(2)If such duty is not performed or such order is not carried out within the period fixed under sub-section (1) the Government may, after giving a reasonable opportunity to the Panchayat or its President or its Secretary, as the case may be, to explain why further action under this section may not be pursued, appoint any officer, or authority to perform the duty or to carry out the functions and may direct that the expenses incurred therefore shall be paid from the fund of the panchayat within such time as may be specified by the Government.
