Section 21 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
21. Appointment of Secretary, Other Officers, Clerical and other staff by the Board and their service conditions.
(1)The Board may, create all posts and appoint from among the existing Officers and Staff of the Labour Department of the Government, a Secretary not below the rank of Joint Commissioner of Labour, such number of other officers, clerical and other staff as may be necessary for carrying out its functions under the Act, in the Head Office. The entire field work to carry out the functions under this Act shall be done by regular staff and officers of the Labour Department. All appointments shall be as per the allotment of officers and Staff made by the Government in this regard. In case of clerical and other subordinate staff, the Board may, depending on the exigencies of work, resort to Contract appointments for a specific period in accordance with the Government instructions in force. The Board shall obtain approval of the Government for creation of posts, appointments and other matters incidental thereto.(2)The salaries and other allowances of the Officers and other staff of the Board shall be governed by the existing rules of the Government.(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.
