Section 10 in The Maharashtra Domestic Workers Welfare Board Act, 2008
10. Functions of Board.
- The Board shall perform following functions, namely(a)registration of domestic workers as beneficiaries under the Act;(b)to grant following benefits to beneficiaries which they are entitled to under the Act:-(i)provision for immediate assistance to a beneficiary in case of accident;(ii)financial assistance for the education of children of the beneficiary;(iii)provision for medical expenses for treatment of ailments of a beneficiary or his such dependent;(iv)provision for maternity benefit to the women beneficiaries:Provided that, such maternity benefit shall be restricted in case of two children only;(v)make payment of funeral expenses to the legal heir on the death of the beneficiary;(vi)such other benefits as may be decided by the Board, from time to time;(c)to constitute and administer the fund for the purposes of this Act as specified in section 15;(d)to appoint a secretary and such other officers and employees as it considers necessary for the efficient discharge of its functions under this Act;(e)such other functions as may be assigned to it by the State Government, from time to time.
