Section 10 in Kerala Anganawadi Workers' and Anganawadi Helpers' Welfare Fund Act, 2016
10. Constitution of the Board.
(1)The Government may, by notification, with effect from such date as may be specified therein, constitute a Board to be called the "Kerala Anganawadi Workers' and Anganawadi Helpers' Welfare Fund Board" for the administration and management of the Fund and to supervise and implement connected activities.(2)The Board shall be a body corporate by the name "Kerala Anganawadi Workers' and Anganawadi Helpers' 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 members nominated by the Government as hereinafter provided, namely: -(i)A person nominated by the Government, he shall be Chairperson of the Board;(ii)Four members representing Anganawadi Workers' and Anganawadi Helpers';(iii)An expert having special knowledge in the matters relating to women and children and having sufficient skill to deal with the matters;(iv)Director, Social Justice Department;(v)An officer of the Social Justice Department not below the rank of Additional Secretary;(vi)An officer of the Social Justice Department not below the rank of Additional Director, he shall be the Chief Executive Officer of the Board;(vii)An officer of the Finance Department not below the rank of Deputy Secretary;(viii)All. officer of the Law Department not below the rank of Joint Secretary.(4)The Board shall administer the Fund vested in it in such manner as may be specified in the Scheme.(5)The Board may, with the previous approval of the Government, delegate to the Chairperson or to any other authority of the Board such of its powers and functions under this Act or the Scheme as it may consider necessary, for the efficient administration of the Fund, subject to such restrictions and conditions, as it may deem fit.
