Section 16 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
16. Appointment of Administrator.
(1)The State Government may appoint an officer not below the rank of Deputy Collector professing Hindu religion to be the Administrator of the Mandir and the Administrator shall by virtue of his office be the Secretary of the Committee.(2)The Administrator shall be paid out of the revenue of the Mandir such salary, allowances or honorarium as the State Government may determine.(3)The Committee shall exercise its powers of administration, control and management of the Mandir through the Administrator.
