Section 30(3) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(3)The Management Fund shall, subject to any general or special order of the State Government, be applied to -(a)the payment of travelling and daily allowances to the Chairman, Vice-Chairman and Treasurer and other members of the Committee and the outsider members of the sub-committee constituted under the Act;(b)the payment of salaries and allowances of the Executive Officer and other officers and employees of the Committee and honorarium to the sevekaris;(c)the payment of any expenses lawfully incurred by the Committee or by any office bearer or member or officer or employee, in the exercise of their powers and performance of their duties and functions under this Act.
