Section 30(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)Having regard to the balance, if any, available in the Management Fund, there shall be placed to the credit of this Fund, every year, such sum, not exceeding twenty per cent of the gross annual income of the Trust in the last preceding year, as may be fixed by the Committee, with the approval of the State Government. The State Government may, at any time, if found necessary, direct any additional sum to be credited to this Fund from the Trust Fund in any year.
