Section 15 in West Bengal Unorganised Sector Workers Welfare Act, 2007
15. Registration of Unorgnised Sector Worker.
(1)Every Unorganised Sector Worker who has completed eighteen years of age but has not complete sixty years of age, shall be eligible for registration as a beneficiary under this Act.(2)An application for registration shall be made in such form, as may be prescribed along with the fees for registration not exceeding twenty rupees, to the officer authorized by the Board in this behalf:Provided that every Unorganised Sector Worker who have already been enrolled in the scheme under the assistance of the State Government shall be deemed to be registered as a beneficiary under this Act and they do not need to make any fresh application for registration.(3)the Board may decide upon the fees for registration within the limits specified in sub-section (2).(4)If the officer authorised by the Board is satisfied that the applicant has complied with the provisions of this Act and the rules made thereunder, he shall register the name of the Unorganised Sector Worker as beneficiary under this Act :Provided that an application for registration cannot be rejected without giving the applicant an opportunity of being heard.(5)Any person aggrieved by the decision under sub-section (4) may, within thirty days from the date of such decision, prefer and appeal to the Chief Executive Officer of the Board, or any other officer specified by the Board in this behalf and the decision of the Chief Executive Officer or such other officer on such appeal shall be final :Provided that the Chief Executive Officer, or other officer specified by the Board in this behalf, may entertain an appeal after the expiry of the said period of thirty days if he is satisfied that the Unorganised Sector Worker was prevented by sufficient cause for filling the appeal in time.(6)The Chief Executive Officer of the Board shall cause to maintain a register of the beneficiaries and such other registers as may be prescribed.(7)The Board shall give to every beneficiary an identity card with his photograph duly affixed thereon with necessary entries about the details of the beneficiary.(8)A beneficiary who has been issued an identity card under this Act shall present the same whenever demanded by any officer of the Government or of the Board, for inspection.
