Section 172(2) in The Rajasthan District Boards Act, 1954
(2)If that duty is not performed within the period so fixed, the State Government may appoint the District Magistrate or any other officer authorised in this behalf by the State Government to perform it and may direct that the expense (if any) of performing the duty shall be paid by the Board within such time as may be fixed by the District Magistrate or such other officer authorised as aforesaid.
