Section 4(1) in The Maharashtra Domestic Workers Welfare Board Act, 2008
(1)Where, for any reason whatsoever, it appears to the State Government that it is unable to constitute a Board for the specified area in accordance with the provisions of section 3, the State Government may, by notification in the Official Gazette, appoint a person who shall hold office until a Board is duly constituted under section 3 for such specified area.
