Section 23 in The Apprentices Act, 1961

23. Authorities.-

(1) In addition to the Government, there shall be the following authorities under this Act, namely:--

(a) The National Council,

(b) The Central Apprenticeship Council,

(d) The State Apprenticeship Council,

(e) 4[ The All India Council,

(f) The Regional Boards,

(g) The Boards or State Councils of Technical Education,]

1. Ins. by Act 27 of 1973, s. 16 (w. e. f. 1- 12- 1974 ). 2. Ins. by Act 41 of 1986, s. 3 (w. e. f. 16. 12. 1987 ). 3. Subs. by s. 6, ibid. (w. e. f. 16. 12. 1987 ). 4. Ins. by Act 27 of 1973, s. 17 (w. e. f. 1- 12- 1974 ).

(h) 1[ ] The Central Apprenticeship Adviser, and

(i) 1[ ] The State Apprenticeship Adviser.

(2) Every State Council shall be affiliated to the National Council and every State Apprenticeship Council shall be affiliated to the Central Apprenticeship Council.

(2A) 2[ Every Board or State Council of Technical Education and every Regional Board shall be affiliated to the Central Apprenticeship Council.]

(3) Each of the authorities specified in sub- section (1) shall, in relation to apprenticeship training under this Act, perform such functions as are assigned to it by or under this Act or by the Government: Provided that a State Council shall also perform such functions as are assigned to it by the National Council and the State Apprenticeship Council 2[ and the Board or State Council of Technical Education] shall also perform such functions as are assigned to it by the Central Apprenticeship Council.