Section 13(1) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
(1)The Government may appoint Joint Development Commissioner of the departments of Panchayat, Town or Rural Development or an officer of the similiar post as the Chief Executive Officer, District Welfare Fund Officers and such number of other officers and staff as it may deem necessary, in such manner, as may be prescribed to assist the Board to exercise its powers and perform its functions under this Act.
