Section 4 in Telangana Labour Welfare Fund Act, 1987
4. Establishment and functions of Telangana Labour Welfare Board.
(1)The Government shall, by notification, establish a Board for the whole of the State of [Telangana] [Substituted by G.O.Ms.No.6, LET&F (Labour) Department, dated 01.02.2016.] to be called the ["Telangana] [Substituted by G.O.Ms.No.6, LET&F (Labour) Department, dated 01.02.2016.] Labour Welfare Board" for the purpose of administering the Fund and to carry on such other functions as are assigned to the Board by or under this Act.(2)The Board shall be a body corporate by the name of the 6Telangana Labour Welfare Board having perpetual succession and a common seal, with power to acquire, hold and dispose off property, both movable and immovable, and shall, by the said name, sue and be sued.(3)The Board shall consist of such number of members as may be prescribed in each of the following categories, namely:-(a)representatives of employers and employees, in equal proportion, to be nominated by the Government;(b)independent members, to be nominated by the Government, as follows:-(i)Minister for Labour shall be the Chairman;(ii)the Secretary to Government, Labour Employment, [Training and Factories] [The words 'Nutrition and Technical Education' are substituted by G.O.Ms.No.6, Labour Employment Training and Factories (Labour) Department, dated 01.02.2016.] Department, ex-officio;(iii)the Secretary to Government, Finance and Planning (Finance) Department, ex-officio;(iv)the Secretary to Government, Industries Department, ex-officio;(v)a woman member to represent women.(4)Save as otherwise expressly provided in this Act, the term of office of the members of the Board shall be three years commencing on the date on which their names are notified.(5)The allowances, if any, payable to the members of the Board and the conditions of nomination of the representatives of the employers and employees shall be such as may be prescribed.
