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2. Amendment of section 2. In the Apprentices Act, 1961 (hereinafter referred to as the principal Act), in section 2, (i) in clause (d), in sub-clause (1), after item (b), the following item shall be inserted, namely: "(bb) any establishment which is operating business or trade from different locations situated in four or more States, or"; (ii) for clauses (e), (j) and (k), the following clauses shall respectively be substituted, namely: '(e) "designated trade" means any trade or occupation or any subject field in engineering or non-engineering or technology or any vocational course which the Central Government, after consultation with the Central Apprenticeship Council, may, by notification in the Official Gazette, specify as a designated trade for the purposes of this Act; (j) "graduate or technician apprentice" means an apprentice who holds, or is undergoing training in order that he may hold a degree or diploma in engineering ornon-engineering or technology or equivalent qualification granted by any institution recognised by the Government and undergoes apprenticeship training in any designated trade; (k) "industry" means any industry or business in which any trade, occupation or subject field in engineering or non-engineering or technology or any vocational course may be specified as a designated trade or optional trade or both;'; (iii) after clause (l), the following clauses shall be inserted, namely: '(ll) "optional trade" means any trade or occupation or any subject field in engineering or non-engineering or technology or any vocational course as may be determined by the employer for the purposes of this Act; (lll) "portal-site" means a website of the Central Government for exchange of information under this Act;'; (iv) in clause (pp), for the words "such subject field in any vocational course as may be prescribed", the words "designated trade" shall be substituted; (v) for clauses (q) and (r), the following clauses shall be substituted, namely: '(q) "trade apprentice" means an apprentice who undergoes apprenticeship training in any designated trade; (r) "worker" means any person working in the premises of the employer, who is employed for wages in any kind of work either directly or through any agency including a contractor and who gets his wages directly or indirectly from the employer but shall not include an apprentice referred to in clause (aa).'.    |
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