Section 252(3) in The Gujarat Panchayats Act, 1993
(3)If at any time it appears to the state Government or any officer authorised by the State Government in this behalf, that a panchayat has made default in the performance of any duty and that the district panchayat has failed or neglected to take action under subsection (1), the State Government or the officer authorised, as the case may be, may take such action as could have been taken by the district panchayat under sub-section (1) and (2).
