Section 3(2)(c) in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

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

(i)Seven representing the Unorganised workers;

(ii)Seven representing employers of Unorganised workers;

(iii)Two representing Members of the Legislative Assembly;

(iv)Five representing eminent persons from Civil Society; and

(v)Seven representing State Government Departments concerned.

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