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13. Amendment of section 30. In section 30 of the principal Act, (i) for sub-section (1), the following sub-sections shall be substituted, namely: "(1) If any employer contravenes the provisions of this Act relating to the number of apprentices which he is required to engage under those provisions, he shall be given a month's notice in writing, by an officer duly authorised in this behalf by the appropriate Government, for explaining the reasons for such contravention. (1A) In case the employer fails to reply the notice within the period specified under sub-section (1), or the authorised officer, after giving him an opportunity of being heard, is not satisfied with the reasons given by the employer, he shall be punishable with fine of five hundred rupees per shortfall of apprenticeship month for first three months and thereafter one thousand rupees per month till such number of seats are filled up."; (ii) in sub-section (2), (a) after clause (f), the following clauses shall be inserted, namely: ''(g) engages as an apprentice a person who is not qualified for being so engaged, or (h) fails to carry out the terms and conditions of a contract of apprenticeship."; (b) for the words "imprisonment for a term which may extend to six months or with fine or with both" , the words "fine of one thousand rupees for every occurrence" shall be substituted. (iii) after sub-section (2), the following sub-section shall be inserted, namely: "(2A) The provisions of this section shall not apply to any establishment or industry which is under the Board for Industrial and Financial Reconstruction established under the Sick Industrial Companies (Special Provisions) Act, 1985.''.    |
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