Section 2(1) in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981
(1)"employer" means the owner of an industrial establishment to which this Act, for the time being, applies and includes-(a)in a factory, any person named under clause (f) of sub-section (1) of section 7 of the Factories Act, 1948 (Central Act LXIII of 1948) as manager of the factory;(b)in any industrial establishment under the control of any department of any State Government in India, the authority appointed by such State Government in this behalf, or where no authority is so appointed, he head of the department;(c)in any other industrial establishment, any person, responsible to the owner for the supervision and control of the industrial establishment;
