Section 17 in The Punjab Labour Welfare Fund Act, 1965
17. Appointment of clerical and other staff by Board.
- The Board shall have power to appoint the necessary clerical and executive staff to carry out and supervise the activities financed from the Fund :Provided that if any appointment is not agreed to by the majority of the total number of members of the Board, the appointment shall be made by the State Government :Provided further that the expenses of the staff thus appointed and other administrative expenses shall not exceed a prescribed percentage of the annual income of the Fund.
