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State of Kerala - Section

Section 25 in Kerala Labour Welfare Fund Act, 1975

25. Appointment of staff of Board.

(1)The Board shall appoint such number of officers and other employees as may be necessary for carrying out its functions under this Act.
(2)The conditions of appointment and service and the scales of pay of the officers and servants referred to in sub-section (1) shall be such as may be prescribed by regulations made by the Board.