S.O. 2615(E)— In exercise of the powers conferred by clause (c) of sub-section (1) of Section 3 of the Unorganised Workers’ Social Security Act, 2008 (33 of 2008), the Central Government hereby makes the following Scheme to provide for old age protection to the Laghu Vyaparis, namely:-
1. Short title, commencement and application – (1) This Scheme may be called the Pradhan Mantri Laghu Vyapari Maan-Dhan, Yojana 2019.
(2) It shall come into force on the 22-07-2019.
(3) Subject to the provisions of this Scheme, the Laghu Vyaparis have the option to become the members of the Scheme, on and from the 22nd day of July, 2019.
(4) The provisions of this Scheme shall apply to the Laghu Vyaparis, who are self-employed and working as shop owners, retail traders, rice mill owners, oil mill owners, workshop owners, commission agents, brokers of real estate, owners of small hotels, restaurants and other Laghu Vyaparis. The operations of such small traders are generally characterized by family-owned establishments, small scale of operations, labour intensive, inadequate financial aid, seasonal in nature and extensive unpaid family labour.
*Please follow the link for the detailed notification: Pradhan Mantri Laghu Vyapari Maan-Dhan Yojana, 2019
Ministry of Labour and Employment
