Section 6 in Kerala Toddy Workers' Welfare Fund Act, 1969
6. Constitution of Board.
(1)The Government may, by notification in the Gazette, constitute with effect from such date as may be specified therein, a Board to be called the [Kerala Toddy Workers' Welfare Fund Board] [Substituted 'Toddy Workers' Welfare Fund Board' by Act No. 31 of 1978.] for the administration of the fund and to supervise or carry out the activities financed from the fund.(2)The Board shall be a body corporate by the name aforesaid, having perpetual succession and a common seal and shall by the said name sue and be sued.(3)The Board shall consist of such number of Directors as may be appointed by the Government and they shall be chosen in such manner as may be provided for in the scheme:Provided that the Board shall include an equal number of Directors representing the Government, the employers and the employees.(4)One of the Directors of the Board shall be appointed by the Government as Chairman.(5)The Government shall publish in the Gazette the names of all the Directors of the Board.(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 delegate to its Chairman or to the Chief Welfare Fund Inspector or to any Welfare Fund Inspector such of its powers and functions under this Act or the scheme as it may consider necessary for the efficient administration of the fund, subject to such restrictions and conditions, if any, as it may specify:Provided that no delegation shall be made under this sub-section unless all the members present support such delegation.] [Inserted by Act No. 31 of 1978.](8)[ No act or proceeding of the Board shall be invalidated merely by reason of any vacancy in, or any defect in the constitution of the Board.] [Inserted by Act No. 3 of 1996.]
