Section 30 in The Orissa Labour Welfare Fund Act, 1996
30. Earlier reconstitution of Board in certain cases.
- If the Government are of opinion that the Board is unable to perform or has persistently made default in the performance of the duty imposed on it by or under this Act or has exceeded or abused its powers, they may, by notification, reconstitute the Board at any time notwithstanding anything in Sub-section (5) of Section 4.
