(2)[ The training places for the Other Backward Classes in designated trades shall be reserved by the employer according to the prescribed norms followed in the respective State or Union territory and if training places can not be filled from the Other Backward Classes, then the training places so lying unfilled may be filled by persons not belonging to the Other Backward Classes.] [Inserted by Notification No. G.S.R. 502(E), dated 16.6.2015 (w.e.f. 16.3.2001).]
