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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 12 in The Apprenticeship Rules, 1992

12. Hours of work.

(1)Weekly hours of work of a trade apprentice while undergoing practical training shall be as follows, namely:-
(a)The total number of hours per week shall be 42 to 48 hours including the time spent on related instruction;
(b)Trade apprentices undergoing basic training shall ordinarily work for 42 hours per week including the time spent on related instruction;
(c)Trade apprentices during the second year of apprenticeship shall work for 42 to 48 hours per week including the time spent on related instruction;
(d)Trade apprentice during the third and subsequent years of apprenticeship shall work for the same number of hours per week as the workers in the trade in the establishment in which the trade apprentice is undergoing apprenticeship training.
(2)[ An establishment can engage apprentices of age eighteen and above in normal working hours of the establishment. Apprentices under the age of eighteen shall be engaged in such training between the hours of 8.00 am and 6.00 pm. Any relaxation in the same shall be approved by the Apprenticeship Adviser, on case to case basis.] [Substituted by Notification No. G.S.R. 686(E), dated 25.9.2019 (w.e.f. 16.3.2001).][***] [Omitted by Notification No. G.S.R. 686(E), dated 25.9.2019 (w.e.f. 16.3.2001).]