(2)in relation to—(a)a State Apprenticeship Council, or(b)any establishment other than an establishment specified in sub-clause (1) of this clause,the State Government;(dd ) "Board or State Council of Technical Education" means the Board or State Council of Technical Education established by the State Government;(e)"designated trade" means any trade or occupation or any subject field in engineering or non-engineering or technology or any vocational course which the Central Government, after consultation with the Central Apprenticeship Council, may, by notification in the Official Gazette, specify as a designated trade for the purposes of this Act;(f)"employer" means any person who employs one or more other persons to do any work in an establishment for remuneration and includes any person entrusted with the supervision and control of employees in such establishment;(h)"establishment" includes any place where any industry is carried on land where an establishment consists of different departments or have branches, whether situated in the same place or at different places, all such departments or branches shall be treated as part of that establishment;(h)"establishment in private sector" means an establishment which is not an establishment in public sector;(i)"establishment in public sector" means an establishment owned, controlled or managed by—
