Section 7(2)(b) in The Apprenticeship Rules, 1992

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Union of India - Subsection

Section 7(2)(b) in The Apprenticeship Rules, 1992

(b)

(i)Where a trade apprentice is unable to complete the period of apprenticeship training due to strike or lock-out or lay-off in an establishment where he is undergoing training and is not instrumental for the same, the period of his apprenticeship training shall be extended for a period equal to the period of strike or lock-out or lay-off, as the case may be, and he shall be paid stipend during the period of such strike or lock-out or lay-off or for a maximum period of six months, whichever is less;

(ii)If the strike or lock-out or lay-off is likely to continue for a longer period, the employer shall follow the procedure for novation of contract of apprenticeship of a trade apprentice referred to in clause (i) with the other employer as specified in section 5 of the Act.

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Union of India - Subsection

Section 7(2)(b) in The Apprenticeship Rules, 1992