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State of Kerala - Section

Section 21 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021

21. Directions given by Government.—(1) The Government may, give directions to the

Board regarding the matters to be followed by the Board.
(2)The Board shall not deviate from any direction given under sub-section (1), whileexercising the powers and discharging its duties under this Act.