Section 35(5) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
(5)The Additional Chief Executive Officer, the Finance Officer and other Officers and employees of the Parishad shall be deputed from the department ondeputation and shall be entitled to the salaries and allownces from the Fund of the Parishad for a minimum period of 3 years and maximum period of 5 years with the approval of State Government.
