Section 4 in The Unorganised Workers’ Social Security Act, 2008
4. Funding of Central Government Schemes.—
(1)Any scheme notified by the Central Government may be—(i)wholly funded by the Central Government; or(ii)partly funded by the Central Government and partly funded by the State Government; or(iii)partly funded by the Central Government, partly funded by the State Government and partly funded through contributions collected from the beneficiaries of the scheme or the employers as may be prescribed in the scheme by the Central Government.(2)Every scheme notified by the Central Government shall provide for such matters that are necessary for the efficient implementation of the scheme including the matters relating to,—(i)scope of the scheme;(ii)beneficiaries of the scheme;(iii)resources of the scheme;(iv)agency or agencies that will implement the scheme;(v)redressal of grievances; and(vi)any other relevant matter.
