Section 12 in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
12. Employees of the Authority.- (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. MalaiMahadeshwaraswamy Temple of MalaiMahadeshwaraKshetra 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.Provided further that, the State Government shall appoint an Advisor of Finance and Accountsnot 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.(2)The Advisor of Finance and Accounts shall work under the control of the Secretary. He shall ensure that financial rules are followed; and accounts are kept up to date, presenting a true and fair picture of the financial affairs of the Authority.(3)The salaries, allowances and other conditions of service of the employees referred to in sub-section (1), shall be as may be prescribed.(4)The Secretary shall be the appointing and disciplinary authority in respect of employees of the Authority and shall exercise general control and supervision over the employees of the Authority.
