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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in Kerala Labour Welfare Fund Act, 1975

(1)The Board shall consist of the following members appointed by the Government, namely:-
(a)Such number of representatives of employers and employees may be prescribed:
Provided that both employers and employees shall have equal representation on the Board; and
(b)such number of officials and non-officials as may be prescribed.