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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(1)(b) in Karnataka Housing Board Act, 1962

(b)'employer' means any person who employs whether directly or through another person, or whether on behalf of himself or any other person, one or more employees, and includes,-
(i)in a factory, the owner or occupier of the factory and includes the managing agent of such owner or occupier, the legal representative of a deceased owner or occupier and where a person has been named as a manager of the factory under clause ( f) of sub-section (1) of section 7 of the Factories Act, 1948, the person so named;
(ii)in any employment under any local authority, the person appointed by such authority for the supervision and control of employees or where no person is appointed, the chief executive officer of the local authority;
(iii)in any other case, any person responsible for the supervision and control of the establishment;