8. [ Compensation for termination of apprenticeship. [Substituted by G.S.R. 404, dated 25.11.1997 (w.e.f. 13.12.1997). ]
- Where the contract of apprenticeship is terminated through failure on the part of any employer in carrying out the terms and conditions thereof, such employer shall be liable to pay the apprentice compensation of an amount equivalent to his three months last drawn stipend.]
