Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Maharashtra - Subsection Section 38(1) in The Pandharpur Temples Act, 1973 (1)The Executive Officer shall draw his pay and allowances from the Consolidated Fund of the State and shall be the servant of the State Government, and his conditions of service shall be such as may be determined by the State Govern¬ment.
