Section 69 in Kerala District Administration Act, 1979
69. power of Government to take action in default of district council.
(1)if at any time it appears to the Government that a district council or its President has made default in performing any duty imposed by or under this Act or in carrying out any orders lawfully issued by the Government, they may, by order in writing, fix a period for the performance of such duty, or the carrying out of such order.(2)If such duty is not performed or such order is not carried out within the period fixed under sub-section (1), the Government may, after giving a reasonable opportunity to the district council or its President, as the case may be, to explain why further action under this section may not be pursued, appoint any officer or authority to perform the duty or to carry out the function and may direct that the expenses incurred therefor shall be paid from the fund of the district council within such time as may be specified by the Government.(3)If the expenses which the Government may direct under sub-section (2) to be paid from the fund of the district council are not paid as provided in that sub-section, the Government may make an order directing the person having the custody of the said fund to pay it in priority to any other charges against that fund, except charges for the service of authorised loans.(4)The person referred to in sub-section (3), shall so far as the funds to the credit of the district council admit, be bound to comply with the order made by the Government under that sub-section.
