(7)The National Social Security Board shall perform the following functions, namely:-(a)recommend to the Central Government for framing suitable schemes for different sections of unorganised workers, gig workers and platform workers;(b)advise the Central Government on such matters arising out of the administration of this Code as may be referred to it;(c)monitor such social welfare schemes for unorganised workers, gig workers and platform workers as are administered by the Central Government;(d)review the record keeping functions performed at the State level;(e)review the expenditure from the fund and account; and(f)undertake such other functions as are assigned to it by the Central Government from time to time.
