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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1) in Abkari Workers' Welfare Fund Act, 1989

(1)The Government may appoint the Chief Welfare Fund Inspector and as many Welfare Fund Inspectors and such number of officers and employees as the Government consider necessary to assist the Board in the discharge of its functions and duties under this Act. The Chief Welfare Fund Inspector shall be the Chief Executive Officer of the Board.