(1) If a local board makes default in the performance of any duty imposed on it by or under this Act, the district board may, by order in writing, fix a period of board of its district. (2) If the duty is not performed within that period, the district board may appoint some person to perform it, and may provide for the expenses of, and incidental to, its performance out of the funds appropriated to or for the purposes of the local board.Open in Lexace · Ask the AI about this section
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