If, on receipt of any information or report obtained [under section 46 or section 47] [ Substituted by Act 24 of 1936, s.21, for "under section 47"] or section 48, the [Central Government or the Officer Commanding-in-Chief, the Command,] [Substituted by Act 35 of 1926, s.5, for the words "Officer Commanding the District"] is of opinion-(a)that any duty imposed on a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] by or under this Act has not been performed or has been performed in an imperfect, inefficient or unsuitable manner, or(b)that adequate financial provision has not been made for the performance of any such duty, [it or] [Inserted by the A.O. 1937] he may [* * *] [The words "after consultation with the L.G." were rep. by the A.O. 1937.] direct the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], within such period as [it or] [Inserted by the A.O. 1937] he thinks fit, to make arrangements to [its or] [Inserted by the A.O. 1937] his satisfaction for the proper performance of the duty, or, as the case may be, to make financial provision to [its or] [Inserted by the A.O. 1937] his satisfaction for the performance of the duty:Provided that, unless in the opinion of the [Central Government or the Officer Commanding-in-Chief, the Command, as the case may be,] [ Substituted by Act 35 of 1926, s.5, for the words "Officer Commanding the District"] the immediate execution of such order is necessary, [its or] [Inserted by the A.O. 1937] he shall, before making any direction under this section, give the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] an opportunity of showing cause why such direction should not be made.
