Apprentices Act, 1961
26.
APPRENTICESHIP ADVISERS. -
(1) The
Central Government shall, by notification in the Official Gazette, appoint a
suitable person as the Central Apprenticeship Adviser.
(2) The
State Government shall, by notification in the Official Gazette, appoint a
suitable person as the State Apprenticeship Adviser.
(3) The
Central Apprenticeship Adviser shall be the Secretary to the Central
Apprenticeship Council and the State Apprenticeship Adviser shall be the
Secretary to the State Apprenticeship Council.