Section 26 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
26. Registration of beneficiaries.
(1)The Government shall by notification, appoint any officer of the Labour Department, as Registering Authority for the purpose of Registration of the Unorganized Workers.Provided that, the officers already authorized by different departments in the State for registration of beneficiaries in the unorganized sector falling under their departments under various welfare schemes shall continue to be the Registering Authorities.(2)The Registering authority shall take up registration of unorganized workers.(3)If the Registering Authority is satisfied that, the registration was obtained by misrepresentation, fraud or suppression of any material fact, the registering authority may be revoke, suspend or cancel the registration.(4)Renewal of the registration shall be done by the registration authority.(5)Every unorganized worker who has completed fourteen years of age, but has not completed sixty years of age, and who has been engaged in any unorganized sector work shall be eligible for registration as a beneficiary under the Act/Rules.(6)An application for registration shall be made in Form-I to the Officer as notified by the Government in this behalf.(7)Every application under sub-rule 6 shall be accompanied by such documents together with such fee as may be prescribed.(8)If the Registering Authority is satisfied that the applicant has complied with the provisions of the Act and Rules made there under, he shall register the name of the unorganized worker as a beneficiary under the Act/Rules.(9)Every registration made under sub-rule 8 shall be renewed for a period of 1 (one) year or for such number of years as may be prescribed commencing from the date of its expiry. The renewal of registration shall be made in Form-II so as to reach the Registering Authority not later than 30 days before the date of its expiry. Any of renewal registration made after the date shall not be entertained.(10)The fee for registration of worker shall be Rs. 30/- and fee for renewal shall be Rs. 20/- and fee for any change of nominations and for issue of duplicate Identity Cards shall be Rs. 10/-(excluding Photo of the beneficiary).Provided that an application for registration / renewal shall not be rejected without giving the applicant an opportunity of being heard.(11)Any person aggrieved by the decision under sub-rule (8) & (9) may, within 30 days from the date of such decision, prefer an appeal to the appellate authority. Even if the appeal is barred by the limitation of the time, the appellate authority can entertain such an appeal if he is satisfied that the unorganized worker was prevented by sufficient cause from filing the appeal in time.(12)The appellate authority shall cause to maintain such registers of appeals as may be prescribed.
