Section 30 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
30. Dual Membership & Dual Benefits.
(1)No unorganized worker shall be entitled to more than one same or similar benefit under this Act, Rules or the Scheme or any other Act conferring the same or similar benefit.(2)The unorganized worker shall be entitled to continue as a beneficiary under one Scheme only depending upon his prime occupation. However, he may transfer his membership from one Scheme to the other and the contribution remitted by him along with employer's matching contribution, if any, should also be transferred to the latter Scheme.
