Section 19 in The Orissa Labour Welfare Fund Act, 1996
19. Appointment of officers and staff by the Board.
- The Board shall have power to appoint such officers and staff as it thinks fit to carry out its functions under this Act and to supervise and control the activities of any other body financed from the Fund :Provided that the expenditure on account of the officers and staff so appointed and any other administrative expenses to be incurred by the Board shall not exceed fifteen per centum of the annual income of the Fund.
