Section 6(10)(d) in Code on Social Security, 2020

[Cites 0, Cited by 0] [Section 6(10)] [Section 6] [Entire Act]

(d)thirty-one members to be nominated by the State Government, out of whom-

(i)seven representing the unorganised workers;

(ii)seven representing employers of unorganised workers;

(iii)two members representing the Legislative Assembly of the concerned State;

(iv)five members representing eminent persons from civil society;

(v)ten members representing the State Government Departments concerned; and

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