ARTICLES OF APPRENTICESHIP TO A MASTER PRINTER

THIS APPRENTICESHIP DEED made this _________ day of ____________, 20__, between Sh. __________, a master printer associated with the _____________ (hereinafter referred to as “the Printer”) of the ONE PART

AND

Sh. ____________________________, s/o ____________________, r/o ________________________________ (hereinafter referred to as “the Apprentice”) of the OTHER PART;

WHEREAS

1. The apprentice has approached the Printer to undergo training in the trade of printing and for that purpose to take him as apprentice.
2. The Printer has agreed to take him as an apprentice on the terms and conditions hereinafter appearing;

NOW THIS DEED WITNESSESTH AS UNDER:

1. Apprenticeship Period

The apprenticeship period shall commence from the date of this deed and shall continue for a period of ___________.

2. Apprentice’s Covenants

The apprentice covenants as follows:

1. a)     That he will learn about the trade of printing conscientiously and diligently and endeavour to qualify himself as a proficient printer before the expiry of the period of training.
2. b)     That he will attend practical and instructional classes.
3. c)     That he will, during the apprenticeship period, receive a stipend of Rs. _________ per month and shall not demand any increase in the same, at any time, during the apprenticeship period.
4. d)     That he will work for _______ hours a day on a regular basis and will sign an attendance register when he comes to work as well as when he leaves.
5. e)     That he will obey and carry out all orders given to him by his superiors and maintain thorough discipline.
6. f)      That he will not, at the conclusion of his apprenticeship period, lay claim to employment with the Printer.
7. Covenants by the Printer

The Printer covenants as follows:

1. a)     That the Printer will arrange for the training of the apprentice in such a manner that he shall, at the completion of his apprenticeship period, become proficient in the trade of printing.
2. b)     That the Printer shall ensure that a person who has the prescribed qualifications is placed in charge of the training of apprentice.
3. c)     That the Printer shall provide adequate instructional staff, possessing such qualifications as may be prescribed for imparting practical and theoretical training and adequate facilities for trade test of apprentices.
4. d)     That the Printer will pay to the apprentice a sum of Rs. ________ per month, without any raise or decrease in the sum, during the apprenticeship period.
5. e)     That the Printer will not require the apprentice to work beyond _____ hours a day and will grant him a leave of _____ days in each of the year of the apprenticeship period.
6. f)      That the Printer will not, at the conclusion of his apprenticeship period, force the apprentice to accept an employment, in any position, in the Printer.
7. Applicable laws

The rights and liabilities of the Apprentice and the Printer shall, so far as it relates to anything which is not expressly provided herein, be governed by the provisions of the Apprentice Act, 1961 and the rules and regulations framed there under.

 

 

IN WITNESS WHEREOF, the parties hereunto have signed this deed this ______ day of _________, 20__.

 

WITNESS

1. The Master Printer

_____________________

Master Printer

2. The Apprentice

­­­­­­­­­­­_____________________

Apprentice