Section 48(1) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(1)If, at any time, it appears to the Chief Executive Officer that a Gram Panchayat has made wilful and persistent default in the performance of any duty imposed on it by this Regulation, he may, by order in writing, fix a period for the performance of that duty under intimation to Director Panchayat.
