Section 10 in Kerala Labour Welfare Fund Act, 1975
10. Power to appoint committees.
(1)For the purpose of advising the Board in the discharge of its functions and in particular for carrying into effect any of the matters specified in sub section (3) of section 17, the Board may constitute one or more committees.(2)Each committees constituted under sub-section (1) shall consist of atleast one member of the Board.
