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State of Kerala - Section

Section 18 in Guruvayoor Devaswom Act, 1978

18. Establishment schedule.

(1)The Administrator may, as soon as may be after the commencement of this Act, prepare and submit to the Committee a schedule setting forth the duties, designations and grades of the officers and employees who may in his proposals with regard to the salaries and allowances payable to them.
(2)The Committee shall forward the schedule submitted to it under subsection (1) with its recommendations thereon to the Commissioner for approval.
(3)The Commissioner shall, after considering the recommendations of the Committee, approve such schedule either without modification or with such modification as he deems necessary, and thereupon such schedule as approved by the Commissioner shall come into force.
(4)No change shall be effected in the schedule except with the approval of the Commissioner.
(5)Subject to such exceptions as the Committee may by general or special order direct, the officers and employees of the Devaswom in the service of the Devaswom immediately before the commencement of this Act shall continue as such, and the conditions of their service shall be such as may be prescribed by regulations made under this Act.
(6)A person who does not profess the Hindu Religion or believe in temple worship shall be disqualified for being appointed as, or for being, an officer or employee of the Devaswom.