Section 2(1) in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Unorganized Workers' Social Security Act, 2008 (Act No.33 of 2008);(b)"Board" means the Andhra Pradesh State Social Security Board constituted under Section 6 of the Act.(c)"Chairperson" means the Chairperson of the Board;(d)"Government" means the State Government;(e)"Member" means a member of the Board;(f)"Section" means a section of the Act.
