Section 6 in Abkari Workers' Welfare Fund Act, 1989
6. Constitution of Board.
(1)The Government may, by notification in the Gazette, constitute with effect from such date as may be specified therein a Board to be called the "Abkari Workers' Welfare Fund Board", for the administration of the Fund and to supervise or carry out the activities financed from the Fund.(2)The Board shall be a body corporate by the name aforesaid, having perpetual succession and a common seal and shall by the said name sue and be sued.(3)The Board shall consist of fifteen Directors nominated by Government as hereinafter provided, -(i)Five members representing Abkari workers,(ii)Five members representing the employers,(iii)Five members representing the Government,(4)One of the Directors of the Board shall be appointed by the Government to be its Chairman.(5)The Government shall publish in the Gazette the names of all the Directors of the Board.(6)The Board shall administer the Fund vested in it in such manner as may be specified in the scheme.(7)The Board may, with the previous approval of the Government, delegate to the Chairman or to any Director of the Board or to the Chief Welfare Fund Inspector such of the 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.
