Section 8(3) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
(3)The Board shall consist of five official members nominated by Government and eight non-official members as Directors, as hereinafter provided, namely:—(a)Secretaty, Local Self Government Department;(b)a representative from the Finance Department not below the rank of Joint Secretary nominated by the Government;(c)Director of Panchayats;(d)Director of Urban Affairs;(e)State Mission Director, Mahatma Gandhi National Rural Employment Guarantee Scheme;(f)eight non-official members, who are beneficiaries and having interest in the implementation of Employment Guarantee Scheme, nominated by the Government;
