235. Power of Government, [Zilla Panchayat and Taluk Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] to provide for performance of duties in default of Grama Panchayat, Taluk Panchayat or Zilla panchayat.
- [(1)] [Renumbered by Act 29 of 1997 w.e.f. 20.10.1997.] When the Government in case of a Zilla Panchayat, [Zilla Panchayat in case of] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] a Taluk Panchayat and [Taluk Panchayat in case of] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] a Grama Panchayat is informed on complaint made or otherwise, that any Zilla Panchayat or Taluk Panchayat or Grama Panchayat has made default in performing any duty imposed on it, by or under this Act, or by or under any law for the time being in force and if satisfied, after due enquiry that any Zilla Panchayat, Taluk Panchayat or Grama Panchayat has failed in the performance of such duty, [it may] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] fix a period for the performance of that duty:Provided that no such period shall be fixed unless the Zilla Panchayat, Taluk Panchayat or Grama panchayat concerned has been given an opportunity to show-cause why such an order shall not be made.(2)[ An appeal shall lie, against the order of,-(i)the Taluk Panchayat, to the Zilla Panchayat; and(ii)the Zilla Panchayat, to the Government, within thirty days from the date of such order.]
