Section 230(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)If at any time, upon representation made or otherwise, it appears to the State Government that a Zila Panchayat, or joint committee, or other Committee of the Zila Panchayat has made default in performing a duty imposed on it by or under this or any other enactment, the State Government may, by order in writing, fix a period for the performance of that duty.
