(1) The Government 1 [may appoint suitable persons as Additional, Joint, Regional, Deputy and Assistant Apprenticeship Advisers] to assist the Apprenticeship Adviser in the performance of his functions. (2) 2 [Every Additional, Joint, Regional, Deputy or Assistant Apprenticeship Adviser shall, subject to the control of the Apprenticeship Adviser], perform such functions as may be assigned to him by the Apprenticeship Adviser.Open in Lexace · Ask the AI about this section
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