Section 80E(2) in Kerala Cooperative Societies Act, 1969
(2)On and from the date of constitution of the Kerala State Co-operative Employees' Welfare Board under sub-section (1) of section 80D, the existing Kerala State Co-operative Employees' Welfare Fund constituted under G. O. (Rt.) No. 383/86/Co-op. dated 30th September, 1986 shall vest in the Kerala State Co-operative Employees' Welfare Board constituted under the said sub-section and the control and supervision of the existing fund shall be with the said Board.]
