- Each apprentice shall have his place and duty* distinctly assigned to him in the office and shall work under some recognized superior official; and [his name shall be liable to removal from the list] [Substituted by Notification No. 18/VIII-b-220, dated 18-2-1964, published in U. P. Gazette, Part III, dated 5th December, 1964, page 198.] if he fails to attend at office punctually.* Note. - It shall be clearly understood that the employment of apprentice in no way affects the responsibility of the paid officials under whom he works.
