Section 21(5) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(5)The Executive Officer shall, as soon as may be, after the appointed day, as the case may be, prepare and submit a schedule setting forth therein the duties, designation and grades of officers, employees and the particulars relating to the salaries and allowances or honorariums payable to them to the State Government through the Management Committee for the approval. Such schedule shall come into force on approval of the State Government. No change shall be made in such schedule without the sanction of the State Government:Provided that, no officer or employee, who is paid or is to be paid a salary of more than three thousand rupees per month, shall be appointed by the Committee, without the previous approval of the State Government.
