Section 8 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
8. Constitution of the Board.—
(1)The Government may, by notification, constitute with effect from such date, as may be specified in such notification, a Board to be called, “the Kerala Employment Guarantee Workers’ Welfare Fund Board” for the administration of the Fund, to supervise the activities financed from the Fund, and for implementing the same.(2)The Board shall be a body corporate by the name aforesaid, having perpetual succession and common seal and shall, by the said name sue and be sued.(3)The Board shall consist of five official members nominated by Government and eight non-official members as Directors, as hereinafter provided, namely:—(a)Secretaty, Local Self Government Department;(b)a representative from the Finance Department not below the rank of Joint Secretary nominated by the Government;(c)Director of Panchayats;(d)Director of Urban Affairs;(e)State Mission Director, Mahatma Gandhi National Rural Employment Guarantee Scheme;(f)eight non-official members, who are beneficiaries and having interest in the implementation of Employment Guarantee Scheme, nominated by the Government;(4)The Government shall appoint one of the Directors of the Board as it’s Chairman.(5)The Government shall publish the names of the Chairman and Directors of the Board in the Gazette.(6)The Board shall administer the Fund vested in it, in such manner as may be specified in the Scheme.(7)The Board may, with the previous approval of the Government, subject to any restrictions and conditions the Board may direct, delegate to the Chairman or any Director or Chief Executive Officer or any other officer of the Board, such of its powers and functions under this Act or Scheme, as it may consider necessary for the efficient administration of the Fund.(8)The Board may every year utilise, towards the payment of salary of the officers and staff of the Board and other office expenses, up to five per cent of the amount collected as contribution by the Board or such amount as may be determined by the Government from, time to time.(9)The functioning of the Board in relation to the employment guarantee Scheme shall be in accordance with the guidelines specified by Central Government and State Government.
