Without prejudice to the other provisions of this Act every employer shall have the following obligations in relation to an apprentice, namely:—(a)to provide the apprentice with the training in his trade in accordance with the provisions of this Act, and the rules made thereunder;(b)if the employer is not himself qualified in the trade, to ensure that a person who possesses the prescribed qualifications is placed in charge of the training of the apprentice;(bb)to provide adequate instructional staff, possessing such qualifications as may be prescribed for imparting practical and theoretical training and facilities for trade test of apprentices; and(c)to carry out his obligations under the contract of apprenticeship.
