Section 9(8)(a) in The Apprentices Act, 1961

[Cites 0, Cited by 0] [Section 9(8)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(8)(a) in The Apprentices Act, 1961

(a)Recurring costs (including the cost of stipends) incurred by an employer in connection with basic training imparted to trade apprentices other than those referred to in clauses (a) and (aa) of section 6 shall be borne—

(i)if such employer employs two hundred and fifty workers or more, by the employer;

(ii)if such employer employs less than two hundred and fifty workers, by the employer and the Government in equal shares up to such limit as may be laid down by the Central Government and beyond that limit, by the employer alone; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 9(8)(a) in The Apprentices Act, 1961