Section 12(1) in Sri Malai Mahadeshwaraswamy Kshetra Development Authority Act, 2013
(1)Subject to such rules as may be prescribed, the Authority may appoint such number of employees as it may find necessary for effective implementation of the Act:[Provided that, until the State Government frame rules, under this Act, the method of recruitment and conditions of service of the employees including Archaks working in Sri. Malai Mahadeshwaraswamy Temple of Malai Mahadeshwara Kshetra Development authority shall be continued to be governed under the provisions of the Hindu Religious and Charitable Endowments Act, 1997 (Karnataka Act 33 of 2001) and the rules made there under.] [Substituted by Act 36 of 2014 w.e.f. 06.09.2014.]Provided further that, the State Government shall appoint an Advisor of Finance and Accounts not below the rank of Group 'A' Junior Scale Officer on deputation from the Karnataka State Accounts Department and other officers from other departments as may be necessary.
