Section 9 in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
9. Constitution of the Board.
(1)The Government may, by notification, with effect from such date as specified therein, constitute a Board to be called the "Kerala Document Writers', Scribes' and Stamp Vendors' Welfare Fund Board" for the administration and management of the Fund and to implement and supervise connected activities.(2)The Board shall be a body corporate by the name Kerala Document Writers', Scribes' and Stamp Vendors' Welfare Fund Board having perpetual succession and a common seal and shall by the said name, sue and be sued.(3)The Board shall consist of seven official members representing the Government and five non-official members representing the beneficiaries of the Fund as may be nominated by the Government and as hereinafter provided, namely:(a)The Secretary to Government, Taxes Department he shall be the Chairman of the Board;(b)The Inspector General of Registration he shall be the Vice-Chairman of the Board;(c)The Joint Inspector General of Registration he shall be the Secretary of the Board;(d)An officer of the Finance Department not below the rank of Deputy Secretary nominated by the Government;(e)An officer of the Labour Department not below the rank of Deputy Secretary nominated by the Government;(f)An officer of the faxes Department not below the rank of Deputy Secretary nominated by the Government;(g)An officer of the Law Department not below the rank of Deputy Secretary nominated by the Government;(h)Five non-official members representing the Document Writers, Scribes and Stamp Vendors nominated by the Government, of whom one person shall be a woman.(4)The Board shall administer the Fund vested in it in such manner as specified in the Scheme.(5)The Board may, with the previous approval of the Government, delegate to the Chairman or to the Secretary such of its powers and functions under this Act or the Scheme as it may consider necessary, for the effective management of the Fund, subject to such restrictions and conditions, as it may deem fit.
