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State of Tamilnadu - Section

Section 26 in Tamil Nadu Labour Welfare Fund Act, 1972

26. Appointment of clerical and other staff by Board.

- The Board may, subject to the provisions of section 23, appoint such other officers and servants as it considers necessary for the efficient performance of its functions:Provided that the expenses of the staff so appointed and other administrative expenses shall not exceed such percentage of the annual income of the Fund as may be prescribed.