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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(4) in The Apprentices Act, 1961

(4)The State Apprenticeship Council shall consist of Chairman and a Vice-Chairman and such number of other members as the State Government may think expedient, to be appointed by that Government by notification in the Official Gazette from among the following categories of person, namely:—
(a)representatives of employers in establishments in the public and private sectors,
(b)representatives of the Central Government and of the State Governments
(c)person having special knowledge and experience of matters relating to industry, labour and technical education, and
(d)representatives of the Board or of the State Council of Technical Education.