Section 64 in Uttarakhand Panchayati Raj Act, 2016
64. Powers of State Government in case of default of Kshettra Panchayat.
(1)If at any time, upon representation made or otherwise, it appears to the State Government that a Kshettra Panchayat, or joint Committee, or other Committee of the kshettra Panchayat has made default in performing a duty imposed on it by or under this or any other Act, the State Government may, by order in writing, fix a period for the performance of that duty.(2)If that duty is not performed with the aforesaid period so fixed, the State Government, may appoint the District Magistrate, or any other competent authority to perform it and may direct that the expense, if any, of performing the duty shall be paid, within such time as may be fixed by the District Magistrate or any other person authorized by the State Government in this behalf, by the Kshetra Panchayat.(3)If the expense is not so paid, the District Magistrate or any, other person authorized by the State Government in this behalf with the previous sanction of the State Government may, make an order directing the authority having the custody of the Gram Nidhi, Kshettra Nidhi and Zila Nidhi to pay the expenses from such fund.
