Central Government Act
Section 6(a) in The Apprentices Act, 1961
(a) in the case of 1[ trade apprentices] who, having undergone institutional training in a school or other institution recognised by the National Council, have passed the trade tests 2[ or examinations] conducted by 3[ that Council or by an institution recognised by that Council], the period of apprenticeship training shall be such as may be determined by that Council;