(b)that adequate financial provision has not been made for the performance of any such duty, [it or] [Inserted by the A.O. 1937] he may [* * *] [The words "after consultation with the L.G." were rep. by the A.O. 1937.] direct the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], within such period as [it or] [Inserted by the A.O. 1937] he thinks fit, to make arrangements to [its or] [Inserted by the A.O. 1937] his satisfaction for the proper performance of the duty, or, as the case may be, to make financial provision to [its or] [Inserted by the A.O. 1937] his satisfaction for the performance of the duty:
