Section 18(8) in The Kerala Headload Workers Act, 1978
(8)The functions of the committee shall be-(a)to pool the headload workers who are not employed under any employer or contractor;(b)to arrange and regulate employment to such headload workers and to pay them wages;(c)to take disciplinary action against them wherever necessary,(d)to do all such acts as are necessary for the implementation of this Act and the scheme.
