Section 15 in The Maharashtra Domestic Workers Welfare Board Act, 2008
15. Fund, its application and procedure thereof.
(1)There shall be constituted by every Board a fund for providing various benefits to the registered domestic workers and there shall be credited thereto,-(a)grants received from the Government every year;(b)all contributions made by the beneficiaries;(c)all other sums received by the Board from any other sources.(2)The fund shall be applied for meeting,-(a)expenses of the Board in the discharge of its functions under section 10; and(b)salaries, allowances and other remuneration of the members, officers and other employees of the Board;(c)expenses on other objects and for the purposes authorized by the State Government.(3)No Board shall, in any financial year, incur expenses towards salaries, allowances, and other remuneration to its members, officers and other employees and for meeting the other administrative expenses exceeding five per cent., of its total expenses during that financial year.(4)The Board may keep current and deposit account with such Bank and the same may be operated by such officers of the Board as may be laid down in the regulations.(5)Every domestic worker registered as a beneficiary may make an application to the Board in such form and accompanied by such documents as may be prescribed, for grant of payments out of the fund towards the benefits he is entitled to under this Act.(6)The Board may after receipt of every such application, conduct such inquiry as it may deem fit, and either grant the application or, for the reasons to be recorded in writing, may reject the same:Provided that, any such application shall not be rejected unless a reasonable opportunity of being heard is given to the applicant.(7)The decision of the Board in this regard shall be final.
