Section 252(1) in The Gujarat Panchayats Act, 1993
(1)If at any time it appears to the district panchayat that any panchayat subordinate has made default in the performance of any duty imposed on it by or under this Act, it may order the duty to be performed within a specified period, and if the duty is not performed within the period specified, the district panchayat may appoint a person to perform it, and direct that the expense of performance shall be paid by the defaulting panchayat within such period as the district panchayat may fix.
