(2)A person shall be eligible for being engaged as a graduate or technician or technician vocational apprentice if he satisfies one of the minimum educational qualifications specified in Schedule I-A:Provided that-(a)no Engineering Graduate or Diploma Holder or Vocational Certificate Holder who had training or job experience for a period of one year or more, after the attainment of these qualifications shall be eligible for being engaged as an apprentice under the Act;(b)no Sandwich Course Student shall be eligible for being engaged as an apprentice under the Act after passing the final examination of the technical institution wherein such student is undergoing the course, unless so approved by the Regional Central Apprenticeship Advisers;(c)a person who has been a Graduate or Technician or Technician (Vocational) apprentice under the Act and in whose case the contract of apprenticeship was terminated for any reason whatsoever shall not be eligible for being engaged as an apprentice again under the Act without the prior approval of the Apprenticeship Adviser.
