Section 27 in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
27. Management Fund and its utilisation.
(1)There shall be constituted a separate fund to be called the Management Fund, which shall vest in, and be, under the control of, the Committee.(2)Having regard to the balance, if any, available in the Management Fund, there shall be placed to the credit of this Fund, every year, such sum, not exceeding ten per cent of the approximate gross annual income of the Trust in the last preceding year, as may be fixed by the Committee, with the approval of the State Government. The State Government may, at any time, if found necessary, direct any additional sum to be credited to this Fund from the Trust Fund in any year.(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, Treasurer and other members of the Committee;(b)the payment of salaries, allowances and other sums payable to the Executive Officer, other officers and employees of the Committee;(c)the payment of any expenses lawfully incurred by the Committee or 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.(4)The Management Fund shall be operated in same manner as the Trust Fund is operated under sub-section (4) of section 25.
