Apprentices
Act, 1961
(Act no. 52 of 1961)
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 not specific penalty is provided
32
Offences by Companies
33
Cognizance of Offences
34
Delegation 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Repealed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
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