[15th
November 2022] In exercise of the powers
conferred by sub-section (1) of section 37 of the Apprentices Act, 1961 (52 of
1961) and after consulting the Central Apprenticeship Council, the Central
Government hereby makes the following rules further to amend the Apprenticeship
Rules, 1992, namely:- (1)
These rules may be called the Apprenticeship
(Amendment) Rules, 2022. (2)
They shall come into force on the date of
their publication in the Official Gazette. "
(a) The employer shall pay stipend to the apprentice at the rate specified from
time to time under rule 11. However, the cost of stipends shall be borne by the
Central Government and the employer up to such limits as may be laid down by
the Central Government."Apprenticeship
(Amendment) Rules, 2022
In the Apprenticeship Rules, 1992, in SCHEDULE-V, Under paragraph I, relating
to Obligations of Employer (both in the case of major and minor Trade
Apprentices), in Clause 4, for Sub-clause (a), the following sub-clause shall
be substituted, namely:-