Section 26 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
26. Punishment by Committee.
- Subject to the provisions of this Act and the rules and regulations made thereunder, the Committee may inflict any of the punishment shown below, for breach of trust, incapacity, disobedience of lawful order or neglect of, or wilful absence from duty, disorderly behaviour or conduct derogatory to the discipline or dignity of the Temple Trust or for any other sufficient cause, namely :--(a)removal, from service ;(b)recovery, from emoluments or perquisites, of the whole or part of any pecuniary loss caused to Temple by negligence or breach of order or disorderly behavior or conduct ;(c)any other minor punishment as may be prescribed with the prior approval of the State Government.
