Section 56M in The Maharashtra Public Trusts Act, 1950
56M. Terms and conditions of service of Secretary and other servants.––
(1)The Secretary, officers and servants shall be appointed on such terms and conditions as to service as may be prescribed by rules or, as the case may be, by regulations made by the committee.(2)The salary and allowances of the Secretary, officers and servants of the committee shall be paid out of the Management Fund.
