Section 17(1) in The Orissa Labour Welfare Fund Act, 1996
(1)The Board shall, with the previous approval of the Government, appoint an officer of the Labour Department of the Government not below the rank of Joint Commissioner of Labour, as Welfare Commissioner who shall be the Chief Executive Officer of the Board :Provided that the first Welfare Commissioner shall be appointed by the Government as soon as may be practicable after the commencement of this Act, for such period not exceeding five years, and on such conditions,as the Government may think fit.
