Section 14(2) in The Maharashtra Labour Welfare Fund Act, 1953
(2)[ The Board shall, with the approval of the State Government, make regulations regarding the method of recruitment, pay and allowances, and other conditions of service of the members of its staff (other than the Welfare Commissioner and the Inspectors):Provided that, until the regulations are so made, the conditions of service of such staff shall be governed by rules made by the State Government in this behalf.] [Section 14 was renumbered as sub-section (1) and sub-section (2) was added by Maharashtra 16 of 1971, section 8.]
