(2)The National Social Security Board shall consist of the following members, namely:-(a)Union Minister for Labour and Employment as Chairperson;(b)Secretary, Ministry of Labour and Employment as Vice-Chairperson;(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(d)the Director General Labour Welfare, as Member-Secretary, ex officio.
