Section 24(2) in The Apprentices Act, 1961

Central Government Act

(2) The Central Apprenticeship Council shall consist of 3[ a Chairman and a Vice- Chairman] and such number of other members as the Central Government may think expedient, to be appointed by that Government by notification in the Official Gazette from among the following categories of persons, namely:--

(a) representatives of employers in establishments in the public and private sectors,

(b) representatives of the Central Government and of the State Governments, 4[

(c) persons having special knowledge and experience on matters relating to 5[ industry, labour and technical education, and]

(d) 6[ representatives of the All India Council and of the Regional Boards.]

1. Items (e) and (f) re- lettered as items (h) and (i) respectively by Act 27 of 1973, s. 17 (w. e. f. 1- 12- 1974 ). 2. Ins. by s. 17, ibid. (w. e. f. 1- 12- 1974 ). 3. Subs. by s. 18, ibid., for" a Chairman" (w. e. f. 1- 12- 1974 ). 4. The word" and" omitted by s. 18, ibid, (w. e. f. 1- 12- 1974 ). 5. Subs. by s. 18, ibid. for" industry and labour" (w. e. f. 1- 12- 1974 ). 6. Ins. by s. 18, ibid. (w. e. f. 1- 12- 1974 ).