Section 95A(2) in The U.P. Panchayat Raj Act, 1947
(2)If the duty is not performed within the period so fixed, the State Government may direct such authority as may be specified to perform it and may further direct that the expenses, if any, of performing the duty shall be paid from the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] Fund and thereupon the person having the custody of the fund shall pay the amount from such fund.
