Section 19 in Kerala Construction Workers' Welfare Fund Act, 1989
19. Appointment of officers and staff.
(1)The Government may appoint Chief Executive Officer and such number of other officers and staff as they consider necessary to assist the Board in the discharge of its functions and duties under this Act.(2)The method of recruitment, salary and allowances, discipline and other conditions of service of the Chief Executive Officer and the other officers and staff appointed under sub-section (1) shall be such as may be prescribed.(3)In the case of appointments to the posts in the service under the Board made by direct recruitment, the Government shall mutatis mutandis follow the provisions of clauses (a), (b) and (c) of rule 14 and the provisions of rules 15, 16, 17 and 17A of the Kerala State and Subordinate Services Rules, 1958 as amended from time to time.
