The KARNATAKA PLATFORM BASED GIG WORKERS (SOCIAL SECURITY AND WELFARE) ACT, 2025

KARNATAKA ACT NO. 72 OF 2025 
THE KARNATAKA PLATFORM BASED GIG WORKERS (SOCIAL SECURITY  
AND WELFARE) ACT, 2025 
 
Arrangement of Sections 
 
Sections: 
 
1. Short title, commencement and application 
2. Definitions 
3. Establishment of Gig Workers Welfare Board 
4.  Composition of the Board 
5. Meetings of the Board 
6. Powers and functions of the Board  
7. Rights of platform based Gig Worker 
8. Officers and employees of the Board 
9. Accounts and audit  
10. Registration of Gig workers 
11. Registration of aggregator or platform  
12. Obligation to enter into fair contracts 
13. Transparency in respect of Automated Monitoring and Decision Making 
Systems 
14. Termination of work 
15. Income security 
16. Reasonable working conditions 
17. Disclosure obligations 
18. Nomination of Point of Contact for Enquiries 
19. Fund for Gig Workers 
20. Gig Worker’s Welfare Fee  
21. Payment and Welfare Fee Verification System  
22. Redressal of grievances  
23. Interest and Penalties  
24. Submission of Quarterly Returns  
25. Annual Report 
26. Act to be in addition to any other law 
 
27. Protection of action taken in good faith 
28. Power to make rules 
29. Power to make regulations 
30. Power to remove difficulties 
31. Power to amend the Schedule  
32. Repeal and Savings 
 
STATEMENT OF OBJECTS AND REASONS 
  Act 72  of 2025 :- It is considered necessary to protect the rights of 
platform based Gig workers, to place obligations on aggregators in relation to 
social security, occupational health and safety, transparency in automated 
monitoring and decision making systems to,- 
(i)  provide dispute resolution mechanisms; 
(ii) establish a Gig Workers Welfare Board; 
(iii) create a welfare fund for platform based Gig Workers; 
(iv) provide platform based Gig Workers to be registered with the Board; 
(v)  provide registration of aggregators or platform; and 
(vi) provide income security and reasonable working condition to the 
platform based Gig Workers; 
 Hence, the Bill. 
[L.A. Bill No. 31 of 2025, File No. SAMVYASHAE 37 SHASANA 2024]  
[Entries 23 and 24 of List I II of the Seventh Schedule to the Constitution of 
India]  
[Published in Karnataka Gazette Extra -ordinary No.5 84 in part -IVA 
dated:12.09.2025] 
  
KARNATAKA ACT NO. 72 OF 2025 
(First Published in the Karnataka Gazette Extra-ordinary on the 12th day of September, 2025) 
 
THE KARNATAKA PLATFORM BASED GIG WORKERS (SOCIAL SECURITY  
AND WELFARE) ACT, 2025 
(Received the assent of the Governor on the 11th day of September, 2025) 
 
 
An Act to protect the rights of platform based Gig workers, to place obligations 
on aggregator or platform in relation to social security, occupational health and safety, 
transparency in automated monitoring and decision -making systems, to provide 
dispute resolution mechanisms, to establish a Welfare Board and create a welfare fund 
for platform based Gig workers, to register platform based Gig workers and aggregator 
or platform in the State; 
Whereas it is expedient to protect the rights of platform based Gig workers, to 
place obligations on aggregator or platform in relation to social security, occupational 
health and safety, transparency in automated monitoring and decision -making 
systems, to provide dispute resolution mechanisms, to establish a Welfare Board and 
create a welfare fund for platform based Gig workers, to register platform based Gi g 
workers and aggregator or platform in the State;   
Be it enacted by the Karnataka State Legislature in the seventy sixth year of the 
Republic of India, as follows:- 
1. Short title, commencement and application. - (1) This Act may be called 
the Karnataka Platform Based Gig Workers (Social Security and Welfare) Act, 2025.  
(2)   The provisions of this Act shall be deemed to have come into force with 
effect from the 30th day of May, 2025;  
(3)   It applies to,- 
(i) every aggregator or platform operating or providing any one or more 
services specified in the Schedule within the State of Karnataka and as 
amended by the Government from time to time.  
(ii) every platform as defined under clause (g) of section 2; and 
(iii) every Gig worker registered with the Board under section 10. 
2. Definitions.- In this Act, unless the context otherwise requires,- 
(a) “Automated monitoring and decision making systems” means systems which 
make decisions by automated means with or without human intervention; 
(b) “Aggregator” means a digital intermediary for a buyer of goods or user of a 
service to connect with the seller or the service provider, and includes any entity that 
coordinates with one or more aggregators for providing the services; 
(c) “Board” means the Kar nataka platform based Gig Workers Welfare Board 
established under section 3; 
(d) “Fund” means the Karnataka platform based Gig Workers Social Security 
and Welfare Fund established under sub-section (1) of section 19; 
(e) “Gig worker” means a person who per forms work or participates in a work 
arrangement that results in a given rate of payment, based on terms and conditions 
laid down in such contract and includes all piece -rate work, and whose work is 
sourced through a platform, in the services specified in the Schedule;   
(f) “Payout” means any final payments made by the aggregator or platform to 
the gig worker for any work performed or service rendered through a platform. 
(g) “Platform” means any arrangement providing a service through electronic 
means, at the request of a recipient of the service, involving the organization of work 
performed by individuals at a certain location in return for payment, and involving the 
use of automated monitoring and decision making systems or human decision making 
that relies on data. 
(h) “Prescribed” means prescribed by rules made under this Act; 
(i) “Regulations” means the regulations made by the Board under this Act; 
(j)  “Schedule” means a schedule appended to this Act; 
(k) "Social security" means the measures of protect ion afforded to gig workers 
and platform workers to ensure access to health care and to provide income security, 
particularly in cases of old age, unemployment, sickness, invalidity, work injury, 
maternity or loss of a breadwinner by means of rights conferred on them and schemes 
framed, under this Act; 
(l) “Unique ID” means the unique Identification number issued to platform 
based Gig worker registered under sub-section (4) of section 10. 
(m) “Welfare Fee” means the fee levied under sub-section (1) of section 20 of this 
Act; 
(n) “Notification” means a notification published in the Official Gazette of the 
State, as the case may be, and the expression "notify" with its grammatical variations 
and cognate expressions shall be construed accordingly; and  
(o) "Terminate" or "Termination" means materially restricting a platform based 
Gig worker’s access to the digital platform, including blocking such worker’s access 
to the digital platform, suspending a platform based Gig worker, or making the 
platform based Gi g worker ineligible to provide services on the digital platform 
irrespective of the duration of the same. 
3. Establishment of Gig Workers Welfare Board. - (1) The State Government 
shall, with effect from such date as it may appoint, establish a Board to be known as 
the Karnataka Platform Based Gig Workers Welfare Board to exercise the powers 
conferred on, and perform the duties and functions assigned to it, under this Act.  
(2) The Board shall, as and when necessary, notify general or sector specific 
social security and other benefits that shall be implemented by the Board within the 
time frame specified by the State Government. 
 (3) The headquarters of the Board shall be at Bengaluru. 
(4) The Board shall be a body corporate with the name aforesaid, having 
perpetual succession and common seal, with power to acquire, hold and dispose of 
property, and to contract, and may by that name, sue or be sued. 
     4.  Composition of the Board.- (1) The Board shall consist of,- 
(a) the Minister in -charge of the Departmen t of 
Labour, Government of Karnataka 
 
Ex-officio Chairperson; 
(b) the Additional Chief Secretary or Principal 
Secretary  or secretary to Government, Department 
of Labour or his nominee not below    the rank of 
Joint Secretary, Government of Karnataka 
 
Ex-officio Member; 
(c) the Additional Chief Secretary or Principal 
Secretary  or secretary to Government, Department 
of Information and Technology or his nominee not 
below the rank of Joint Secretary, Government of 
Karnataka 
 
Ex-officio Member; 
(d) the Commissioner, Department of Commercial 
Taxes or his nominee not below the rank of Joint 
Commissioner 
 
Ex-officio Member; 
(e) A Chief Executive Officer appointed by the State 
Government shall be Executive in -charge of day to 
day functioning of the Board and carry out duties 
on behalf of the Board 
 
Ex-officio Member 
Secretary; 
(f) Four representative body of gig workers to be 
nominated by the State Government  
 
Member; 
(g) Four representative body of aggregator or platform 
to be nominated by the State Government 
Member; 
(h) Two representative from the civil society who has 
experience working in the field or a subject matter 
 
 
expert  in the field of gig economy to be nominated 
by the State Government  
Member; and  
(i) A technical expert in the field of data collection and 
IT systems may be invited as and when necessary 
to provide inputs. 
Special invitee 
 
(2) The nominated members of the Board shall have a term of three years: 
Provided that, the State Government may extend their tenure for another one  
year if it deems appropriate. 
(3) Among the nominated members under clause (f), (g) and (h) of sub -section 
(1), there shall be at least one women representative. 
(4) In the event of any vacancy occurring on account of death, resignation, 
disqualification or removal under sub -section (5), such vacancy shall be filled by the 
State Government by fresh nomination for the remaining term.  
(5) Any nominated member of the Board may at any time resign from his office 
by writing under his hand addressed to the Chai rperson, and his office shall, on 
acceptance of resignation, become vacant. 
(6) No person shall be chosen as, or continue to be, a nominated member of the 
Board who,-  
 (i)   is a salaried officer or an employee of the Board; or 
 (ii) is or at any time has been adjudged insolvent; or  
(iii) is found to be a lunatic or becomes of unsound mind and stands  
so declared by a competent Court; or 
(iv) is or has been convicted of any offence involving moral turpitude;  or 
(v) is absent without leave of the Board fo r more than three consecutive 
meetings of the Board.  
(7) The nominated members of the Board shall be entitled for allowances for 
attending the meetings of the Board, at such rates as may be prescribed. 
5. Meetings of the Board. - (1) The Board shall meet a t such time and place and 
observe such rules of procedure for transaction of business at its meetings as may be 
prescribed:  
Provided that, the Board shall meet at least once quarterly:  
Provided further that, the Chairperson may convene a meeting of the B oard 
once in a quarterly upon a written request from at one fourthmembers of the Board. 
(2) The Chairperson, or, if for any reason he is unable to attend any meeting of 
the Board, any other member as decided by members present, shall preside over the 
meeting. 
(3) All questions which come up before any meeting of the Board shall be 
decided by a majority of votes of the members present and voting, and in the event of 
equality of votes, the Chairperson, or in his absence, the person presiding, shall have 
a second or a casting vote. 
(4) The quorum for the meeting of the Board shall be fifty percent of the   total 
members. 
6. Powers and functions of the Board. - The powers and functions of the 
Board shall be as follows, namely:- 
(i)  ensure registration of gi g workers in accordance with the provisions of  
this Act; 
(ii)  ensure registration of aggregator or platform operating in the State in 
accordance with the provisions of this Act; 
(iii)  set up a monitoring mechanism to certify that welfare fee is being du ly 
collected; 
 
(iv)  ensure implementation of general and specific social security schemes 
based on contributions made, as may be notified by the State Government 
and disburse the social security benefits through the individual social 
security accounts linked to the Unique IDs allocated to platform based Gig 
workers. 
 (v)  monitor the schemes for social security of registered platform based Gig 
workers and provide recommendations to the State Government for 
administering such schemes; 
(vi)  ensure that Gig workers have access to the benefits as per the schemes 
formulated by the State Government and to provide proactive facilitation to 
them in their engagement with concerned aggregator or platform;  and also 
to weigh the social security schemes extended by th e aggregator or 
platform and take appropriate measures. 
(vii) engage with workers associations working with Gig workers and hold 
regular open consultations with them;  
(viii) constitute a committee for providing the recommendations to the State 
Government for formulation, review and implementation of the schemes; 
(ix) make social security schemes for specific groups of Gig workers such as 
women, persons with disabilities etc.; and 
(x) seek aggregated data from the aggregator and platform on the work done 
via their platform. 
7. Rights of platform based Gig Worker. - A platform based Gig worker  shall 
have the right to,- 
(a) be registered with the Board on being onboarded on any platform, 
irrespective of the duration of the work, and be provided a Unique ID applicable across 
all platforms;  
(b) have access to general and specific social security schemes based on 
contributions made by them and also the minimum number of transactions or Gig 
work undertaken by the Gig worker with any aggregator or platform in a qua rter as 
may be notified by the Board; and 
 (c) access a grievance redressal mechanism as specified in section 22: 
Provided that, nothing in this Act shall affect any benefit or protection accorded 
to platform based Gig workers under any other law for the time being in force. 
8. Officers and employees of the Board. - The officers and employees working 
with Karnataka State Unorganized Workers Social Security Board shall be considered 
to be officers and employees of the platform based Gig Workers Welfare Board  for the 
efficient discharge of its functions under this Act. 
9. Accounts and audit. - (1) The Board shall maintain proper accounts and 
other relevant records and prepare an annual statement of accounts in such form as 
may be prescribed in consultation with the Accountant General of the State. 
(2) The accounts of the Board shall be audited annually by the office of the 
Accountant General of the State.  
(3) The accounts of the Board certified by the auditor, together with the audited 
report thereon shall be s ubmitted annually to the State Government before such date 
as may be prescribed. 
(4) The Board shall comply with such directions as the State Government may, 
after perusal of the report of the auditor, think fit to issue.  
(5) The cost of the audit, as det ermined by the State Government, shall be paid 
out of the administrative cost of the Fund. 
(6) All monies forming part of the Fund shall be kept in current or deposit 
account with any Nationalized Bank or as may be prescribed. 
 
 
 
 
10. Registration of Gig w orkers.- (1) The aggregator or platform shall provide 
to the Board its database of all Gig workers onboarded or registered with them within 
forty five days from the date of commencement of this Act in such manner as may be 
prescribed.  
 
(2) All platform ba sed Gig workers onboarded or registered with any platform 
after the commencement of this Act shall be electronically registered by the Board, 
within thirty days of their being so onboarded or registered. The aggregator or platform 
shall update the Board ab out any changes, i.e., increase or decrease in numbers of 
Gig workers in the data provided under sub -section (1), in such manner as may be 
specified in the regulations. 
(3) The Board shall maintain a database of Gig workers in the State along with 
the details of their contractual engagement with one or more aggregator or platform, 
and notwithstanding the duration or time of engagement with any platform. 
(4) The Board shall register and generate a unique ID to every Gig worker who is 
onboarded by one or more aggregator or platform operating in the State: 
Provided that, the data so collected by the Board either from the aggregator or 
platform or Gig workers shall be used to achieve the object of this Act. 
11. Registration of aggregator or platform. - (1) Every aggregator or platform 
shall register with the Board within forty five days from date of commencement of this 
Act in such manner as may be prescribed.   
(2) The Board shall maintain a register of aggregator or platform operating in 
the State along with the  name and designation of an officer notified by the State 
Government responsible for carrying out obligations under this Act. 
(3) The Board shall publish the register of aggregator or platform on its web 
portal as may be prescribed. 
12. Obligation to enter  into fair contracts. - (1) All contracts entered into 
between aggregator and platform based Gig workers shall comply with the provisions 
of this Act.  
(2) All terms of the contracts shall be transparent and comprehensive to the 
concerned workers and shall comply with fair terms of piece and /or time rate norms 
including payments, deductions, incentives and calculations of all work done and will 
explicitly contain the workers right to refuse tasks offered. 
(3) Once the contract has been entered into, the agg regator or platform shall 
notify the platform based Gig Worker of any change in the terms of the contract not 
less than fourteen days before the proposed change. 
13. Transparency in respect of Automated Monitoring and Decision 
Making Systems.- (1) The aggregator or platform must inform the platform based gig 
worker, in simple language and in Kannada, English or any other language listed in 
the Eighth Schedule of the Constitution of India known to the Gig worker, regarding 
the procedure to seek information in respect of the automated monitoring and decision 
making parameters employed by the aggregator or platform, which have an impact on 
their working conditions, including but not limited to fares, earnings, customer 
feedback and allied information, as may be prescribed. 
(2) The aggregator or platform shall take measures to prevent discrimination on 
the basis of religion, race, caste, gender, or place of birth or on the grounds of 
disability by the automated monitoring and decision making systems deployed by 
them. 
14. Termination of work.- (1) The contractual agreement entered into between 
the aggregator and the platform based Gig worker shall contain an exhaustive list of 
grounds for termination of contract by the aggregator or deactivation of the Gig worker 
from the platform. 
 
(2) An aggregator or the platform shall not terminate or deactivate a Gig worker 
without giving valid reasons in writing and with prior notice of fourteen days and 
following the principles of natural justice: 
 
Provided that, in a ny instance where the ground for suspension includes cases 
of bodily harm, the termination of work can be initiated by the aggregator or platform 
immediately without prior notice of fourteen days. However, the worker will have the 
right to appeal the decision as may be prescribed.  
 
 
15. Income security. - (1) In the cases of payment deductions, the aggregator 
or platform must inform the platform based Gig worker about the reasons for such 
deductions within the invoice raised for the work performed by the pla tform based Gig 
worker. Every aggregator or platform shall mandatorily make payout as per the 
contract and such payment shall be made either daily or weekly or biweekly or 
monthly payout cycle.  
(2) The aggregator or platform must compensate the platform based Gig workers 
at least on a weekly basis with no delay in disbursal of pay. 
16. Reasonable working conditions. - (1) The aggregator or platform must 
provide and maintain, as far as is reasonably practicable, a working environment that 
is safe and without risk to the health of the platform based Gig worker. 
Explanation: For the purpose of this sub -section “Reasonable working 
conditions” means a work environment that is safe and without risk to the health of 
the platform based Gig worker includes ensuring t hat the platform based Gig worker 
shall have adequate periods of rest during the work day and during the work week, 
access to sanitary and rest facilities, including reasonable travel time to and from 
such facilities. 
(2) The aggregator or platform shall c omply with such applicable, sector -
specific, occupational safety and health standards as may be prescribed.  
17. Disclosure obligations. - (1) The aggregator or platform shall ensure that 
information on the grievance redressal mechanism in section 22 is easily accessible on 
their platform. 
 (2) The aggregator or platform shall ensure that information on the dispute 
resolution mechanism in section 22 is easily accessible on their respective platform. 
(3) The manner of publishing of disclosure obligations by t he aggregator or 
platform shall be such as may be prescribed. 
18. Nomination of Point of Contact for Enquiries. - (1) Each platform shall 
provide with a human point of contact for all clarifications under the provisions of this 
Act to their Gig workers: 
Provided that, the aggregator or platform may maintain physical spaces where 
platform based Gig workers may seek clarifications under the provisions of this Act. 
(2) The Gig worker shall have the option of communicating with the point of 
contact in Kannada, English or any other language listed in the Eighth Schedule of the 
Constitution of India known to the platform based Gig worker. 
(3) The contact information of the point of contact shall be provided on the 
respective platform based Gig workers’ accounts on the platform application. 
19. Fund for Gig Workers.- (1) The State Government shall establish a fund to 
be called the Karnataka Gig Worker’s Social Security and Welfare Fund for the benefit 
of registered platform based Gig workers and the following mone y shall form part of, 
and be paid into, namely:- 
(i) all sums received from welfare fee levied under this Act; 
(ii) all contributions made by individual platform based Gig workers; 
(iii) all sums received as grant-in-aid from the State Government and Central 
Government; 
(iv) all sums received by way of grants, gifts, donations, 
benefactions, bequests or transfers; and 
(v) all sums received from any other sources as may be prescribed. 
 
(2) The  Fund shall be utilized and managed in such manner as may be 
prescribed. 
(3) The Board shall not spend more than five percent of the fund to defray any 
administrative costs of the Board or employees of the Board. 
 
20. Gig Worker’s Welfare Fee. - (1) There shall be charged, from an aggregator 
or platform, a welfare fee known as the Platform Based Gig Workers Welfare Fee, 
which shall be not less than one percent but not more than five percent of the payout 
to the platform based Gig worker in each transaction a s may be notified by the State 
Government within six months of the Act coming into force. 
(2) The State Government shall specify through a notification different 
percentage on the payout, with or without a cap on the Gig worker welfare fee on each 
transaction, for different categories of aggregator or platform as Specified in Schedule. 
(3) Such fee shall be collected by the State Government in such manner and 
within such time as may be prescribed. 
(4) The aggregator or platform shall deposit the welfare fee levied under this Act, 
at the end of each quarter in such manner as may be prescribed. 
(5) The Welfare Fee so collected will count as the total contribution payable 
under sub section 4 of section 114 under the Code on Social Security, 2020 (No 36 of 
2020).  
Provided that, if there is any difference between the Welfare Fee collected and 
contribution payable in terms of the total amount, it may be reconciled on a yearly 
basis as may be prescribed.  
(6) If any aggregator or platform fails to pay any amount as specified under sub-
section (1) shall be liable to pay simple interest on the fee due from the date on which 
such payment is due till such amount is actually paid at such rate (percent) as may be 
notified by the State Government from time to time. 
21. Payment and Welfare Fee Verification System.- (1) All payments made to 
workers generated on platform shall be mapped on to a Payment and Welfare Fee 
Verification System (PWFVS) administered by the State Government and monitored by 
the Board.  
(2) Every paymen t made to Gig workers and the welfare fee deducted by 
platforms shall be sent to Payment and Welfare Fee Verification System (PWFVS) for 
each transaction related to platform based Gig worker in such manner as may be 
prescribed. 
(3) The details of welfare fee collected and spent at the Gig workers level shall be 
disclosed and made available on the Payment and Welfare Fee Verification System 
(PWFVS) portal. 
(4) The Payment and Welfare Fee Verification System (PWFVS) shall be in 
compliance with the applicable Central and State legislations on data protection for 
the time being in force. 
Provided that, until the operationalization of the Payment and Welfare Fee 
Verification System (PWFVS) by the Board, the Government may exempt such 
aggregator or platform who duly self report and submit details of the payouts made to 
their Gig workers in each of the transaction every quarterly.  
 
22. Redressal of grievances. - (1) The registered Gig Workers are entitled for 
redressal of two-tier grievances: 
(a) Against the aggregatoror platform; and 
(b) Against the Board.  
(2) A platform based Gig worker in relation to any violation regarding his 
payouts, deductions, termination etc may file a grievance in person before an Internal 
Dispute Resolution Committee to be constituted by all registered aggregator or 
platform as may be prescribed or make a petition through web portal: 
 
Provided that, the link to such web portal shall be prov ided on the platform 
application of every aggregator or platform registered under this Act. 
  
(3) The procedure for the disposal of the petition filed under sub-section (2), shall be 
such manner as may be prescribed. 
(4) The Internal Dispute Resolution Com mittee shall complete its proceedings 
within fourteen days on receipt of a petition by or on behalf of the aggrieved party and 
submit a written Action Taken Report to the complainant.  
(5) If the worker does not receive a written Action Taken Report from t he 
Internal Dispute Resolution Committee within fourteen days of the grievance being 
filed and/or if the worker is unsatisfied with the redress provided by the Internal 
Dispute Resolution Committee, the grievance will be forwarded to the board whose 
decision shall be final.  
(6) The Internal Dispute Resolution Committee so authorized under sub -section 
(2), shall upon inquiries, dispose of the said petition by passing an order of redressal 
within forty five days.  
(7) A platform based Gig worker registered u nder this Act, in relation to any 
grievance arising out of entitlements, Social Security payments and other benefits 
provided by the Board may file a petition in person before a grievance redressal officer 
as notified by the State Government, or make a petition through web portal. 
(8) The procedure for the disposal of the petition filed under sub -section (7) 
shall be such as may be prescribed. 
Provided that, the Board may appoint an Ombudsman through a notification. 
(9) The officer so authorized under sub-section (7), shall upon inquiries, dispose 
of the said petition by passing an order of redressal. 
(10) An appeal against the order under sub -section (9) shall lie within ninety 
days from the date of order before the Appellate Authority, as notified by the S tate 
Government: 
(11) The Appellate Authority shall dispose of the appeal in accordance with 
such procedure as may be prescribed. 
 
23. Interest and Penalties. - (1) If any aggregator or platform fails to pay any 
amount of fee payable under section 20 within  the time as may be prescribed, such 
aggregator or platform shall be liable to pay simple interest, on the fee due to be paid 
at the rate of twelve percent per annum from the date on which such payment is due 
till such amount is actually paid.   
(2) Any ag gregator or platform who contravenes the provisions of this Act or 
rules made there under or who fails to comply with the provisions of this Act or any 
rules made there under, the State Government may, impose a fine upon an aggregator 
or platform, which ma y extend up to Five thousand rupees for the first contravention 
and up to One lakh rupees for subsequent contravention. 
(3) Any other non-compliance by the aggregator or platform under Act and rules 
made thereunder shall be dealt with as may be prescribed. 
(4) In case of non-payment, fine shall be recoverable as may be prescribed. 
 (5) The procedure for imposition of fine under sub-section (2) shall be as may be 
prescribed. 
 
24. Submission of Quarterly Returns. - The aggregator or platform shall  
submit to the Board electronically quarterly returns in such form as may be 
prescribed: 
Provided that, the Government shall based on the Ease of doing business 
requirement may make the provision for submission of returns half yearly or annually 
by a notification.   
 
 25. Annual Report. - (1) The Board shall prepare a report every year of its 
activities under this Act during the year and submit the report to the State 
Government.  
(2) The State Government shall, as soon as may be after the receipt of report 
under sub-section (1), cause the same to be laid before the each Houses of the State 
Legislature. 
 
26. Act to be in addition to any other law.- The provisions of this Act shall be 
in addition to, and not in derogation of, any other law for the time being in force. 
 
27. Protection of action taken in good faith. - No suit, prosecution or other 
legal proceeding shall lie against any person for anything which is in good faith done 
or intended to be done in pursuance of this Act or any rule or order made there under. 
 
28. Power to make rules.- (1) The State Government may by notification in the 
official Gazette make rules after previous publication for carrying out the purposes of 
this Act.  
(2) In particular and without prejudice to the generality of the foregoing power, 
such rules may provide for all or any of the following matters, namely: 
(i) The rates of allowances for nominated members of the Board under sub -
section (7) of section 4; 
(ii) The time, place and procedure for meetings of the Board as required 
under sub-section (1) of section 5; 
(iii) The manner in which proper accounts, annual statements of accounts 
including balance sheet and other relevant records must be maintained 
under sub-section (1) of section 9; 
 
(iv) The date of submission of the audited report by the Board under sub-
section (3) of section 9; 
(v) The manner in which the monies of the Fund shall be kept under sub -
section (6) of section 9; 
(vi) The manner of providing the database of Gig workers onboarded or 
registered under sub-section (1) of section 10; 
(vii) The manner of updating any changes in the number of gig workers under 
sub-section (2) of section 10; 
(viii) The manner of registering the aggregator or platform by the Board as per 
sub-section (1) of section 11; 
(ix) The manner of publishing the register of aggregator or platform o n web 
portal under sub-section (3) of section 11; 
(x) The procedure to seek information regarding automated monitoring and 
decision making systems under sub-section (1) of section 13; 
(xi) The manner of right to appeal the decision by the gig worker under sub -
section (2) of section 14; 
(xii) Sector specific occupational safety and health standards under sub -
section (2) of section 16; 
(xiii) The manner of publishing of disclosure obligations under sub -section (3) 
of section 17; 
(xiv) Sums received from any other sources under sub-section (1) (v) of section 
19; 
(xv) The manner of utilization and management of fund under sub -section (2) 
of section 19; 
(xvi) The manner of collection of welfare fee Gig workers under sub -section (3) 
of section 20; 
(xvii) The manner of deposit of the welfare fee by the aggrega tor or platform at 
end of each quarter under sub-section (4) of section 20. 
(xviii) The manner of reconciliation of welfare fee under sub -section (5) of 
section 20. 
(xix) The form in which payment made to platform based Gig workers and the 
welfare fee deducted shall be recorded on the Payment and Welfare Fee 
Verification System (PWFVS) for each transaction under sub -section (2) 
of section 21; 
 
(xx) The manner of the composition and procedure of the Internal Dispute 
Resolution Committee under sub-section (2) of section 22; 
(xxi) The manner of disposal of the petition under sub -section (3) of section 
22; 
(xxii) The manner of disposal of the petition under sub -section (8) of section 
22; 
(xxiii) The manner of disposal of appeal under sub-section (11) of section 22; 
(xxiv) Time frame under subsection (1) of section 23; 
(xxv) Manner of dealing with non -compliance under sub -section (3) of section 
23; 
(xxvi) The manner of recovery of fine in case of non -payment under subsection 
(4) of section 23; 
(xxvii) The manner for imposition of fines under sub -section (5) of section 23; 
and 
(xxviii) The manner of submission of quarterly return by aggregator or platform 
under section 24. 
 
(3) Every rule made under this Act shall be laid, as soon as may be after they 
are so made, before the House of the State Legislature, while it is in session, for a 
period of not less than fourteen days which may be comprised in one session or in two 
successive sessions and if before the expiry of the session in which it is so laid or of 
the sessions immediately following, the House of the State Legislature makes any 
modification in the rule or resolves that the rule should not be made, the rule shall 
thereafter have effect only in such modified form or be of no effect, as the case may be, 
so, however, that any such modification or annulment shall be without prejudice to 
the validity of anything previously done there under. 
 
29. Power to make regulations. - The Board may make regulations to provide 
for the following matters under this Act,- 
(i) the manner of registration of aggregator or platform as per sub -section (1) of  
section 11; 
(ii) themanner in which the aggregator or platform shall provide the database of 
all Gig workers onboarded or registered with them to the board under sub -
section (2) of section 10; and  
(iii) the manner in which the latest data of all platform basedGig workers 
engaged by aggregator or platform must be shared as per sub -section (3) of 
section 10. 
 
30. Power to remove difficulties. - (1) If any difficulty arises in giving effect to 
the provisions of this Act, the State Government may, by order, published in the 
Official Gazette, make such provisions, not inconsistent with the provisions of this Act, 
as may be necessary or expedient for removing the difficulty:  
 
Provided that, no order under this section shall be made after expiry of three 
years from the date of commencement of this Act. 
 
(2) Every order made under this section shall, as soon as may be after it is so 
made, be laid before the House of State Legislature. 
 
31. Power to amend the Schedule.- The State Government may by notification 
in the official Gazette, add, alter or omit any of the entries specified in the Schedule.  
 
32. Repeal and Savings. - (1) The Karnataka Platform Based Gig Workers 
(Social Security and Welfare)  Ordinance, 2025 (Karnataka Ordinance No. 04 of 2025) 
is hereby repealed. 
(2) Notwithstanding such repeal, anything done or deemed to have been done or 
any action taken or deemed to have been taken under the Karnataka Platform Based 
Gig Workers (Social Security and Welfare) Ordinance, 2025 (Karnataka Ordinance No. 
04 of 2025) shall be deemed to have been done under this Act. 
 
Schedule 
[see clause (i) of sub-section (3) of section 1] 
Services provided by aggregator or platform 
 
1. Ride sharing services. 
2. Food and grocery delivery services. 
3. Logistics services. 
4. e-Market place (both marketplace and inventory model) for wholesale/retail sale of 
goods and/or services Business to Business /Business to Consumer (B2B/B2C). 
5. Professional activity provider. 
6. Healthcare. 
7. Travel and hospitality. 
8. Content and media services. 
 
The above translation of ಕರ್ನಾಟಕ ವೇದಿಕೆ ಆಧಾರಿತ ಗಿಗ್  ಕಾರ್ಮಾಕರ (ಸಾಮಾಜಿಕ 
ಭದ್ ರ ತೆ ಮತ್ತ ು  ಕೆ ಷ ೇಮಾಭಿವೃದಿಿ) ಅಧಿನಿಯಮ, 2025 (2025ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ : 72) into 
English language be published in the official Gazette under clause (3) of Article 348 of 
the Constitution of India.   
 
 
THAAWARCHAND GEHLOT 
GOVERNOR OF KARANATAKA 
 
 
By Order and in the name of 
the Governor of Karnataka, 
 
  
G. SRIDHAR 
Secretary to Government 
Department of Parliamentary 
Affairs and Legislation 
 
 

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