(1)If at any time it appears to the Government that a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or its [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or the Executive Officer has made default in performing any duty imposed by or under this or any other Act, may, by order in writing, fix a period for the performance of such duty.
