Section 4(1) in The Maharashtra Labour Welfare Fund Act, 1953
(1)[The State Government shall, by notification in the Official Gazette constitute the Board for the whole of the State of Maharashtra for the purpose of administering the Fund, and to carry on such other functions assigned to the Board by or under this Act.] [This portion was substituted for the portion beginning with 'The State Government of Bombay' and ending with 'and the Karnatak area respectively' by Maharashtra 36 of 1961, Section 8(a).] The Board shall consist of the [following members, not exceeding twenty-six in number] [These words were substituted for the words 'following members' by Maharashtra 16 of 1971, Section 4(1).], namely:-(a)such number as may be prescribed of representatives of employers and employees to be nominated by the State Government:Provided that both employers and employees shall have equal representation on the Board;(b)such number of independent members as may be prescribed, nominated by the State Government; [* * *] [The word 'and' was deleted by Maharashtra 24 of 2003, s..4(a) (w.e.f. 7-1-2002).](c)such number of independent members as may be prescribed, nominated by the State Government to represent women.(d)[ the Principal Secretary or Secretary (Finance) or his nominee shall be the ex-officio member; and [Clauses (d) and (e) were inserted by Maharashtra 24 of 2003, Section 4(b), (w.e.f. 7-1-2002).](e)the Principal Secretary or Secretary (Labour) or his nominee shall be the ex-officio member.].
