Section 112 — Helpline, facilitation centre, etc., for unorganised workers, gig workers and platform workers.

The appropriate Government may set up a toll free call centre or helpline or such facilitation centres as may be considered necessary from time to time to perform any or more of the following functions, namely:--- (a) to disseminate information on available social security schemes for the unorganised workers, gig workers and platform workers; (b) to facilitate filing, processing and forwarding of application forms for registration of unorganised workers, gig workers and platform workers; (c) to assist unorganised workers, gig workers and platform workers to obtain registration; and (d) to facilitate the enrolment of the registered unorganised workers, gig workers and platform workers in the social security schemes.

Official Hindi (PDF) ↗

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