Section 26(3) in The M.P. Licensing Board (Electrical) Regulations, 1960
(3)[ Apprentices. - (a) In addition to the permit holder staff, a contractor may engage apprentices for training purposes.(b)The number of apprentices engaged, excluding those holding such technological certificates as may be recognised by the Board for this purpose and two others shall not exceed two for each full time permit holder staff working with the contractor.(c)On engaging an apprentice, the contractor shall get him registered with the Board within seven days and shall furnish such particulars as may be required. A fee of Rs. 2.00 shall be payable for registration of each apprentice. Apprentices already engaged shall be similarly got registered within one month of the date of enforcement of this clause.(d)The primary purpose of engaging an apprentice is to train him for obtaining permit, of the licensing Board. Hence after two years apprenticeship the contractor shall arrange for the apprentice to appear in the examination or obtain an exemption as the case may be. An apprentice who is not able to obtain the permit within four years of his registration shall be debarred from continuing as an apprentice with any of the contractors.(e)Where more than fifty per cent of the apprentices engaged by a contractor are unable to obtain the permits within the period specified in clause (d) it shall be presumed that the contractor is unable to train his apprentices properly and the maximum number of apprentices that can be engaged by him may be reduced to such a limit as may be decided by the Board.]
