Section 18 in Uttar Pradesh Labour Welfare Fund Act, 1965
18. Directions by State Government to Board.
(1)The State Government may, from time to time, issue to the Board such directions as, in its opinion, are necessary or expedient for Carrying out the purposes of this Act.(2)It shall be the duty of the Board to comply with the directions received by it from the State Government under sub-section (1).
