Section 15 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
15. Welfare Commissioner, Additional or Deputy Welfare Commissioner.
(1)(i)The Welfare Commissioner shall be appointed by the State Government.(ii)The Welfare Commissioner shall be the principal Executive Officer of the Board.(iii)It shall be the duty of the Welfare Commissioner to ensure that the provisions of this Act and the rules made thereunder are duly carried out and the decisions of the Board under this Act or the rules made thereunder are implemented. He shall therefore have the powers to issue orders not inconsistent with the provisions of this Act and the rules made thereunder, as he deems fit.(2)The State Government may also appoint one or more persons as Additional or Deputy Welfare Commissioner. The Additional or Deputy Welfare Commissioner shall exercise such powers and perform such duties as the Welfare Commissioner may, with the approval of the Board, by order specify. For this purpose the Board shall be competent to fix the area or areas within which the Additional or the Deputy Welfare Commissioners shall exercise the powers and perform the functions so specified.(3)The Secretary of the Board shall be appointed by the State Government.
