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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(3) in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012

(3)The Chairperson and other members of the Board shall be from amongst the persons of eminence in the fields of Labour Welfare Management, Finance, Law and Administration:Provided that adequate representation shall be given to persons belonging to the Scheduled Castes, Scheduled Tribes, Minorities and Women.