Section 56I in The Maharashtra Public Trusts Act, 1950
56I. Chairman and treasurer of committee.––
(1)The State Government shall from amongst the members, of a committee appoint a chairman and shall also appoint a treasurer.(2)The State Government may direct that the chairman, treasurer and other members of the committee may be paid such honorarium or fees and allowances from the Management Fund constituted under section 56QQ and in such manner as may be prescribed.
