Section 125 in The Bihar and Orissa Local Self-Government Act, 1885
125. Power to provide for performance of duties in case of default by District Board.
- [If it appears] [Substituted for 'when the Commissioner is informed' by B. and O. Act 1 of 1923.] to the [State] [Substituted by ALO.] Government, on complaint made or otherwise, District Board has made default in performing any duty imposed on it by or under this Act, the [State] [Substituted by ALO.] Government if satisfied, after due inquiry, that such District Board has made default as alleged, may, by order in writing, fix a period for the performance of that duty.If that duty is not performed within the period so fixed, the [State] [Substituted by ALO.] Government may appoint some person to perform it, and may direct that the expense of performing it, with a reasonable remuneration to the person appointed to perform it, shall be forthwith paid by the District Board.If the expense and remuneration are not so paid the [State] [Substituted by ALO.] Government may make an order directing the person having the custody of the balance of the District Fund to pay the expense and remuneration, or as much thereof as is possible, from that balance, and such person shall make payment accordingly.
