Section 25 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
25.
The Andhra Pradesh Social Security Board may formulate welfare schemes for Unorganized workers in furtherance of the functions mentioned in Section 6 (8) of the Act. The Board may also adopt such procedures, forms and registers etc., as are required for carrying out the said functions. Such schemes, procedure, forms and registers etc., shall be approved by the Government, before they are implemented.
