- In these rules, unless the context otherwise requires,-(1)"Act" means the Apprentices Act, 1961 (52 of 1961);(1A)[ "Degree apprentice" means an apprentice undergoing a course in order that he may hold a degree granted by any recognized institution or university and undergoing apprenticeship training as an integrated component of the curricula;] [Inserted by Notification No. G.S.R. 686(E), dated 25.9.2019 (w.e.f. 16.3.2001).](2)"Diploma Holder" means a person who holds a diploma in engineering or technology or equivalent qualification granted by a State Board of Technical Education, or recognised by the State Government concerned or the Central Government;(2A)[ "Diploma in non-engineering" means a person who holds a diploma in non-engineering or equivalent qualification granted by a Board or University or recognised by the concerned State Government or the Central Government as equivalent degree;] [Inserted by Notification No. G.S.R. 502(E), dated 16.6.2015 (w.e.f. 16.3.2001).](3)"Engineering Graduate" means a person, who-(a)holds a degree in engineering or technology granted by-(i)a statutory University, or(ii)by an institution empowered to grant such degree by an Act of Parliament;(b)has passed the graduate-ship examination of professional bodies recognised by the Central Government as equivalent to degree; or(c)holds the qualifications which exempt him from sections A and B examinations of the Institution of Engineers (India);(3A)[ "Fresher apprentice" means a non-graduate apprentice, who has not undergone any institutional training or skill training, before taking up on-the-job training or practical training under the Apprentices Act, 1961;] [Inserted by Notification No. G.S.R. 686(E), dated 25.9.2019 (w.e.f. 16.3.2001).](4)"Vocational Certificate Holder" means a person who holds a certificate in a Vocational Course, involving two years of study after the completion of secondary stage of school education, recognised by the All India Council for Technical Education;(4A)[ "National or State Certificate holder" means a person, who holds a certificate issued by National Council for Vocational Training or State Council for Vocational Training or any authority recognized by Central Government for awarding such certificates or any other successor entity for vocational training of one year and more;] [Inserted by Notification No. G.S.R. 686(E), dated 25.9.2019 (w.e.f. 16.3.2001).](5)"National Classification of Occupations" means the National Classification of Occupations adopted by the Government of India, Ministry of Labour, Directorate-General of Employment and Training;(5A)[ "Non-engineering graduate" means a person who holds a degree in any subject other than engineering or technology granted by a statutory University or an institution empowered to grant such degree by an Act of Parliament or passed the graduate-ship examination of professional bodies recognised by the Central Government as equivalent degree; [Inserted by Notification No. G.S.R. 502(E), dated 16.6.2015 (w.e.f. 16.3.2001).](5B)"Optional trade apprentice" means an apprentice who is not undergoing apprenticeship training in designated trade.](6)"Registered Medical Practitioner" means a person whose name is entered in the register maintained under any law for the time being in force in any State regulating the registration of practitioners of medicine;(6A)[ "Regional Directorate of Skill Development and Entrepreneurship" means the regional offices of the Directorate General of Training, which is an attached office of the Ministry of Skill Development and Entrepreneurship;] [Inserted by Notification No. G.S.R. 686(E), dated 25.9.2019 (w.e.f. 16.3.2001).](7)"Sandwich Course Student" means a student undergoing a Sandwich Course of studies at any of the technical institutions recognised for the purpose and leading to the award of degree or diploma in engineering or technology;(7A)[ "School pass out" is a person, who has done his or her schooling from a recognized School or Board; [Inserted by Notification No. G.S.R. 686(E), dated 25.9.2019 (w.e.f. 16.3.2001).](7AA)"Sector Skill Council" means an industry-led organization set up as an autonomous body as provided under National Skills Qualifications Framework by National Skill Development Corporation or any other body as decided by Ministry of Skill Development and Entrepreneurship;(7AAA)"Skill Certificate holder" means a person, who holds a skill certificate for training of less than one year, issued by an awarding body recognized under National Skills Qualifications Framework or any other authority recognized by the Central government in this regard;](8)"Schedule" means the Schedule appended to these rules;(9)"Standard Industrial Classification" means the Standard Industrial Classification adopted by the Government of India, Ministry of Labour, Directorate-General of Employment and Training;(10)All the words and expressions, not defined here in these rules, but defined in the Act, shall have the same meaning as given to them in the said Act.
