Section 18 in The West Bengal Labour Welfare Fund Act, 1974
18. Appointment of staff by Board.
(1)The Board shall appoint such number of officers and other employees as may be necessary for carrying out its functions under this Act.(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.
