Section 42(1) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(1)The Government shall, by notification, constitute a Board for the whole of the State to be called the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Industrial Workers' Contingency Fund Board, for the purpose of administering the fund and to carry out such other functions, as are assigned to the Board by, or under this Act.
