(6)The National Social Security Board constituted under sub-section (1) of section 6 shall be the Board for the purposes of the welfare of gig workers and platform workers under the provisions of this Code:Provided that while such Board serves the purposes of welfare of, or matters relating to, gig workers and platform workers, the following members shall constitute the Board instead of the members specified in clauses (c) and (d) of sub-section (2) of section 6, namely:-(a)five representatives of the aggregators as the Central Government may nominate;(b)five representatives of the gig workers and platform workers as the Central Government may nominate;(c)Director General of the Corporation;(d)Central Provident Fund Commissioner of the Central Board;(e)such expert members as the Central Government may consider appropriate;(f)five representatives of the State Governments by such rotation as the Central Government may consider appropriate;(g)Joint Secretary to the Government of India in the Ministry of Labour and Employment, who shall be the Member Secretary to the Board.
