Section 24(3) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(3)There shall be paid every year out of the Management Fund to the State Government such costs or amount as the State Government may determine on account of pension, leave and allowances (other than those drawn from the Management Fund) payable to the Executive Officer.
