430. Powers of State Government in case of default.
(1)If, at any time, it appears to the State Government that the Board of Councilors has made default in performing any duty [including the duty in relation to the Municipal Fund,] [Inserted by West Bengal Act 13 of 1995, w.e.f. 5.9.1995.] imposed on it by or under this Act or any other law for the time being in force, the State Government may, by order in writing, fix a period for due performance on such duty.(2)[ If such duty is not performed within the period so fixed, the State Government may, in the public interest, by order do, or cause to be done by any Officer of the State Government or any authority appointed by it, anything for due performance of such duty notwithstanding anything to the contrary contained elsewhere in this Act or in any other law for the time being in force.] [[Substituted by ibid, w.e.f. 5.9.1995 old section read as :'(2) If such duty is not performed within the period so fixed, the State Government may appoint its own agency to perform it, any may direct that the expenses of performing it shall be paid to such agency from the Municipal Fund within such time as it may fix.'.]]
