Section 15 in Hindu Religious Institutions and Charitable Endowments Act, 1997
15. Salary and Service Conditions of Temple servants.
(1)The salary and service conditions of temple servants shall be as prescribed by the State Government. Such rules may provide for appointment and termination of employment, pay or other terminal benefits, leave and working hours, misconduct and disciplinary action.(2)For the purpose of determining salaries payable to the temple servants the State Government shall follow the same classification of temples as under sub-section (2) of section 12.(3)Provisions of sub-section (3) of section 12 shall apply mutatis-mutandis for determining the salaries payable to temple servants.
