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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(2) in The West Bengal Labour Welfare Fund Act, 1974

(2)The Board shall, with the approval of the State Government, make regulations regarding the method of recruitment, pay and allowances, and all other conditions of service of the members of its staff appointed under this section :Provided that until regulations are so made, the conditions of service of such staff shall be governed by the rules made by the State Government in this behalf.