Section 56QQ(4) in The Maharashtra Public Trusts Act, 1950
(4)The Management Fund shall, subject to the provisions of this Act and subject to any general or special order of the State Government, be applied to,—(i)the payment of honorarium, fees and allowances of the chairman, treasurer and other members of the committee;(ii)the payment of salaries, allowances and other sums payable to the secretary, officers and servants of the committee;(iii)the payment of any expenses lawfully incurred by the committee in the exercise of its powers and in the performance of its duties and functions as provided by section 56N.
