(1)in relation to—(a)the Central Apprenticeship Council, or(aa ) the Regional Boards, or(aaa ) the practical training of graduate or technician apprentices or technician (vocational) apprentices, or(b)any establishment of any railway, major port, mine or oil field, or(bb ) any establishment which is operating business or trade from different locations situated in four or more States, or;(c)any establishment owned, controlled or managed by—(i)the Central Government or a department of the Central Government,(ii)a company in which not less than fifty-one per cent of the share capital is held by the Central Government or partly by that Government and partly by one or more State Governments,(iii)a corporation (including a co-operative society) established by or under a Central Act, which is owned, controlled or managed by the Central Government,the Central Government;
