Section 69(2) in Kerala District Administration Act, 1979
(2)If such duty is not performed or such order is not carried out within the period fixed under sub-section (1), the Government may, after giving a reasonable opportunity to the district council or its President, as the case may be, to explain why further action under this section may not be pursued, appoint any officer or authority to perform the duty or to carry out the function and may direct that the expenses incurred therefor shall be paid from the fund of the district council within such time as may be specified by the Government.
