Section 6 in Apprentices (Maharashtra Amendment) Act, 2017
6. Amendment of section 21 of 52 of 1961.
- In section 21 of the principal Act, -(i)after the existing sub-section (1), the following sub-section shall be inserted, namely:-(1A)For apprentices successfully completed the training period in the trade designated by the State Apprenticeship Council (other than the trade designated and prescribed by the Central Government), may appear for a test to be conducted by the State Council of Vocational Training or any other agency authorized by the State Government to determine his proficiency in the trade designated by the State Apprenticeship Council in which he has undergone apprenticeship training.(ii)after the existing sub-section (2), the following sub-section shall be inserted, namely: -(2A)Every apprentice, who passes the test referred to in sub-section (1-A) shall be granted a certificate of proficiency in the trade by the State Council of Vocational Training or by the other agency authorized by the State Government.
