Section 21 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
21. Appointment of Executive Officer and other officers of Committee.
(1)The State Government shall appoint a person to be the Executive Officer from amongst the officers not below the rank of the Deputy Collector, for the purposes of this Act. He shall hold the office ordinarily for a period of three years from the date of his appointment unless his term of office is determined earlier by the State Government by an order issued in this behalf :Provided that, the person working as the Secretary of the Devasthan Management Committee, immediately before the date of commencement of this Act shall also work as the Executive Officer of the Temple Trust, till the appointment of the Executive Officer by the State Government under this sub-section, and he shall exercise the powers and duties of the Executive Officer under this Act but shall not be entitled to any salary or payment on this count.(2)When a temporary vacancy occurs in the office of the Executive Officer, by reason of sickness or leave or any other reason, the State Government shall fill up the vacancy by appointing an officer from amongst the officers not below the rank of Deputy Collector for the period of absence of the Executive Officer. (3) He shall be the ex-officio Secretary of the Management Committee.(4)Other officers and employees of the Committee shall be appointed on such terms and conditions of services as may be determined by regulations duly approved by the State Government.(5)The Executive Officer shall, as soon as may be, after the appointed day, as the case may be, prepare and submit a schedule setting forth therein the duties, designation and grades of officers, employees and the particulars relating to the salaries and allowances or honorariums payable to them to the State Government through the Management Committee for the approval. Such schedule shall come into force on approval of the State Government. No change shall be made in such schedule without the sanction of the State Government:Provided that, no officer or employee, who is paid or is to be paid a salary of more than three thousand rupees per month, shall be appointed by the Committee, without the previous approval of the State Government.(6)The salary and allowances and other expenses of the Executive Officer and other officers and employees of the Committee shall be paid out of the Management Fund.
