Section 3(2) in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
(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.
