8. Amendment of section 9.

In section 9 of the principal Act,

(i) for sub-section (1), the following sub-section shall be substituted, namely:

"(1) Every employer shall make suitable arrangements in his workplace for imparting a course of practical training to every apprentice engaged by him.";

(ii) for sub-section (3), the following sub-section shall be substituted, namely:

"(3) Such of the trade apprentices who have not undergone institutional training in a school or other institution recognised by the National Council or any other institution affiliated to or recognised by a Board or State Council of Technical Education or any other authority which the Central Government may, by notification in the Official Gazette, specify in this behalf, shall, before admission in the workplace for practical training, undergo a course of basic training and the course of basic training shall be given to the trade apprentices in any institute having adequate facilities.";

(iii) sub-sections 4A, 4B, 5 and 6 shall be omitted.

(iv) for sub-section (7) and sub-section (7A), the following sub-sections shall be substituted, namely:

"(7) In the case of an apprentice other than a graduate or technician apprentice or technician (vocational) apprentice, the syllabus of and the equipment to be utilised for, practical training including basic training in any designated trade shall be such as may be approved by the Central Government in consultation with the Central Apprenticeship Council.

(7A) In the case of graduate or technician apprentices or technician (vocational) apprentices, the programme of apprenticeship training and the facilities required for such training in any designated trade shall be such as may be approved by the Central Government in consultation with the Central Apprenticeship Council.";

(v) in sub-section (8), in clause (c), after the words ''employer alone", the words "except apprentices who holds degree or diploma in non-engineering" shall be inserted.

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