Section 66(1) in The West Bengal Panchayat Act, 1957
(1)If at any time it appears to the prescribed authority that an Anchal Panchayat or a Gram Panchayat has made default in performing any duty imposed on it by or under this or any other Act or any rule, regulation or bye-law framed thereunder, it may, by an order in writing, fix a time for the performance of that duty.
