Section 8(7) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
(7)The Board may, with the previous approval of the Government, subject to any restrictions and conditions the Board may direct, delegate to the Chairman or any Director or Chief Executive Officer or any other officer of the Board, such of its powers and functions under this Act or Scheme, as it may consider necessary for the efficient administration of the Fund.
