Section 19(3) in Kerala Construction Workers' Welfare Fund Act, 1989
(3)In the case of appointments to the posts in the service under the Board made by direct recruitment, the Government shall mutatis mutandis follow the provisions of clauses (a), (b) and (c) of rule 14 and the provisions of rules 15, 16, 17 and 17A of the Kerala State and Subordinate Services Rules, 1958 as amended from time to time.
