(2)Notwithstanding anything in sub-section (1), a National Service Tribunal may----(a)exercise the powers conferred on the Central Government by clauses (a) (b) of sub-section (1);(b)require by order any employer to give training in his establishment to persons for qualifying them as technical personnel;(c)direct by order technical personnel to present themselves at such place and time as may be specified in the order for interview or inquiry and if so required, for submission to a test of their technical skill.
