members of the local authorities for any purpose in which they are interested or for any matter for which they are jointly interested or for any matter for which they are fully responsible for serving on such Committee. Provided that the number of such persons shall not exceed one third (1 3rd) of the total number of members of the Joint Committee. 2. . :- The Constitution of a Joint Committee shall be by means of rules which shall not, except in the cases referred to in Rule 5, have effect unless assented to by each of the local authorities concerned. 3. . :- The rules shall determine: (a) the total number of members of the Joint Committee; (b) the number of persons who shall be members of the local authorities concerned and the number of persons who may be outsiders; (c) the persons who shall be members of the Joint Committee or the manner in which they shall be elected or appointed; (d) the person who shall be Chairman of the Joint Committee or the manner in which he shall be elected or appointed; (e) the term 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. 4. . :- The rules made under Rule (2) and (3) may be varied or revoked. Provided that all the local authorities concerned are consulted before such variation or revocation. 5. . :- If any difference of opinion arises between local authorities under any of the foregoing rules, it shall be referred to the Government whose decision shall be final.