Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of West Bengal - Subsection

Section 53(2)(b) in The West Bengal Correctional Services Act, 1992

(b)
(i)skilled labour shall mean the labour done through intricate mechanical process or though skill of hands and mind requiring long time to acquire efficiency or the labour which involves special technical knowledge or training of which is gifted with such artistic or aesthetic qualities as cannot ordinarily be achieved without some prior training or experience.
(ii)semi-skilled labour shall mean the type of labour which can be learnt on training for a period of one month or so;
(iii)unskilled labour shall mean the type of labour which is neither skilled nor semi-skilled and which does not require any special knowledge or prior training.