Section 5(2)(c) in The Unorganised Workers’ Social Security Act, 2008

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

(c)thirty-four members to be nominated by the Central Government, out of whom—

(i)seven representing unorganised sector workers;

(ii)seven representing employers of unorganised sector;

(iii)seven representing eminent persons from civil society;

(iv)two representing members from Lok Sabha and one from Rajya Sabha;

(v)five representing Central Government Ministries and Departments concerned; and

(vi)five representing State Governments.

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