Section 15 in The West Bengal Labour Welfare Fund Act, 1974
15. Appointment and powers of Welfare Commissioner.
(1)There shall be a Welfare Commissioner to be appointed by the State Government subject to such terms and conditions of his service as may be prescribed.(2)The Welfare Commissioner shall be the principal executive officer of the Board.(3)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 this Act and the rules made thereunder as he deems fit including any order implementing the decisions taken by the Board under this Act or the rules made thereunder.
