27. Deputy and Assistant Apprenticeship Advisers.—
(1)The Government may appoint suitable persons as Additional, Joint, Regional, Deputy and Assistant Apprenticeship Advisers to assist the Apprenticeship Adviser in the performance of his functions.(2)Every Additional, Joint, Regional, Deputy or Assistant Apprenticeship Adviser shall, subject to the control of the Apprenticeship Adviser, perform such functions as may be assigned to him by the Apprenticeship Adviser.
