(1)Where, at any time, it appears to the Director that the manager of a private institution or a local authority institution has made default in performing any functions entrusted to him by or under this Act relating to the maintenance and administration of the institution, he may, by order in writing, fix a period for the performance of such function.(2)If the manager of a local authority institution or of a private institution other than a minority educational institution fails to perform the function within the period so fixed, the Director may appoint any officer subordinate to him to perform such function on behalf of the manager for the purpose of securing the proper maintenance and administration of the institution or for the purpose of avoiding hardship to the employees of the institution and may direct that the expenses of performing such function shall be paid within such time as he may fix, to the Government by the manager out of the funds of the institution and without prejudice to any other method of recovery, the whole or any part of such expenses may be deducted from any sum payable to the institution by way of grant-in-aid.
