The Un-organised Workers' Social Security Act, 2008.

9. Workers facilitation centres. -

The State Government may set up such Workers' facilitation centres as may be considered necessary from time to time to perform the following functions, namely:-

a.   disseminate information on available social security schemes for the unorganised workers;

b.   facilitate the filling, processing and forwarding of application forms for registration of unorganised workers;

c.   assist unorganised worker to obtain registration from the District Administration;

d.   facilitate the enrollment of the registered unorganised workers in social security schemes.