Section 17(2) in The Orissa Labour Welfare Fund Act, 1996
(2)It shall be the duty of the Welfare Commissioner to ensure that the provisions of this Act and the rules are duly carried out, and for this purpose, he shall have the power to issue such orders, not inconsistent with the provisions of this Act or the rules, as the deems fit, including any order implementing the decisions of the Board taken under this Act.
