Section 16 in Kerala Construction Workers' Welfare Fund Act, 1989
16. Constitution of Board.
(1)The Government may, by notification in the Gazette, constitute with effect from such date as may be specified in such notification a Board to be called the Kerala Construction Workers' Welfare Fund Board for the administration of the Fund and to supervise or carry out the activities financed from the Fund.(2)The Board shall be a body corporate by the name aforesaid, having perpetual succession and a common seal and shall by the said name sue and be sued.(3)The Board shall consist of 15 directors nominated by the Government as hereinafter provided, namely:(i)Five members representing the Construction Workers.(ii)Five members representing the contractors and other employers(iii)Five members representing the Government.(4)One of the Directors of the Board shall be appointed by the Government to be its Chairman.(5)The Government shall publish the names of the Chairman and the Directors of the Board in the Gazette.(6)The Board shall administer the Fund in such manner as may be specified in the scheme.(7)The Board may, with the previous approval of the Government, delegate to its Chairman or to the Chief Executive Officer or to any officer appointed under sub-section (1) of section 19 such of its powers and functions under this Act or the scheme as it may consider necessary for the efficient administration of the Fund, subject to such restrictions and conditions, if any, as it may specify.
