Section 4(1) in West Bengal Unorganised Sector Workers Welfare Act, 2007
(1)The State Government shall, by notification in the Official Gazette, constitute a Board to be called "The West Bengal Unorganised Workers Welfare Board" for the purpose of administering the "Fund" created herein and for implementing the schemes introduced under this Act:Provided that the State Government may set up regional offices under the Board for the purpose of implementing the objects of this Act.
