Section 15(1) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(1)(i)The Welfare Commissioner shall be appointed by the State Government.(ii)The Welfare Commissioner shall be the principal Executive Officer of the Board.(iii)It shall be the duty of the Welfare Commissioner to ensure that the provisions of this Act and the rules made thereunder are duly carried out and the decisions of the Board under this Act or the rules made thereunder are implemented. He shall therefore have the powers to issue orders not inconsistent with the provisions of this Act and the rules made thereunder, as he deems fit.
