Section 14 in The Maharashtra Labour Welfare Fund Act, 1953
14. Appointment of clerical and other staff by Board.
- [(1)] [Section 14 was renumbered as sub-section (1) and sub-section (2) was added by Maharashtra 16 of 1971, section 8.] The Board shall have power to appoint the necessary clerical and executive staff to carry out and supervise the activities financed from the Fund:Provided that the expenses of the staff thus appointed and other administrative expenses shall not exceed a prescribed percentage of the annual income of the fund.(2)[ The Board shall, with the approval of the State Government, make regulations regarding the method of recruitment, pay and allowances, and other conditions of service of the members of its staff (other than the Welfare Commissioner and the Inspectors):Provided that, until the regulations are so made, the conditions of service of such staff shall be governed by rules made by the State Government in this behalf.] [Section 14 was renumbered as sub-section (1) and sub-section (2) was added by Maharashtra 16 of 1971, section 8.]
