Section 3(1) in The Maharashtra Domestic Workers Welfare Board Act, 2008
(1)The State Government may for the purposes of preparation and implementation of the schemes for welfare of domestic workers, in a District, by notification in the Official Gazette, establish such number of Boards to be known as "-District Domestic Labour Welfare Board":Provided that, the State Government may constitute such Board for two or more Districts:Provided further that, the State Government may, by like notification also constitute more than one Board for a District and specify the local limits in which such Boards shall have jurisdiction.
