Section 7A(1) in The Apprenticeship Rules, 1992

[Cites 0, Cited by 0] [Section 7A] [Entire Act]

(1)A person shall not be qualified for being engaged as an apprentice to undergo apprenticeship training in any optional trade, unless he-

(a)is not less than fourteen years of age, and for optional trades related to hazardous industries, not

less than eighteen years of age; and

(b)satisfies such physical fitness as determined by the employer.

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