Section 11(1AAAA) in The Apprenticeship Rules, 1992
(1AAAA)In the case of Fresher apprentice, during Basic Training for a period up to three months, the stipend amount to be paid by the establishment shall be 50 Per cent. of the prescribed stipend. Further, in case of simultaneous Basic Training (BT) and On-the-Job Training, full amount of the stipend is to be paid.] [Substituted by Notification No. G.S.R. 686(E), dated 25.9.2019 (w.e.f. 16.3.2001).][***] [Omitted '(2)' by Notification No. G.S.R. 686(E), dated 25.9.2019 (w.e.f. 16.3.2001).]
