Section 172 in The Rajasthan District Boards Act, 1954
172. Powers of Government in case of default of Board.
(1)If, at any time, upon representation made or otherwise, it appears to the State Government that a Board or a Committee of a Board or a Joint Committee has made default in performing a duty imposed on it by or under this or any other enactment, the State Government may by order in writing, fix a period for the performance of that duty.(2)If that duty is not performed within the period so fixed, the State Government may appoint the District Magistrate or any other officer authorised in this behalf by the State Government to perform it and may direct that the expense (if any) of performing the duty shall be paid by the Board within such time as may be fixed by the District Magistrate or such other officer authorised as aforesaid.(3)If the expense is not so paid the District Magistrate or other officer so authorised may, with the previous sanction of the State Government, make an order directing the person having the custody of the District Fund to pay the expense from such Fund.
