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State of Kerala - Section

Section 19 in The Kerala Headload Workers Act, 1978

19. Appointment of officers for assisting committee.-

(1)The Government may appoint such number of officers as they think fit for assisting the committee in the exercise of its powers and the performance of its function under this Act and the scheme.
(2)The officers appointed under subsection (1) shall exercise such powers and discharge such duties as may be prescribed.