(1)If at any time it appears to the district panchayat that any panchayat subordinate has made default in the performance of any duty imposed on it by or under this Act, it may order the duty to be performed within a specified period, and if the duty is not performed within the period specified, the district panchayat may appoint a person to perform it, and direct that the expense of performance shall be paid by the defaulting panchayat within such period as the district panchayat may fix.(2)If the expense is not so paid, the district panchayat may direct the person in custody of the fund of the panchayat to pay such expenses, or so much thereof as is possible from the balance of such fund in his hands, and such person shall pay such expense and part thereof accordingly.(3)If at any time it appears to the state Government or any officer authorised by the State Government in this behalf, that a panchayat has made default in the performance of any duty and that the district panchayat has failed or neglected to take action under subsection (1), the State Government or the officer authorised, as the case may be, may take such action as could have been taken by the district panchayat under sub-section (1) and (2).(4)The district panchayat or the officer authorised, as the case may be shall forthwith a report to the State Government about every case occurring under this section and the State Government may revise or modify any order made therein, and make in respect thereof any other order which the district panchayat could have made.(5)An officer authorised in this behalf by the State Government by a general or special order shall, in respect of district panchayat, have the same powers as the district panchayat has in respect of the panchayat subordinate to it under this section.
