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State of Rajasthan - Act

The State Apprenticeship Council Rules, 1976

RAJASTHAN
India

The State Apprenticeship Council Rules, 1976

Rule THE-STATE-APPRENTICESHIP-COUNCIL-RULES-1976 of 1976

Published on 9 February 1976
Commenced on 9 February 1976
[This is the version of this document from 9 February 1976.]
[Note: The original publication document is not available and this content could not be verified.]

The State Apprenticeship Council Rules, 1976Published vide Notification No. F. 4(4) L & E 69, dated 9.2.1976 - Rajasthan Gazette, Part 4-C, dated 20.5.1976 page 131 (67-70)Rules for the Constitution, Function, Terms of Office, Procedure etc. of the State Apprenticeship CouncilG.S.R. 15 (12). - In exercise of the powers conferred by sub-section (1), (4), (5) and (6) of Section 24 of the Apprentices (Amendment Act) 1973, the State Government, in supersession of Governments previous Notification No. F. 6(41) Lab/62 dated 7-12-62, hereby makes the following Rules for the Constitution, Function, Terms of Office, Procedure etc. of the State Apprenticeship Council. These rules shall come into force with immediate effect.

1. The functions of the Council shall be as under.

(1)Advise the State Government in carrying out the policies of the Central Apprenticeship Council on all matters relating to apprenticeship training.

(2)Advise the State Government on development of apprenticeship training facilities according to local and regional requirements.

(3)Advise the State Government regarding expenditure on different apprenticeship training programmes.

(4)Advise the State Government on designation of new State level trades according to local requirements and to approve the syllabi, duration and ratio etc. for such trades.

(5)Advise the State Government regarding measures to be taken against defaulting establishment.

(6)Recommend affiliation of private training centres.

(7)Recommend measures for maintaining standard of training.

(8)Establish State Board of Examinations for conducting apprentice-trade tests.

(9)Any other functions as may be assigned by the Government from time to time.

2. Constitution of Council.

- The Council shall consist of a Chairman, a Vice-Chairman and a Secretary who shall be appointed by the State Government and the following other members who shall also be appointed by the State Government, namely :-

(a)Not more than 10 representatives of employees in establishment in the public sector;

(b)Not more than 10 representatives of employers in establishments in the private sector;

(c)not more than 5 representatives of the Central Government;

(d)not more than 15 representatives of the State Government;

(e)not more than 10 persons having special knowledge and experience on matters relating to industry and Labour;

(f)not more than 10 representatives of the universities, State Board of Technical Education and Technical Institution of the State.

3. Terms of office.

(1)The Council shall be constituted for a period of three years and thereafter it shall be reconstituted at the end of every three years. All the members appointed to it shall accordingly hold office for a period of three years:Provided that a member of the Council shall, notwithstanding the expiry of the said period of three years, continue to hold office until his successor appointed.

(2)Where a person is chosen as a member of the Council by virtue of the office or appointment he holds, he shall cease to be a member he ceases to hold that office or appointment.

4. Cessation of membership.

(1)A member of the Council shall cease to be a member if he dies, resigns, become of unsound mind, is declared insolvent or is convicted for any criminal offence involving moral turpitude.

(2)A resignation of membership shall be tendered to the Secretary. It will take effect from the date it is accepted by the Chairman.

5. Filling of vacancies.

(1)Any vacancy in the membership of the Council caused by reasons mentioned in para 3 shall be filled by the State Government.

(2)A member appointed to fill a casual vacancy shall hold office for so long as the member whose place he fills would have been entitled to hold office if the vacancy had not occurred.

6. Time and place of meeting.

- The Council shall meet as often as may be necessary and at least once a year on such date, time and place as may be determined by the Chairman.

7. Notice of meeting.

- The Secretary shall give a notice of not less than fifteen days for meeting of the Council to each member but a shorter notice may be given in special cases with approval of the Chairman.

8. Quorum for the Council.

- Council shall have no minimum requirement for quorum.

9. Business by circulation.

- The Chairman, may, in special circumstances instead of convening a meeting of the Council, obtain the opinion of the members on any item of business individually by circulation of papers and such items shall be decided by the Chairman after considerations of the views of the members.

10. Proceedings of the Council.

(1)Copies of all proceedings of the Council shall be furnished to the Secretary of the Central Apprenticeship Council. Any views expressed or suggestions made thereon by the said Council shall be duly considered by the council.

(2)In all other matters, the Council shall follow such procedure as the Chairman may determine.

11. Power to co-opt members.

- The Council may, at any time, co-opt or invite any person or persons to attend its meetings to give advise or assist in any matter.

12. Committee of Council.

(1)The Council shall have the power to appoint such standing special of sub-committees of assisting it in the discharge of its functions as may be considered expedient by it.

(2)The Composition and the functions of the standing, special or subcommittees shall be determined by the Chairman.

13. Fees and allowances to members.

- The Chairman and the representatives of the Central and State Government will draw travelling and daily allowances for attending the meeting of the Council or of its standing special or sub-committees from the respective Government in accordance with the rules of those Governments. All other members of the Council will be paid travelling and daily allowances by the State Government for attending the meetings of the Council or of its standing, special or sub-committees at the rates admissible to Government offices of the first class drawing a basic salary Rs. 1,000/- p.m. in accordance with the State Government T.A. Rules.

14. Authentication of acts and proceedings.

- All acts and proceedings of the Council shall be authenticated by the Chairman or with the approval of the Chairman, by the Secretary.

15. Explanation.

- In this notification, unless the context otherwise requires:

(a)"Act" means the Apprenticeship Act, 1961 (Central Act 51 of 1961) as amended by the Amendment Act, 1973.

(b)"Council" means the State Apprenticeship Council established under sub-section (1) of Section 24 of the Act.

(c)"Chairman" means the Chairman of the State Apprenticeship Council.

(d)"Members" means a member of the State Apprenticeship Council.

(e)"Secretary" means the Secretary to the State Apprenticeship Council.

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State of Rajasthan - Act