Section 24 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
24. Terms and conditions of service of Executive Officer, other officers and employees.
(1)The Executive Officer shall be the servant of the State Government, but he shall draw his salary and allowances directly from the Management Fund ; and his conditions of service on deputation to the Committee shall be such as may be determined by the State Government.(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.(3)There shall be paid every year out of the Management Fund to the State Government such costs or amount as the State Government may determine on account of pension, leave and allowances (other than those drawn from the Management Fund) payable to the Executive Officer.
