SUPPLEMENTAL AGREEMENT FOR THE SUBSTITUTION OF TRADE

THIS SUPPLEMENTAL DEED made this _________ day of ____________, 20__, between __________, a company registered under the Companies Act, 2013 and having its registered office at ________________________ (hereinafter referred to as “the Company”) of the ONE PART

AND

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

(The Company and the Apprentice are hereinafter collectively referred to as the “Parties; and the term “Party” refers to either one of them, as the context may require).

WHEREAS

1. On __/__/20__, the Parties entered into an apprenticeship agreement (hereinafter referred to as “the Principal Agreement”) for the training of the Apprentice in the trade of _____________ by the Company.
2. In consideration of the mutual covenants and agreements set forth in this Supplemental Agreement, the Parties hereby agree to vary the terms and conditions of the Principal Agreement.

NOW THIS DEED WITNESSESTH AS UNDER:

1. INTERPRETATIONS

1.1   The Principal Agreement shall remain in full force and effect and this Supplemental Agreement is a supplemental to the Principal Agreement and except where the context otherwise requires, words and expressions defined in the Principal Agreement bear the same meaning when used herein, including recitals. 

1.2   The Principal Agreement shall be varied in accordance with the terms herein contained with effect from the date hereof (“Effective Date”).

2. VARIATION TO THE PRINCIPAL AGREEMENT
   • In consideration of the proficiency of the Apprentice in the trade of _________________, the Parties agree to vary the Principal Agreement to the extent that the Company will forthwith train the Apprentice in the trade of _____________ instead of in the trade of _______________.
   • The Parties hereby agree that the clause ___ of the Principal Agreement be altered to the following extent –

“…………………………………………………………………………………………………………………………………………………………………………”

3. APPLICABLE LAW

The rights and liabilities of the Apprentice and the Company 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.

4. MISCELLANEOUS
   • In the event of any inconsistency arising between this Supplemental Agreement and the Principal Agreement, this Supplemental Agreement shall prevail subject only to the variation herein contained.
   • The Parties hereto agree that all of the terms and conditions, covenants and provision of the Principal Agreement shall continue to remain in full force and effect.

 

 

 

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

 

WITNESS

1. For and on behalf of the Company

_____________________

Authorized Representative

2. The Apprentice

­­­­­­­­­­­_____________________

Apprentice