Section 18(5) in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
(5)In the contingency of non-availability of the Secretary and in case of emergencies, for reasons to be recorded in writing and communicated to the Bank, the accounts may be operated by another two officers of the Board or the State Labour Department approved by the Board for this purpose on the recommendations of the Commissioner of Labour. However, such transactions shall be ratified by the Secretary, as soon as he is available, under intimation to the concerned Bank.
