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Union of India - Section

Section 11 in The Apprenticeship Rules, 1992

11. Payment of stipend to apprentices.

- [(1) The minimum rate of stipend payable to apprentices per month shall be as per the qualifications stipulated in the curriculum. The minimum rate of stipend payable to apprentices per month shall be follows, namely: -
Serial number Category Prescribed minimum amount of stipend
(1) (2) (3)
(i) School pass-outs ( class 5th - class 9th ) L5000 per month
(ii) School pass-outs ( class 10th) L6000 per month
(iii) School pass-outs ( class 12th) L7000 per month
(iv) National or State Certificate holder L7000 per month
(v) Technician (vocational) apprentice or VocationalCertificate holder or Sandwich Course (Students from DiplomaInstitutions) L7000 per month
(vi) Technician apprentices or diploma holder in anystream or sandwich course (students from degree institutions) L8000 per month
(vii) Graduate apprentices or degree apprentices ordegree in any stream L9000 per month
(1A)In the case of Skill Certificate Holder, stipend payable per month shall be as per his/her educational qualification as mentioned in the table above.
(1AA)During the second year of apprenticeship training, there shall be an increase of 10 per cent. in the prescribed minimum stipend amount and further 15 per cent. increase in the prescribed minimum stipend amount during the third year of apprenticeship training.
(1AAA)In the case of National or State Certificate holder, the period of training already undergone by him or her in a school or other institution recognized by the National Council or State Council, shall be taken into account for the purpose of determining the minimum payable rate of stipend.
(1AAAA)In the case of Fresher apprentice, during Basic Training for a period up to three months, the stipend amount to be paid by the establishment shall be 50 Per cent. of the prescribed stipend. Further, in case of simultaneous Basic Training (BT) and On-the-Job Training, full amount of the stipend is to be paid.] [Substituted by Notification No. G.S.R. 686(E), dated 25.9.2019 (w.e.f. 16.3.2001).][***] [Omitted '(2)' by Notification No. G.S.R. 686(E), dated 25.9.2019 (w.e.f. 16.3.2001).]
(3)[ The stipend for a particular month shall be paid by the tenth day of the following month and the stipend shall be paid through the bank account of apprentices from a date notified by the Central Government.] [Substituted by Notification No. G.S.R. 502(E), dated 16.6.2015 (w.e.f. 16.3.2001).]
(4)No deduction shall be made from the stipend for the period during which an apprentice remains on casual leave or medical leave. Stipend shall, however, not be paid for the period for which an apprentice remains on extraordinary leave.
(5)Notwithstanding anything contained in this rule, where an establishment has a system of deferred payment whereby only a portion of the stipend is paid to the apprentice every month and the balance is paid to the apprentice on the completion of training, such establishment shall be free to continue such system provided that the minimum amount paid to the apprentices every month shall not be less than the monthly stipend prescribed under these rules and no deduction is made from the said accumulated amount on any account. Establishments which do not already have such a system shall be free to institute a system on the same conditions.
(6)The continuance of payment of stipend to an apprentice shall be subject to the work and conduct of the apprentice being satisfactory.
(7)Where the work and conduct of the apprentice is not satisfactory, the employer shall report the matter to the Apprenticeship Adviser and with his consent may stop the continuance of payment of stipend to the apprentices:Provided that the stipend of an apprentice shall not be stopped without intimating him the grounds thereof and giving him an opportunity of representing against the action proposed.
(8)On report being made by the employer under sub-rule (7), the Apprenticeship Adviser shall give his decision thereon within 30 days of the receipt of the report and where the Apprenticeship Adviser does not communicate to the employer refusal to consent to the stopping of the payment of stipend within the period of thirty days, it shall be deemed that he has consented to the stopping of the stipend.