Section 3 in The Andhra Pradesh Employment of Local Candidates in the Industries/Factories Act, 2019
3. Appointment of Local Candidates -
Any Industry/Factory/Joint Venture and project taken up even under PPP mode shall appoint/engage not less than seventy-five percent (75%) of the employment with local candidates:Provided that where qualified/suitable local candidates are not available, the industry/factory within 3 years with active collaboration of Government shall take steps to train and engage local candidates:Provided further that the existing Industries/Factories/Joint Ventures and projects taken up under PPP mode shall also ensure 75% employment to the local candidates within a period of three years from the date of the Commencement of this Act.
