Section 247(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)If such function or duty is not performed or discharged by any authority aforesaid within the period so fixed, the Government may appoint some person to perform that function or discharge that duty and may direct that the expenses incurred in that regard shall be paid by the person having the custody of the Gram Panchayat Fund, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Fund or the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Fund, as the case may be, in priority to any other charges against such fund except charges for the service of authorised loans.
