Section 6 in Kerala Motor Transport Workers Welfare Fund Act, 1985
6. Constitution of Board.
(1)The Government may, by notification in the Gazette, constitute with effect form such date as may be specified in such notification a Board to it be called the Kerala Motor Transport Workers' Welfare Fund Board for the administration of the Fund and to supervise or carry out activities financed form 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 such number of Directors as my be appointed by the Government and they shall be chosen in such manner as may be provided for in the scheme.Provided that the Board shall include an equal number of Directors representing the Government, the employers and the employees.(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 all 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 7 such or 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 restriction and conditions, if any, as it may specify:Provided that no delegation shall be made under this sub section unless all the members present support such delegation;
