(1)If a Gram Panchayat makes default in the performance of any duty imposed upon it by or under this Act, or under any other law for the time being in force, the Director after such enquiry as it may deem fit, fix a period for the performance thereof, and in case of default may appoint any person to perform it and may direct that the expenses arising from, and incidental to, its performance, shall be paid by the Gram Panchayat within the time fixed.(2)If, in the opinion of the Government, a Gram Panchayat has failed or is otherwise, incompetent to administer its property, movable or immovable, in the best interest of the inhabitants of the sabha area, the Government shall appoint a person to administer such property for and on behalf of Gram Panchayat:Provided that the Government may at any time terminate such arrangement and thereon the administration of such property shall be resumed by the Gram Panchayat.(3)The person appointed under sub-section (2) shall exercise all such powers of a Gram Panchayat under this Act, or under any law for the time being in force, as may be necessary for the management of the property and shall be entitled to receive such remuneration as may be fixed by the Government.(4)The income from the management of the property shall be credited to the Gram Fund and all expenses arising from and incidental to the administration of such property, including the remuneration payable to the person appointed under sub-section (2), shall be met out of the Gram Fund.(5)If the expenses referred to the sub-section (1) or sub-section (4) are not paid, the Government may make an order directing the person having custody of the Gram Fund to make the payment in whole or in part as may be possible from such balance and if such person does not comply with the order, recover the amount from him, in the manner prescribed.
