Section 22 in Kerala Labour Welfare Fund Act, 1975
22. Appointment and powers of Commissioner.
(1)The Government may by notification in the Gazette, appoint a Labour Welfare Fund Commissioner who shall be the Chief Executive Officer of the Board.(2)The conditions of appointment and service and the scale of pay of the Commissioner shall be such as may be prescribed.(3)It shall be the duty of the Commissioner to ensure that the provisions of this Act and the rules made thereunder are duly carried out and for this purpose he shall have the power to issue such orders not inconsistent with the provisions of this Act and the rule made thereunder, as he deems fit, including any order implementing the decisions taken by the Board under this Act or the rules made thereunder.
