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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(3) in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012

(3)The Board may outsource the operations such as Maintenance of Beneficiary Accounts, Issuance of Identify Cards, receipt of contributions, registration fee, Cess etc; and implementation of welfare measures, as a cost effective measure, taking proper care about the safety of funds, control over implementation and such other measures as are essential to effectively implement the provisions of the Act, However, such proposals shall be approved by the Government, before they are implemented.