Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 26 in Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011

26. Nodal Authority.

(1)Bihar State Labour Welfare Society, which has been established by the State Government under the administrative control of the Department of Labour Resources, shall be the nodal authority for implementing and monitoring the Scheme at the State level.
(2)The District Magistrate(s) shall be the nodal authority for implementing and monitoring the Scheme at the district level.
(3)Labour Superintendent/ Assistant Labour Commissioner, as the case may be, or any other officer authorized by the District Magistrate(s), shall be the in- charge of the Scheme in the districts. Such officer in charge shall be designated as the District Key Manager.