66. Powers to the prescribed authority in case of default.
(1)If at any time it appears to the prescribed authority that an Anchal Panchayat or a Gram Panchayat has made default in performing any duty imposed on it by or under this or any other Act or any rule, regulation or bye-law framed thereunder, it may, by an order in writing, fix a time for the performance of that duty.(2)If such duty is not performed within the period so fixed, the prescribed authority may appoint a person to perform it, and may direct that the expense of performing it shall be paid, within such time as it may fix, to the said person from the Anchal Panchayat Fund or the Gram Panchayat Fund, as the case may be.
