Section 6(1) in Kerala Toddy Workers' Welfare Fund Act, 1969
(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 [Kerala Toddy Workers' Welfare Fund Board] [Substituted 'Toddy Workers' Welfare Fund Board' by Act No. 31 of 1978.] for the administration of the fund and to supervise or carry out the activities financed from the fund.
