Section 5(8) in The Unorganised Workers’ Social Security Act, 2008
(8)The National Board shall perform the following functions, namely:—(a)recommend to the Central Government suitable schemes for different sections of unorganised workers;(b)advise the Central Government on such matters arising out of the administration of this Act as may be referred to it;(c)monitor such social welfare schemes for unorganised workers as are administered by the Central Government;(d)review the progress of registration and issue of identity cards to the unorganised workers;(e)review the record keeping functions performed at the State level;(f)review the expenditure from the funds under various schemes; and(g)undertake such other functions as are assigned to it by the Central Government from time to time.
