Section 6(8) in Bombay Primary Education Act, 1947
(8)If the Judge sets aside an election under Clause (a) of sub-section (5) he may, if he thinks fit, declare any person by whom any corrupt practice has been committed within the meaning of sub-section (6) to be disqualified from being a member of any school board for a term of years not exceeding five and the decision of the Judge shall be conclusive:Provided that no such declaration shall be made in respect of any person without such person being given an opportunity to show cause why such declaration should not be made:Provided further that such person may by an order of the [State] Government in that behalf be at any time relieved from such disqualification.[6A. Disqualification at the time of election, etc., discovered subsequently. - (1) If it appears to the State Government on representation being made to it that a member of the school board was disqualified for being such member under the provisions of Section 5 or Section 9-A at the time when such member was elected, appointed or nominated and the member does not admit that he was so disqualified, the question shall be decided by the State Government, and its decision shall be final.
