Section 102(2) in Jharkhand Panchayat Raj Act, 2001
(2)Gram Panchayat, Panchayat Samiti or Zila Parishad shall be bound to comply the directions issued under sub- Section(1); and if it fails so to do, the State Government or the prescribed Authority shall have all the powers to get those directions complied at the cost of the Panchayat, if any, and in exercise of the said powers it/he just like the Gram Panchayat, the Panchayat Samiti or the Zila Parishad or its officers or servants whose powers are exercised, shall be entitled to the same protection and to the same extent.
