11. Amendment of section 21.

In section 21 of the principal Act,

(i) for sub-section (1), the following sub-section shall be substituted, namely:

"(1) Every trade apprentice who has completed the period of training may appear for a test to be conducted by the National Council or any other agency authorised by the Central Government to determine his proficiency in the designated trade in which he has undergone apprenticeship training.";

(ii) in sub-section (2), after the words "National Council", the words "or by the other agency authorised by the Central Government" shall be inserted.