Section 4 in The Orissa Labour Welfare Fund Act, 1996
4. Establishment and functions of Board.
(1)The Government shall, by notification, establish a Board for the whole of the State of Orissa to be called the Orissa Labour Welfare Board for the purpose of administering the Fund and to carry on such other functions as are assigned to the Board by or under this Act.(2)The Board shall be a body corporate by the name of the Orissa Labour Welfare Board having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, and shall, by the said name, sue and be sued.(3)The Board shall consist of the following members, namely:-(i)Minister, Labour and Employment who shall be the Chairman;(ii)Secretary to Government, Labour and Employment who shall be the Vice-Chairman;(iii)Secretary to Government, Finance Department, ex-officio;(iv)Secretary to Government, Industries Department, ex-officio;(v)Secretary to Government, Welfare Department, ex-officio;(vi)Secretary to Government, Women and Child Development Department, ex-officio;(vii)Secretary to Government, Panchayati Raj Department, ex-officio;(viii)Secretary to Government, Higher Education Department, ex-officio;(ix)Special Secretary or, in absence, Additional Secretary to Government, Planning and Co-ordination Department, ex-officio;(x)Labour Commissioner, Orissa who shall be the Member-Secretary;(xi)Director of Employment, Orissa, ex-officio:(xii)Director, Employees' State Insurance Scheme, Orissa, ex-officio;(xiii)Representatives of employers and employees in equal proportion, to be nominated by Government;(xiv)a woman member, to be nominated by Government.(4)The members constituting the Board shall be notified in the Gazette.(5)The term of office of the members except the Chairman and ex-officio members of the Board shall be three years commencing on the date on which their names are notified under Sub-section (4).(6)The allowances, if any, payable to the members of the Board other than the ex-officio members and the numbers and conditions of nomination of the representatives of the employers and employees shall be such as may be prescribed.
