Section 327 in The Chhattisgarh Municipalities Act, 1961
327. Power to provide for performance of duties in default of Council.
(1)If, on a complaint made to it or otherwise, the State Government is satisfied, after such enquiry, if any, as it may deem necessary, that a Council has made default in performing any duty imposed on it or undertaken by it by or under this Act, or by or under any enactment for the time being in force, the State Government may, by an order in writing, fix a period for the performance of that duty;Provided that no order shall be passed until reasonable opportunity has been given to the Council to furnish an explanation of showing cause against the proposed order.(2)If that duty is not performed within the period so fixed, that State Government or any officer authorised in this behalf, may appoint some person to perform it, and may direct that the expense of performing it, and with reasonable remuneration to the person appointed to perform it, shall be forthwith paid by the Council.(3)If the expense and remuneration are not so paid, the State Government or any officer authorised by the State Government in this behalf may make an order directing the Bank in which any moneys of the Council are deposited or the person incharge of the Government Treasury or of any other place of security in which the moneys of the Council are deposited to pay such expense and remuneration from such moneys as may be standing to the credit of the Council in such Bank or may be in the hands of such person or as may, from time to time, be revived from or on behalf of the Council by way of deposit by such Bank or person ; and such Bank or person shall be bound to obey such order. Every payment made pursuant to such order shall be a sufficient discharge to such Bank or person from all liability to the Council in respect of any sums or sums so paid by it or him out of the moneys of the Council so deposited with such Bank or person.
