Section 11 — Obligations of employers.

Without prejudice to the other provisions of this Act, every employer shall have the following obligations in relation to an apprentice, namely:-- (a) to provide the apprentice with the training in his trade in accordance with the provisions of this Act, and the rules made thereunder; (b) if the employer is not himself qualified in the trade, to ensure that a person 1 [who possesses the prescribed qualifications] is placed in charge of the training of the apprentice; 2 *** 3 [(bb) to provide adequate instructional staff, possessing such qualifications as may be prescribed, prescribed, for imparting practical and theoretical training and facilities for trade test of apprentices; and] (c) to carry out his obligations under the contract of apprenticeship

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