7A. [ Penalty for sitting or voting when disqualified. - (1) If any person sits or votes as a member of the school board when he knows that he is not qualified or that he is disqualified for membership thereof, he shall upon it being so found by the Collector be liable in respect of each day on which he so sits or votes to a penalty of 50 rupees to be recovered as an arrear of land, revenue.
(2)The Collector shall give such person a reasonable opportunity of being heard and shall record his decision, and the reasons therefor, in writing.(3)Any person found liable to pay a penalty under this Section, may within fifteen days of such decision appeal to the State Government, and the decision of the State Government shall be final.] [Section 7A was inserted by Bombay 12 of 1956, section 3.]
