157. Defaults of Zila Parishad in performance of its duties.
(1)When the Government is informed that a Zila Parishad has made default in performing any duty imposed on it, by or under this Act, or by or under any law for the time being in force, and if satisfied, after due inquiry that the Zila Parishad has failed in performance of such duty, it shall fix a period for the performance of that duty :Provided that no such period shall be fixed unless the Zila Parishad is given an opportunity to show-cause why such an order shall not be made.(2)If at any time the Zila Parishad fails to comply with the orders under sub-section (1), the Government may appoint a person to perform it, and direct that the expenses of performance shall be paid by the defaulting Zila Parishad within such period as the Government may fix.
