| 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Repealed |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 |
