Section 10(1) in Kerala Anganawadi Workers' and Anganawadi Helpers' Welfare Fund Act, 2016
(1)The Government may, by notification, with effect from such date as may be specified therein, constitute a Board to be called the "Kerala Anganawadi Workers' and Anganawadi Helpers' Welfare Fund Board" for the administration and management of the Fund and to supervise and implement connected activities.
