Section 32 in Kerala Labour Welfare Fund Act, 1975
32. Power to supervise welfare activities of establishment.
- In regard to any money set apart in any establishment specifically for the purpose of promoting the welfare of the employees in such establishment, the Board shall have power-(i)to require the production of any document in possession of the employer of that establishment in connection with such money to satisfy itself as to whether such money is being applied for such purpose;(ii)to call for any information from such employer as it may deem relevant ; and(iii)to issue such directions to such employer as it may deem fit for the purpose of utilising the fund for promoting the welfare of the employees.
