THE DEPUTATION OF CRAFTSMEN FOR TRAINING ENGAGED IN THE PRODUCTION OF HANDICRAFT ARTICLES RULES, 1973

[1]THE DEPUTATION OF CRAFTSMEN FOR TRAINING ENGAGED IN THE PRODUCTION OF HANDICRAFT ARTICLES RULES, 1973

Rule - 1.

These Rules may be called "Deputation of Craftsmen for training engaged in the production of Handicraft Articles, Rules, 1973".

Rule - 2.

Training programmes of craftsmen both in and outside the State may be arranged by the Director of Industries and Commerce, in institutions like, the Research-cum-design Centre, Trivandrum, Regional Design Centre of the all India Handicrafts Board at Bombay, Bangalore, Calcutta and Delhi, Central Handicrafts Development Centres, Training Centres conducted by the Mastercraftsmen In an outside the State, and/or in important production centres of repute in foreign countries.

Rule - 3. Crafts.

(a)      Craftsman engaged in the following crafts will be eligible for deputation under the scheme.

(1)     Horn, wood and ivory carving,

(2)     Mat making with palmyra leaf, screwpine and kora grass.

(3)     Lacquerware.

(4)     Papier mache.

(5)     Conch shell industry.

(6)     Fiber Industry.

(7)     Cane, rettan, bamboo and reed industry.

(8)     Dyeing and printing.

(9)     Brass, copper and bell metal industry.

(10)   Lace and embroidery.

(11)   Toys and doll making.

(12)   Tailoring and garment making.

(13)   Artistic pottery.

(14)   Ornamental furniture and laminated wood work.

(15)   Glass beads work.

(16)   Musical instruments.

(17)   Lapidary work.

(18)   Kathakali costumes and accessories.

(19)   Kuftgari.

(20)   Stone and marble carving.

(21)   Incense of perfumery.

(22)   Artistic leather work.

(23)   Art metal work.

(24)   Jewellery.

(25)   Aranmula metal mirror industry

(26)   Granite carving.

(27)   Bark and straw work.

(28)   Bronze castings.

(29)   Coconut pith industry.

(30)   Paper craft.

(31)   Coconut shell industry.

(32)   Manufacture of toys with saw dust.

(33)   Chikkan embroidery.

(34)   Nirmal work.

(35)   Batik work.

(36)   Painting oil Banian leaves

(b)      Any new item item of training may be included with the special sanction of Government.

Rule - 4. Duration of training.

director of Industries and Commerce will fix the period of training for each craft since different crafts require varying periods ranging from 15 days to six months.

Rule - 5. Stipend T.A. and D.A. for the training.

(a)      In respect of craftsmen sponsored from societies and the Centres run by Handicrafts Development Corporation of Kerala T.A. , D.A. etc. will be governed by the Rules in force for IVth Class Officers referred to in Kerala Service Rules.

(b)      in the case of training course exceeding 3 months stipend will be paid at the rate of Rs. 200 p.m.

(c)      In respect of departmental hands T.A. and D.A. will be governed by the Rules in force from time to time.

Rule - 6. Selection of Training Personnel.

(a)      Craftsmen engaged in the craft centres of the Department, those working in the Handicraft Co-operative societies under the administrative control of the Director of Industries and Commerce and craftsmen in Centres run by the Handicrafts Development Corporation of Kerala, Trivandrum alone shall be eligible for the benefit of the training under this scheme. The number of trainees from each society may be restricted to a maximum of two per annum.

(b)      For Departmental production centres, on recommendation of the Deputy Director (Handicrafts), Director of Industries and Commerce may select suitable person for training.

(c)      In respect of the craftsmen of Handicrafts Co-operative Societies, concerned District Industries Officers will make necessary recommendation to the Director of Industries and Commerce.

(d)      Managing Director, Handicrafts Development Corporation of Kerala will be the recommending authority of the craftsmen from the Centres run by the Corporation.

(e)      The recommendation should be based on the feasibility for giving improved training in each craft suitable to particular unit.

(f)       Director of Industries and Commerce may also select Departmental hands in the supervisory cadre for short term training both in and outside India.

(g)      Director of Industries and Commerce may decide the number of persons to be selected for training during any particular year.

(h)     Director of Industries and Commerce shall recommend the applications to Government and obtain formal approval from Government if the trainees are to be sent abroad or outside the State.

(i)       Director of Industries and Commerce shall have powers to reject the applications received for the training purpose without assigning any reason thereof.