Section 9(4) in The Jharkhand Area Autonomous Council Act, 1994
(4)If a person, without making compliance of the requirements of Section 14 or knowing it that he is not qualified for its membership or has been disqualified sits in the Council as a member or casts his vote he shall be liable for a penalty of Rupees one thousand for each day while he sits in such a way or casts his vote.
