8. Penalty on refusing to act as member of panchayat.
- If any person, appointed to be a member of a panchayat, shall refuse to undertake the office, or wilfully omit to perform the duties thereof, and shall not within [thirty days] [Substituted by Bengal Act 1 of 1886.] from the date of his appointment, or from such omission, show grounds to the satisfaction of the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] for such refusal or omission, he shall be liable to a fine which may extend to fifty rupees:Provided that every person who shall have paid any fine under the provisions of this Section shall thereupon cease to be a member of the panchayat and shall not be liable to be re-appointed a member of panchayat for the space of [three years] [Substituted by Bengal Act 1 of 1886.] from the day of the payment of such fine.
