Section 3 in The Maharashtra Domestic Workers Welfare Board Act, 2008
3. Constitution of Boards.
(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.(2)Every such Board shall be a body corporate, having perpetual succession and a common seal, with power to acquire, hold and dispose off property, and to enter into contracts, and may by that name sue or be sued.(3)The Board shall consist of members nominated, from time to time, by the State Government representing the employers, the domestic workers and the State Government.(4)The members representing employers and domestic workers shall be equal in number, and the members representing the State Government shall not exceed one-third of the total number of members representing employers and domestic workers.(5)The Chairman of the Board shall be one of the members appointed to represent the State Government, nominated in this behalf by the State Government.(6)After nomination of all the members including the Chairman, the State Government, shall, by notification in the Official Gazette, publish the names of all the members of the Board.(7)The term of office of members of the Board shall be such as may be prescribed.(8)Every member shall be paid (not being a member representing the State Government) from the fund of the Board, travelling and daily allowances for attending meetings of the Board at such rates as may be prescribed.(9)The meetings of the Board and the procedure to be followed for the purpose and all matters supplementary or ancillary thereto shall be such as may be laid down by the regulations.
