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State of Andhra Pradesh - Section

Section 31 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012

31. Scheme Implementing Machinery.

(1)Each department/agency implementing a Social Security Scheme for a particular segment of Unorganised Sector shall continue to implement such scheme for such workers.
(2)The Labour Department shall deal with the matters of registration of the workers and implementation of the Social Security Scheme to those segments who are not covered by any other department.
(3)The respective Administrative Department shall issue notifications for registration of the workers and implementation of the Social Security Schemes for effective implementation of the law as and when funds are provided by the respective departments/agencies.