Section 21(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(1)The State Government shall appoint a person to be the Executive Officer from amongst the officers not below the rank of the Deputy Collector, for the purposes of this Act. He shall hold the office ordinarily for a period of three years from the date of his appointment unless his term of office is determined earlier by the State Government by an order issued in this behalf :Provided that, the person working as the Secretary of the Devasthan Management Committee, immediately before the date of commencement of this Act shall also work as the Executive Officer of the Temple Trust, till the appointment of the Executive Officer by the State Government under this sub-section, and he shall exercise the powers and duties of the Executive Officer under this Act but shall not be entitled to any salary or payment on this count.
