204. Power to take action in default of a Village Panchayat, President or Executive Authority, etc.
(1)If, at any time, it appears to the Inspector that a Village Panchayat, President or Executive Authority or that a Panchayat Union Council or its Chairman or Commissioner or a District Panchayat or its Chairman or [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).], has made default in performing any duty imposed by or under this or any other Act, he may, by order in writing, fix a period for the performance of such duty.(2)If such duty is not performed within the period so fixed, the Inspector may appoint some person to perform it and may direct that the expense of performing it shall be paid by the person having the custody of the Village Pancha-yat Fund or the Panchayat Union Fund or the District Panchayat (General) Fund, as the case may be, in priority to any other charges against such Fund except charges for the service of authorised loans.(3)If on a representation in writing made by the President, the Inspector is satisfied that due to the non co-operation of the members with the President, the Village Panchayat is not able to function, the Inspector may, by notification, authorise the President to perform, subject to the control of the Inspector, such of the duties imposed upon the Village Panchayat by law and for such period not exceeding six months as may be specified in such notification. During the period for which the President is so authorised, there shall be no meeting of the Village Panchayat.(4)If on a representation in writing made by the Chairman, the Government are satisfied that due to the non co-operation of the members with the Chairman, the Panchayat Union Council or the District Panchayat, as the case may be, is not able to function, the Government may, by notification, authorise the Chairman to perform, subject to the control of the Government or any officer authorised by the Government in this behalf, such of the duties imposed upon the Panchayat Union Council or the District Panchayat, as the case may be, by law and for such period not exceeding six months as may be specified in such notification. During the period for which the Chairman is so authorised, there shall be no meeting of the Panchayat Union Council or the District Panchayat.
