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Apprentices Act, 1961 24. CONSTITUTION OF COUNCILS. - (1) The Central Government shall, by notification in the Official Gazette, establish the Central Apprenticeship Council and the State Government shall, by notification in the Official Gazette, establish the State Apprenticeship Council. (2) The Central Apprenticeship Council shall consist of a Chairman and a Vice-Chairman and such number of other members as the Central Government may think expedient, to be appointed by that Government by notification in the Official Gazette from among the following categories of persons, namely :- (a) representatives of employers in establishments in the public and private sectors, (b) representatives of the Central Government and of the State Governments, (c) persons having special knowledge and experience on matters relating to industry, labor and technical education, and (d) representatives of the All India Council and of the Regional Boards. (3) The number of persons to be appointed as members of the Central Apprenticeship Council from each of the categories specified in sub-section (2), the term of office of, the procedure to be followed in the discharge of their functions by, and the manner of filling vacancies among, the members of the Council shall be such as may be prescribed. (4) The State Apprenticeship Council shall consist of a Chairman and a Vice-Chairman and such number of other members as the State Government may think expedient, to be appointed by that Government by notification in the Official Gazette from among the following categories of persons, namely :- (a) representatives of employers in establishments in the public and private sectors, (b) representatives of the Central Government and of the State Government, (c) persons having special knowledge and experience of matters relating to (Substituted for the words "industry and labor" by the Apprentices (Amendment) Act, 1973) industry, labor and technical education, and (d) representatives of the Board or of the State Council of Technical Education. (5) The number of persons to be appointed as members of the State Apprenticeship Council from each of the categories specified in sub-section (4), the term of office of, the procedure to be followed in the discharge of their functions by, and the manner of filling vacancies among, the members of the Council shall be such as the State Government may, by notification in the Official Gazette, determine. (6) The fees and allowances, if any, to be paid to the Chairman and the Vice-Chairman and the other members of the Central Apprenticeship Council, shall be such as may be determined by the Central Government and the fees and allowances, if any, to be paid to the Chairman and the Vice-Chairman and the other members of the State Apprenticeship Council shall be such as may be determined by the State Government.    |
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