Section 2 in The Karnataka Daily Wage Employees Welfare Act, 2012
2. Definitions.
In this Act, unless the context otherwise requires,-(a)"The daily wage employee" means an employee engaged by the Government or local bodies on daily wage basis, who has worked and completed not less than 10 years of service as daily wage employee as on 10th April, 2006 and who is working as such on the date of commencement of this Act;(b)"The Government" means the Government of Karnataka;(c)"The Establishment" means an establishment in the Government or in any local bodies;(d)"Local bodies" means various Local self Governments, Panchayats and Municipal bodies constituted by law by the Government and in corporations including statutory or non-statutory authorities or Boards and Government undertakings.
