Section 16(7) in Kerala Construction Workers' Welfare Fund Act, 1989
(7)The Board may, with the previous approval of the Government, delegate to its Chairman or to the Chief Executive Officer or to any officer appointed under sub-section (1) of section 19 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, if any, as it may specify.
