Section 80D(1) in Kerala Cooperative Societies Act, 1969
(1)The Government shall, by notification in the Gazette, constitute a Board to be called "the Kerala State Co-operative Employees' Welfare Board" for implementing the welfare schemes for the regular employees, commission agents and the persons working in the capacity of any other name on commission basis in a Co-operative society registered or deemed to be registered under this Act and coming under the administrative control of the Registrar of Co-operative Societies as well as other departments of the State Government in accordance with the provisions of this Act and the Scheme.
