(1)It shall be within the power of the State Government by order to direct from time to time the payment from out of the Temple Fund to the Chairman or the person appointed under Section 7 of such allowance, at such times and in such manner as the State Government may consider reasonable and proper.(2)Save as otherwise provided in Sub-section (1) no member of the Committee while acting as such, shall receive or be paid from out of the Temple Fund any salary or other remuneration except such travelling or daily allowances, if any, as may be prescribed.
