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

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Social Security Benefits
3	Framing of scheme
4	Funding of central government schemes
Chapter III	National Social Security Board for Unorganised Workers
5	National social security board
Chapter IV	State Social Security Board for Unorganised Workers
6	State social security board
7	Funding of state government schemes
8	Record keeping by district administration
9	Workers facilitation centres
Chapter V	Registration
10	Eligibility for registration and social security benefits
Chapter VI	Miscellaneous
11	Power of central government to give directions
12	Vacancies, etc., not to invalidate proceedings
13	Power to make rules by central government
14	Power to make rules by state government
15	Laying of rules
16	Saving of certain laws
17	Power to remove difficulties
Schdule	The Schedule
	Schedule I
	Schedule II

An Act to provide for the social security and welfare of unorganised workers and for other matters connected therewith or incidental thereto.

BE it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:-