Section 26 in The Maharashtra Habitual Offenders Rules, 1960
26.
(1)In an industrial settlement every settler shall be paid during the period of his apprenticeship of 200 days from the date of his admission subsidy amount sufficient for his maintenance or diet according to scale, and taught some trade provided in the settlement.(2)The [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] may in respect of any settler increase the apprenticeship period up to 300 days.(3)On the expiry of the apprenticeship period the settler shall be given work as far as possible on the contract system of payment by piece work, the worker being paid at least ¾ of the estimated value of the work done by him.(4)Notwithstanding anything contained in this rule the Superintendent may, either during the apprenticeship period or thereafter, employ any settler on any remunerative job with which the settler is familiar such as mill work or work under private contractors.
