(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.
