ARTICLES OF APPRENTICESHIP TO A LADIES BEAUTY PARLOUR

THIS APPRENTICESHIP DEED made this __ day of ___________, 20__, between __________, a parlour existing as a sole proprietorship and having its main branch at ________________________ (hereinafter referred to as “the Parlour”) of the ONE PART

AND

Smt. _________________________, d/o ____________________, r/o ________________________________ (hereinafter referred to as “the Apprentice”) of the OTHER PART;

WHEREAS

1. The apprentice has approached the Parlour to undergo training in _____________ and for that purpose to take her as an apprentice.
2. The Parlour has agreed to take her 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 she will learn this trade conscientiously and diligently and endeavour to qualify herself as a professional ____________ before the expiry of the period of training.
2. b)     That she will attend all practical and instructional classes.
3. c)     That she 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 she will work for _______ hours a day on a regular basis and will sign an attendance register when she comes to work as well as when she leaves;
5. e)     That she will obey and carry out all orders given to her by her superiors and maintain thorough discipline.
6. f)       That he will not, at the conclusion of his apprenticeship period, lay claim to appointment, in any position, in the Parlour.
7. Covenants by the Parlour

The Parlour covenants as follows:

1. a)     That the Parlour will arrange for the training of apprentice in such a manner that she shall, at the completion of her apprenticeship period, become proficient in the art of _____________.
2. b)     That the Parlour shall ensure that a person who possesses proper qualification to work at one of its parlours is placed in charge of the training of the apprentice.
3. c)     That the Parlour shall provide adequate instructional staff, possessing such qualifications as may be prescribed for imparting practical and theoretical training and adequate facilities for testing the learning of the apprentice.
4. d)     That the Parlour 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 Parlour 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 Parlour will not, at the conclusion of his apprenticeship period, force the apprentice to accept an employment, in any position, in the Parlour.
7. Applicable laws

The rights and liabilities of the Apprentice and the Parlour 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 thereunder.

 

 

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

 

WITNESS

1. For and on behalf of the Parlour

_____________________

Authorized Representative

2. The Apprentice

___________________

Apprentice