Section 40(2) in The Orissa Panchayat Samiti Act, 1959
(2)If such duty is not performed within the period so fixed, the Government may appoint some person to perform it and may direct that the expense of performing it shall be paid from the fund within such time as they may fix, to such person by the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti [* * *] [Omitted vide Orissa Act No. 1 of 1968.].
