Section 9(3) in Abkari Workers' Welfare Fund Act, 1989
(3)In the case of posts in the service under the Board to which appointment is made by direct recruitment, the Government shall mutatis mutandis observe the provisions of clause (a), (b) and (c) of rule 14 and the provisions of rules 15,16,17 and 17A of the Kerala State and Subordinate Service Rules,1958 as amended from time to time.
