Section 108(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)When the Government, after due enquiry, is satisfied that a Panchayat Samiti or Zila Parishad has made default in performing any duty imposed upon it by or under this Act, the Government may, by an order in writing, fix the period for the performance of that duty and if it is not performed within the period so fixed it may appoint some other person to perform the duty and may direct that the expenses of performing it shall be paid, within such time as the Government may fix, by the Panchayat Samiti or Zila Parishad, as the case may be, to that person.
