Section 108 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
108. Power to provide for performance of duties in case of default of Panchayat Samitis or Zila Parishads.-
(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.(2)If the expense is not so paid, the Government may make an order directing the persons having the custody of the balance of the Samiti Fund or Zila Parishad Fund to pay the expense or so much thereof, as is, from time to time, possible from that balance in priority to all other charges against the same.(3)The Government may by an order in writing delegate its powers under sub-sections (1) and (2) in so far as these relate to the Panchayat Samitis also to the Zila Parishad subject to such conditions, limitations and restrictions as may be specified in the order.
