99. Default of duties.- (1) If a Gram Panchayat makes default in the performance of any duty other than a judicial function imposed upon it by or under this Act, or under any other law for the time being in force, the Deputy Commissioner 1[or the Sub-Divisional Officer, as the case may be,] may 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.
