Section 5(3) in Karnataka Toddy Workers' Welfare Fund Act, 1981
(3)The Board shall consist of such number of directors as may be appointed by notification in the official Gazette by the State Government, out of whom at least one shall be a person belonging to scheduled caste and one shall be from among toddy tappers 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 State Government, the employers and the employees.
