(1)The Administrator shall be a full-time officer of the Devaswom and shall not undertake any work unconnected with his office without the permission of the Committee.(2)The Administrator shall be paid out of the funds of the Devaswom such salary and allowances as the Government may with the concurrence of the Committee fix in this behalf.(3)There shall be levied a contribution from the funds of the Devaswom towards leave allowances, pension and provident fund of the Administrator to the extent required by the rules for the time being in force.(4)The Government shall withdraw the Administrator from his office if a resolution recommending such withdrawal is passed by a majority of not less than twothirds of the total membership of the Committee.(5)Subject to the provisions of subsections (1), (2) and (4), the conditions of service of the Administrator shall be such as may be determined by the Committee by regulations made in this behalf.
