Apprentices Act, 1961

THE SCHEDULE

MODIFICATIONS IN THE WORKMEN'S COMPENSATION ACT, 1923 IN ITS APPLICATION TO APPRENTICES UNDER THE APPRENTICES ACT, 1961

[See section 16]

In the Workmen's Compensation Act, 1923, -

(1) in section 2, -

(a) for clause (e), substitute - '(e) "employer" means an employer as defined in the Apprentices Act, 1961, who has engaged one or more apprentices,';

(b) omit clause (k);

(c) for clause (m), substitute - '(m) "wages" means the stipend payable to an apprentice under section 13(1) of the Apprentices Act, 1961,';

(d) for clause (n), substitute - '(n) "workman" means any person who is engaged as an apprentice as defined in the Apprentices Act, 1961, and who in the course of his apprenticeship training is employed in any such capacity as is specified in Schedule II.';

(2) omit section 12;

(3) omit section 15;

(4) omit the proviso to section 21(1);

(5) omit the words "or a registered Trade Union" in section 24;

(6) omit clause (d) in section 30(1);

(7) omit clauses (vi), (xi), (xiii), (xvii), (xviii), (xx), (xxii), (xxiv), (xxv), (xxvi) and (xxxii) in Schedule II.

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