Section 11(4) in The Maharashtra Domestic Workers Welfare Board Act, 2008
(4)If the officer authorised by the Board under sub-section (2) is satisfied that the applicant has complied with the provisions of this Act and the rules made thereunder, he shall register the name of the domestic worker as a beneficiary under this Act or he may for reasons to be recorded in writing reject the application:Provided that, the application for registration shall not be rejected unless the applicant has been given a reasonable opportunity of being heard.
