Section 43(1) in Telangana Mining Settlements Act, 1956
(1)Where the Government is informed on a complaint or otherwise that a Board has made default in performing any duty imposed on it by or under this Act or by or under any enactment for the time being in force, the Government if satisfied after such enquiry as it thinks fit, that the Board has been guilty of the alleged default, may direct the performance of that duty within such period as may be fixed therefor:Provided that no such period shall be fixed unless the Board has been given an opportunity to show cause why such orders shall not be made.
