Section 4 in The Punjab Labour Welfare Fund Act, 1965
4. Establishment of Board.
- [(1) For the purpose of administering the Fund and for performing such other functions as are assigned to it by or under this Act, the State Government shall by notification establish a Board to be known as "The Punjab Labour Welfare Board for Punjab or Haryana or the territory of Chandigarh" as the case may be.] [Substituted by Government of India, S.O. No. 1301, dated 28th March, 1969.](2)The Board shall be a body corporate with the name aforesaid, having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold or dispose of property, and to contract, and may by that name sue or be sued.(3)The Board shall consist of the following [the Chairperson or the Vice-Chairperson,] [Substituted for the words 'Chairman' by Haryana Act No. 6 of 2013.], including the Chairman, to be nominated by the State Government, namely :-(a)such equal number of representatives of employers and employees as may be prescribed; and(b)such number of independent members, whether official, non- official or both, as may be prescribed.(4)No person shall be nominated as a member of the Board who -(a)is a salaried official of the Board; or(b)has been adjudged as an insolvent; or(c)is of unsound mind and stands so declared by a competent court or is, in the opinion of the State Government, physically or mentally unfit to be appointed as a member; or(d)has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude.
