Section 200(1) in The Punjab Panchayati Raj Act, 1994
(1)Where a Panchayat makes a 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,-(i)in the case of a Gram Panchayat, District Development and Panchayat Officer; and(ii)in the case of a Panchayat Samiti or a Zila Parishad, the Director;may by an order in writing fix the period for the performance of the duty and if it is not performed within the period so fixed, he may appoint any other person to perform the duty and direct that the expenses arising from, and incidental to, its performance shall be paid by the Gram Panchayat.
