Section 6(8) in The Unorganised Workers’ Social Security Act, 2008
(8)The State Board shall perform the following functions, namely:—(a)recommend the State Government in formulating suitable schemes for different sections of the unorganised sector workers;(b)advise the State Government on such matters arising out of the administration of this Act as may be referred to it;(c)monitor such social welfare schemes for unorganised workers as are administered by the State Government;(d)review the record keeping functions performed at the District level;(e)review the progress of registration and issue of cards to unorganised sector workers;(f)review the expenditure from the funds under various schemes; and(g)undertake such other functions as are assigned to it by the State Government from time to time.
