Section 5(2) in The M.P. Local Bodies Services Commission Act, 1950
(2)If a local body makes default in the payment of the amount of the contribution so fixed, the State Government may, notwithstanding anything to the contrary in any Act under which a local body is constituted, make an order directing the person having the custody of the balance of the fund of such local body to make such payment either in whole or in such part as is possible from such balance.
