Section 11 in The Maharashtra Labour Welfare Fund Act, 1953
11. Appointment and powers of Welfare Commissioner.
(1)(i)The Welfare Commissioner shall be appointed by the Board with the previous approval of 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 for this purpose he shall have the power to issue such orders not inconsistent with the provisions of the Act and rules made thereunder as he deems fit including any order implementing the decisions taken by the Board under the Act or rules made thereunder.(2)[*****] [Sub-section (2) was deleted by Maharashtra 36 of 1961, Section 11.]
