Section 80C(3) in Kerala Cooperative Societies Act, 1969
(3)Subject to the provisions of this Act, the Scheme may provide for the following matters, namely:-(i)the management and administration of the Kerala State Welfare(ii)powers and functions of the authority or body to be constituted thereunder; and(iii)the composition and pattern of the establishment set up of the Kerala State Co-operative Employees' Welfare Board constituted under the Scheme.
