Section 7(2) in Bombay Primary Education Act, 1947
(2)If any question, dispute or doubt arises whether a vacancy has occurred under this Section, the orders of the [State] Government shall be final for the purposes of deciding such question, dispute or doubt.[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.
