(1)If, at any time, it appears to the State Government that the Board of Councilors has made default in performing any duty [including the duty in relation to the Municipal Fund,] [Inserted by West Bengal Act 13 of 1995, w.e.f. 5.9.1995.] imposed on it by or under this Act or any other law for the time being in force, the State Government may, by order in writing, fix a period for due performance on such duty.
