Section 6(2)(c) in The Unorganised Workers’ Social Security Act, 2008

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

(c)twenty-eight members to be nominated by the State Government, out of whom—

(i)seven representing the unorganised workers;

(ii)seven representing employers of unorganised workers;

(iii)two representing members of Legislative Assembly of the concerned State;

(iv)five representing eminent persons from civil society; and

(v)seven representing State Government Departments concerned.

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