APPRENTICE’S INDENTURE AGREEMENT TO SEA SERVICE
THIS INDENTURE OF TRAINING made this ___ day of ____________, 20__, between the Indian Navy (hereinafter referred to as “the Navy”) of the ONE PART
AND
Sh. ____________________________, s/o ____________________, r/o ________________________________ (hereinafter referred to as “the Cadet”) of the OTHER PART;
WHEREAS
In consideration of the mutual covenants hereinafter contained and of the future payments by way of salary made by the Navy to the Cadet, the Cadet hereby binds himself/herself as a Cadet to the Navy to serve the Navy on a continuous and full-time basis for a period of _________ (hereinafter referred to as "the period of in-service training") to commence on the date of execution of this deed.
NOW THIS DEED WITNESSESTH AS UNDER:
- Indentureship Period
The indentureship period shall commence from the date of this deed and shall continue for a period of ___________.
- Cadet’s Covenants
2.1 That the Cadet shall duly serve the Navy during the period of in-service training.
2.2 That the Cadet shall refrain from disclosing any information relating to the Navy, or of any operations thereof, to any third party, including any information of any nature or kind received during and in the course of the period of in-service training.
2.3 That the Cadet shall promptly and efficiently carry out the directions of the officer supervising his training in the Navy and not be absent from the service of the Navy at any time during the period of in-service training without the previous consent of the Navy, and at all times, during and in the course of the period of in-service training, behave with all due diligence and honesty;
2.4 That the Cadet shall maintain a due written record of the work done, instruction received, and experience obtained during the period of in-service training.
2.5 That the Cadet shall, in the event of the breach of any of the foregoing covenants or if the Navy or any officer thereof sustains or suffers any loss or prejudice arising out of the misconduct or wrongful neglect of the Cadet, make good and reimburse to the Navy the amount of the value thereof.
2.6 That the Cadet shall receive a payment of Rs. _________ per month, subject to revision annually, having due regard to his contribution of the Navy.
2.7 That the Cadet shall not leave the service of the Navy before the expiry of the period of in-service training, and if he does, he will be liable to pay a sum of Rs. ________ to the Navy as compensation for the untimely termination of the contract.
- Covenants by the Navy
3.1 That the Navy shall provide the Cadet with such facilities as are appropriate and reasonable to enable the Cadet duly to work, to receive due instruction and to obtain experience in the service of the Navy.
3.2 That the Navy shall instruct the Cadet or cause the Cadet to be instructed by a person of appropriate hierarchy and ensure adequate arrangements for appropriate guidance of the Cadet.
3.3 That the Navy shall permit the Cadet to maintain a due written record of the work done, instruction received, and experience obtained by the Cadet.
3.4 That the Navy shall make suitable arrangements to monitor the diligence of the Cadet on a regular basis and to discuss that progress with the Cadet.
3.5 That the Navy shall pay, to the Cadet, a sum of Rs. ________ per month, subject to revision annually, having due regard to his contribution of the Navy.
3.6 That the Navy will not require the Cadet to train beyond _____ hours a day and will grant him a leave of _____ days in each of the years in the period of in-service training.
3.7 That the Navy shall not dismiss the Cadet, during and in the course of the period of in-service training, except in the form of any disciplinary action, and in case the Cadet is so dismissed, the Navy will be liable to pay a sum of Rs. __________ as compensation for the loss and injury caused to the Cadet thereby.
- Termination
These indentures of training may be terminated either by mutual agreement in writing between the parties hereto. The indenture may also be suspended for a period not exceeding __________, in case any disciplinary action is to be reasonably taken against the Cadet, subject to the condition that the Cadet be given adequate opportunity to be heard.
- Applicable laws
The rights and liabilities of the Cadet and the Navy shall, so far as it relates to anything which is not expressly provided herein, be governed by the provisions of the Navy Act, 1957 and the rules and regulations framed there under.
IN WITNESS WHEREOF, the parties hereunto have signed this deed this ______ day of _________, 20__.
WITNESS
- For and on behalf of the Navy
_____________________
Authorized Representative
- The Cadet
_____________________
Cadet
