Section 3(4) in The Unorganised Workers’ Social Security Act, 2008
(4)The State Government may formulate and notify, from time to time, suitable welfare schemes for unorganised workers, including schemes relating to—(a)provident fund;(b)employment injury benefit;(c)housing;(d)educational schemes for children;(e)skill upgradation of workers;(f)funeral assistance; and(g)old age homes.
