52. [ Employment of apprentices and trainees [Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986). ]
.-No apprentice or trainee of the age of sixteen to eighteen years shall be employed in a mine except under immediate supervision of a competent person and no such apprentice or trainee shall be employed in a mine-(a)in any work which is unduly arduous; or(b)in close proximity to any machinery involving risk of injury from any moving part of the machine; or(c)at any place where the dust produced in mining operations is known to constitute a hazard to health.]
