53. Power of [State] Government to provide for performance of duties on default by the school board. - (1) When the [State] Government is informed that a school board has made a default in performing any duty imposed on it by or under this Act or by or under any enactment for the time being in force, the [State] Government may if it is satisfied after such inquiry as it may think fit, that the school board has been guilty of such default, by an order in writing direct the school board to perform the duty within a period fixed for the performance of that duty.
Provided that no such order shall be made unless the school board has been given an opportunity to show cause why such order should not be made.(2)If such a duty is not performed within the period so fixed, the [State] Government may appoint some person to perform it and may direct that the expenses of performing it with a reasonable remuneration to the person appointed to perform shall be paid within such time as it may fix to such person by the school board or as the [State] Government may direct.(3)If the expenses and remuneration are not paid the [State] Government may make an order directing the officer-in-charge of the treasury or the bank or society in which the primary education fund is kept or the whole or portion thereof is deposited or lent at interest, to pay such expense and remuneration from such moneys as may be standing to the credit of the school board in such treasury or bank or society or as may from time to time be received from or on behalf of the school board by way of deposit by such treasury or the bank or society and such officer or the bank or society shall be bound to obey such order. Every payment made in pursuance to such order shall be a sufficient discharge to such officer, bank or society from all liabilities to the school board in respect of any sum or sums so paid by him or out of moneys so received or standing to the credit of the school board in such treasury or the bank or society.
