Section 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, (c) The State Council, (d) The State Apprenticeship Council, 1 [(e)] The All India Council, (f) The Regional Boards, (g) The Boards or State Councils of Technical Education, 2 [(h)] The Central Apprenticeship Adviser, and 3 [(i)] 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. 1 [(2A) 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 1 [and the Board or State Council of Technical Education] shall also perform such functions as are assigned to it by the Central Apprenticeship Council. STATE AMENDMENT Rajasthan Amendment of section 23, Central Act No. 52 of 1961. — For the existing sub-section (2) of section 23 of the principal Act, the following shall be substituted, namely:- “(2) Every State Council may be affiliated to the National Council and every State Apprenticeship Council may be affiliated to the Central Apprenticeship Council.”. [ Vide Rajasthan Act 2 of 2015, s. 7]

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