Contents: |
Sections |
Particulars |
|
Preamble |
1 |
Short title, Extent, Commencement and Application |
2 |
Definitions |
3 |
Reservation of Training Places for the scheduled castes and the scheduled tribes in designated, trades |
4 |
Contract of Apprenticeship |
5 |
Novation of contract of apprenticeship |
6 |
Period of apprenticeship training |
7 |
Termination of apprenticeship contract |
8 |
Number of apprentices for a designated trade |
9 |
Practical and Basic training of apprentices |
10 |
Related instruction of apprentices |
11 |
Obligations of Employers |
12 |
Obligations of Apprentices |
13 |
Payment to Apprentices |
14 |
Health, Safety and Welfare of Apprentices |
15 |
Hours of Work, Overtime, Leave and Holidays |
16 |
Employer's Liability for compensation for injury |
17 |
Conduct and Discipline |
18 |
Apprentices are trainees and not workers |
19 |
Records and Returns |
20 |
Settlement of Disputes |
21 |
Holding of test and grant of certificate and conclusion of training |
22 |
Offer and Acceptance of Employment |
23 |
Authorities |
24 |
Constitution of councils |
25 |
Vacancies not to invalidate Acts and Proceedings |
26 |
Apprenticeship Advisers |
27 |
Deputy and Assistant Apprenticeship Advisers |
28 |
Apprenticeship Advisers to be public servants |
29 |
Powers of Entry, Inspection, Etc. |
30 |
Offences and Penalties |
31 |
Penalty where no specific penalty is provided |
32 |
Offences by Companies |
33 |
Cognizance of Offences |
34 |
Deligation of Powers |
35 |
Construction of References |
36 |
Protection of Action taken in good faith |
37 |
Power to make rules |
38 |
Repealed |
Schedule |
Modifications in the Workmen's Compensation Act, 1923 in its application to apprentices under the Apprentices Act, 1961 |