Section 18 in The Kerala Headload Workers Act, 1978
18. Committees.-
(1)The Government may, by notification in the Gazette, appoint a committee for such area and with such name as may be specified in the notification for the purpose of exercising the powers and performing the functions of the committee under this Act and the scheme, in relation to that area.(2)Every such committee shall be a body corporate with the name specified, having perpetual succession and a common seal, with power to require hold and dispose of property and to contract and may by that name sue and be sued.(3)The committee shall consist of such number of members, not exceeding fifteen, nominated by the Government, of whom two-thirds shall be persons representing the employers and the headload workers.(4)The members representing the employers and the headload workers shall be equal in number.(5)The Government shall appoint one of the members of the committee to be its Chairman and another member to be its Convener.(6)after nomination of all the members of the committee and the appointment of the Chairman and the convener, the Government shall publish their names in the Gazette and in such other places as the Government may deem necessary.(7)The term of office of the members of the committee shall be such as may be prescribed.(8)The functions of the committee shall be-(a)to pool the headload workers who are not employed under any employer or contractor;(b)to arrange and regulate employment to such headload workers and to pay them wages;(c)to take disciplinary action against them wherever necessary,(d)to do all such acts as are necessary for the implementation of this Act and the scheme.(9)In the exercise of the powers and the discharge of its functions, the Committee shall be bound by such directions as the Board may give to it from time to time.
