Section 3 in The Bombay Labour Welfare Board (Reconstitution) Order, 1959.
3. Exclusion of certain areas from operation of existing Board and creation of new Board for Karnataka area.
(a)As from the appointed day, the existing Board shall cease to function and operate in the Abu area and the Karnataka area and shall be deemed to have been constituted for the Bombay area, and(b)a new Board shall be constituted for the Karnataka area within a period of [four] [Substituted, by G.S.R. 80, dated 10th January, 1962 with retrospective effect.] years from the appointed day:Provided that in respect of the Karnataka area, the Government of Mysore shall, until a Board is duly constituted for the said area under Section 4 of the Act, perform the functions, discharge the duties and exercise the powers of the new Board and shall be deemed to be the new Board constituted under the Act for the said area.
