Section 9 in Andhra Pradesh Employment of Local candidates in the Industries/ Factories Rules, 2019
9. Exemptions.
- (i) The Employer/ Occupier/Owner of the Industry / Factory including existing Industry / Factory may apply for exemption from the provisions of this Act to the Government. The application shall be disposed of within 15 days.(ii)Any exemption granted under this rule is generally valid for a duration of one year. In the meantime, suitable local candidates shall be identified and necessary training shall be taken up to improve the skill level to the required standards of the Industry. Any Industry seeking exemption for a duration more than one year shall submit detailed report of the circumstances that necessitate such exemption to Government.(iii)Government after due consideration of such request filed under rule 9 (ii) shall pass orders within 15 days.
