Section 3 in The Apprentices Act, 1961

3. Qualifications for being engaged as an apprentice.- A person shall not be qualified for being engaged as an apprentice to undergo apprenticeship training in any designated trade, unless he--

(a) is not less than fourteen years of age, and

(b) satisfies such standars of education and physical fitness as may be prescribed: Provided that different standards may be prescribed in relation to apprenticeship training in different designated trades 2[ and for different categories of apprentices.]

1. Ins. by Act 41 of 1986, s. 2 (w. e. f. 16- 12- 1987 ). 2. Ins. by Act 27 of 1973, s. 4 (w. e. f. 1- 12- 1974 ). 3. Added by s. 5, ibid. (w. e. f. 1- 12- 1974 ).