Section 144(2A) in The Maharashtra Village Panchayats Act, 1959
(2A)[ If at any time it appears to the Standing Committee, that a Panchayat has failed to contribute or pay in any financial year the amount as required by subsection (3) of section 62 or has committed default in payment of any instalment towards repayment of the loan taken by the Panchayat from the District Village Development Fund, in accordance with the rules made for the purpose in pursuance of the provisions of section 133, the [Standing Committee] [Sub-section (2A) was inserted by Maharashtra 38 of 1973, Section 8(1).] may, by an order in writing direct the person in custody of the village fund to pay to the credit of the District Village Development Fund such sums as may be due to it is at such intervals and in such instalments as it may, regards being had to the finances of the Panchayat, direct and the Panchayat shall comply with such directions.]
