Section 6(2)(c) in Code on Social Security, 2020

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

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

(i)seven members representing unorganised sector workers;

(ii)seven members representing employers of unorganised sector;

(iii)seven members representing eminent persons from civil society;

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

(v)ten members representing Central Government Ministries and Departments concerned;

(vi)five members representing State Governments;

(vii)one member representing the Union territories; and

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