102. Power of the State Government to give order for execution of works of the Panchayats in certain cases.
(1)The State Government or the prescribed Authority, by an order in writing may give direction for performance of any of such duties or in respect of any of such works imposed on any of the Gram Panchayats, Panchayat Samitis and Zila Parishads by or under this Act or by or under any other law for the time being in force, as is not being performed or executed by any of them as the case may be, and the performance or execution whereof by the said Gram Panchayat, Panchayat Samiti or Zila Parishad is necessary in public interest in the opinion of the State Government or the prescribed Authority.(2)Gram Panchayat, Panchayat Samiti or Zila Parishad shall be bound to comply the directions issued under sub- Section(1); and if it fails so to do, the State Government or the prescribed Authority shall have all the powers to get those directions complied at the cost of the Panchayat, if any, and in exercise of the said powers it/he just like the Gram Panchayat, the Panchayat Samiti or the Zila Parishad or its officers or servants whose powers are exercised, shall be entitled to the same protection and to the same extent.
