Section 25 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
25. Allocation of employees of public Trust to Temple Trust.
(1)Subject to the provisions of sections 5, 6 and other provisions of this Act, any person who is working on the establishment of the Devasthan Management Committee, immediately before the appointed day and is selected by Devasthan Management Committee to serve on the establishment of Shree Karveer Niwasini, Mahalaxmi (Ambabai) Temple, Kolhapur shall be deemed to have been allocated and appointed as from the appointed day, for service under the Committee in connection with the affairs of the Trust on the same salary and other terms and conditions of service which were applicable to him immediately before the commencement of this Act and such conditions of service shall not be varied to his disadvantage or such employee shall not be removed from service by the Committee, except with the previous approval of the State Government.(2)Such selected person shall be the employee of the Shree Karveer Niwasini, Mahalaxmi (Ambabai) Temple Trust, Kolhapur re-constituted under sub-section (1) of section 3.
