Section 24(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)The terms and conditions of service, qualifications, method of recruitment, their duties and functions, pay, allowances, honorarium, discipline and conduct of the other officers, servants, employees of the Committee, shall be such as may be determined by the Committee with the approval of the State Government; and as far as may be practicable, but subject to the provisions of this Act, they shall not be inferior to the existing conditions of service. Their pay and allowances shall be paid from the Management Fund.
