Section 3 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
3. Andhra Pradesh State Social Security Board.
(1)The Government by notification, constitute a Board to be known as Andhra Pradesh State Social Security Board.(2)The Board shall consist of the following members, namely:-(a)Minister of Labour and Employment - Chairperson Ex-officio(b)Principal Secretary / Secretary to Govt., - Member-Secretary Ex-Officio LET & F Department and(c)Twenty eight members to be nominated by the Government, out of whom -(i)Seven representing the Unorganised workers;(ii)Seven representing employers of Unorganised workers;(iii)Two representing Members of the Legislative Assembly;(iv)Five representing eminent persons from Civil Society; and(v)Seven representing State Government Departments concerned.(3)The Chairperson and other members of the Board shall be from amongst the persons of eminence in the fields of Labour Welfare Management, Finance, Law and Administration:Provided that adequate representation shall be given to persons belonging to the Scheduled Castes, Scheduled Tribes, Minorities and Women.
